ALOKA MUKHERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioners have assailed the order passed by the Special Land Acquisition Officer, Burdwan on 16/7/2009 rejecting the representation submitted by the petitioners before the authority.

(2.) The petitioners claim to be recorded owners of the plots in question having one third share therein along with the proforma respondent and submit that though land measuring about 84.19 acres in the plots in question was utilised by the State respondents for the purpose of construction of fly over communicating NH-2 and G.T. Road sometime in the year 1979, no compensation has been paid to the petitioners despite several requests made by them.

(3.) The petitioners claim compensation in terms of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 by setting aside the order impugned passed on 16/7/2009.