BABY CHATTERJEE (MONDAL) Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Ten appeals are taken up for analogous hearing as they emanate out of the same order passed in ten different writ petitions.

(2.) The orders under appeal are all dated September 24, 2014.

(3.) By the impugned order, the learned Trial Judge, held that the application made under Sec. 18 of the Land Acquisition Act, 1894 was not within the prescribed time. Therefore, the learned Trial Judge proceeded to dismiss the writ petitions.