LGW LIMITED Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioners have prayed for a declaration that the acquisition proceedings being LA Case No. 4/53 of 2005-06/NTP stood lapsed and for issuance of a mandamus to command the respondents to release the lands and return the land of the petitioners or in the alternative to make payment of compensation for acquisition of the land of the petitioners at the present market rate.

(2.) The petitioners claim to have purchased various plots of land being Dag Nos. 3329, 3330, 3333, 3334, 3343, 3539, 3541, 3997, 3335, 3338 and 3433 at Rajarhat within Mouja Gopalpur in the district of 24 Parganas North by virtue of registered deeds of conveyance between February 2001 and February 2003.

(3.) A Notification under Sec. 4 of the Land Acquisition Act, 1894 was published in the Kolkata Gazette Extraordinary dtd. 27/6/2006 for acquisition of 9.590 acres of land of Mouja Gopalpur GL No. 2 under Police Station Rajarhat in the district of 24 Parganas North. Thereafter the Government of West Bengal published a declaration under Sec. 6 of the Land Acquisition Act, 1894 in respect of the selfsame land and such declaration was published in the Kolkata Gazette Extraordinary dtd. 15/3/2007.