JAMALIDDIN MOMIN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The Writ petitioner has prayed for issuance of a writ of mandamus to command the respondents to determine and pay compensation to the petitioner in respect of the lands in question in terms of the provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short "the 2013 Act").

(2.) Petitioner claims that his father namely Saifuddin alias Saifuddin Munsi was the owner of R.S. Plot Nos. 684 and 1145 corresponding to L.R. Plot Nos. 1400 and 1174 measuring about 0.38 acres and 0.08 acres of land respectively within mouja Joy Krishnapur, J.L. No. 85 under P.S. Samsherganj in the district of Murshidabad.

(3.) Petitioner further claims that the said Saifuddin died intestate on 16/10/2002 leaving behind him surviving the petitioner and two daughters.