SAIFUDDIN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) By virtue of a Deed of Conveyance at page 46 to the writ petition executed on June 1, 1998 one Rabiya Bibi (for short Rabiya) alleged to have purchased the plot of land mentioned in detail in the said Schedule to the Conveyance (for short the subject land). Schedule to the Conveyance at page 49 to the writ petition shows that, the measurement of the said land is

(2.) cottah 13 chittak and 15 sq. ft. being Plot No.817. 2. The instant writ petition has been filed through one Saifuddin who claims to be the Power of Attorney holder of Rabiya as would be evident from Annexure-A at page 22 to the writ petition.

(3.) By virtue of a notification dated February 21, 1997 published in the Gazette on March 18, 1997 by the State authority in exercise of its power under Sub-Sec. (1) to Sec. 4 of the West Bengal Land (Requisition and Acquisition) Act, 1948 (for short Act II of 1948) the parcel of land mentioned therein, inter alia, including the entire Plot No.817 measuring about 0.180 acres equivalent to 0.0728 hectors of land was notified and subjected to acquisition after being requisitioned by the State under the Act.