SUVENDU BIKASH DEY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Review applicants seek review of the judgment and order dated June 12, 2025 passed in FMA 73 of 2019.

(2.) Review is at the behest of the writ petitioners.

(3.) Learned advocate appearing for the review applicants submits that, five plots of lands were sought to be requisitioned. Requisition was for the purpose of constructing a road. Road was not constructed. At least the entirety of the five plots of lands comprised in the five plots was not utilized for the purpose of construction of the road.