RAGHUNATH BHATTACHARJEE Vs. LT GOVERNOR

JUDGEMENT

(1.) The appellant is aggrieved by the order of the Single Judge dated December 15, 2004 dismissing his writ petition.

(2.) The writ petition was filed questioning the decision of the authority dated June 28, 2004 given in compliance with the order of a Single Judge of this Court dated March 19, 2004 made in the appellant's previous writ petition.

(3.) The authority considered his request for allotment of a plot of homestead land measuring .33 acres, in view of his claim that he was entitled to such allotment in terms of a scheme dated December 8, 1950.