STATE OF WEST BENGAL Vs. GAFUR SK

JUDGEMENT

(1.) Both the appeals are directed against the common judgment and order dated 28th June, 2004 passed by the learned Single Judge of this Court. By the aforesaid common judgment, the learned Single Judge decided two writ petitions where common question of law is involved on identical facts.

(2.) In both the writ petitions the petitioners prayed for a direction upon the concerned respondent for publication of the award and payment of compensation in respect of the lands covered under the Land Acquisition Cases being Nos. LA/39/IV/2000-2001 and LA/40/IV/2000-2001 respectively.

(3.) While deciding the said writ petitions, the learned Single Judge directed the concerned respondents to complete the acquisition proceedings by passing appropriate award and also to pay the compensation and other amounts in terms of the Land Acquisition Act to both the writ petitioners.