STATE OF WEST BENGAL Vs. SHILADITYA BANERJEE

JUDGEMENT

(1.) Appellant has assailed the order dated September 11, 2025 passed in EC 7 of 2025, in this appeal.

(2.) Learned Advocate General appearing for the appellant has contended that, the state acquired the properties belonging to the respondents invoking the provisions of the West Bengal Land (Requisition and Acquisition) Act, 1948. The Collector has passed an award on February 28, 1997 with regard to such acquisition.

(3.) Parties had made a reference to the Land Acquisition Court and such reference was disposed of by the judgment and order dated August 17, 2001. The respondents had filed an execution petition before the Alipore Court in 2005 seeking to execute the award dated February 28, 1997. Appellant had preferred an appeal from the judgement and order dated August 17, 2001. In such appeal, appellant had made a deposit before the Registrar General of this Hon'ble Court on September 7, 2017.