NIRMAL MONDAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioners have prayed for setting aside the order of the Special Land Acquisition Officer, 24 Parganas (North) at Barasat dtd. 10/9/2025 and a direction upon the respondent authorities to issue release order in favour of the petitioners certifying that the land measuring about 26.38 Decimals in Dag No. 502 is free from acquisition proceeding. Alternatively, a writ in the nature of mandamus was sought for to declare the acquisition proceeding under LA Case No.- D-8(N) of 1966-67 and LA Case No. D-24 of 1961-62 dtd. 9/7/1959 as illegal.

(2.) The case made out by the petitioners in a nutshell is as follows:

(3.) Petitioners claim to have purchased the entire (14+12.38) i.e., 26.38 Decimals of land by dint of six deeds from the heirs, heiresses and legal representatives of Sushil Ranjan Majumdar and Satya Ranjan Majumdar both since deceased and recorded their names in the LR Record of Rights in respect of C.S./R.S. Dag No. 502 in Mouza Gouripur. Petitioners jointly submitted a representation dtd. 21/3/2024 before the District Magistrate, 24 Parganas (North) being the 5th respondent praying for issuance of a release order in favour of the petitioners certifying that the land measuring about 26.38 Decimals in Dag No. 502 which was purchased by the petitioners by virtue of those deeds of conveyance are released from government incumbrances.