MADHURINA MITRA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present appeal has been preferred against a judgment dated September 17, 2025 passed in WPO No. 624 of 2008, whereby the appellant's writ petition was dismissed by the learned Single Judge.

(2.) The primary relief sought in the writ petition was a declaration that there has been no acquisition proceeding in respect of the subject- plots, bearing Dag Nos. 3775, 3777 and 3788 in Mouza - Kasba, JL No.13, and that the respondent-Authorities never acquired any right, title and interest to deal with the said land or part thereof in any way.

(3.) As per the State-respondent and the KMDA, the requiring authority, upon due compliance of Sec. 3 of the West Bengal Land (Requisition and Acquisition) Act, 1948 (for short, "Act II of 1948"), the subject-plots were acquired under Sec. 4 of the said Act and thereafter handed over to the requiring authority, the KMDA, upon which the KMDA has granted a licence in favour a third party being M/s. Haldiram Limited to fructify the purpose for which the land was first requisitioned and then acquired.