MILAN KUMAR BHUTI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present appeal arises out of the dismissal of a writ petition filed by the appellants challenging the judgment and order dtd. 25/7/2022 passed in the writ petition being WPA 18523 of 2019.

(2.) According to the appellants/petitioners there might have been notice of requisition issued for acquisition of land measuring 2.57 acres of land in the District of Malda, P.S. Gazole, Mouja Rangavita, JL No. 84, Rs.Khatian No. 77, LR Khatian No. 30, CS and Rs.Dag No. 16, LR. Dag No. 36 but ultimately the said land has not been acquired and no award has been granted to their mother who was then the owner of the said land. As such there has not been any vesting of the said land.

(3.) On the contrary, according to the respondent/State the said land in question has vested in favour of the State and award has been paid and has been received by the then owner of the land namely Kanaklata Dasi.