PRAMATHA NATH MUKHERJEE Vs. ST OF W B

JUDGEMENT

(1.) THIS Rule is directed against an order of requisition dated 19. 9. 59 (which is at Anx. A to the Petition) under section 3 (1) of the West Bengal Land (Requisition and Acquisition) Act, 1948 (hereinafter referred to as 'the Act of 1948' ).

(2.) THE points taken up by the learned Advocate for the Petitioners to challenge the validity of this impugned order may be taken up serially.

(3.) FIRSTLY, it has been urged that the endorsement of the Collector's order is not in accordance with the provisions of the Act and the Rules made thereunder. This very contention was raised in two earlier cases before me to be rejected (1) Hazur Ali v. State of west Bengal, C. R. 2313 (W) of 1959 and (2) Amiya Kumar Mukherjee, C. R. 58 (W) of 1963 (70 Calcutta Weekly notes 499 ). Nothing new having been placed before me in the instant proceeding, I do not find any reason to depart from the view, taken by me in the earlier two cases and the reasons given by me therein should be taken as part of the present judgment.