JOYDEEP MUKHERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THESE writ petitions were filed as Public Interest Litigations challenging the acquisition proceedings in respect of about 1000 acres of land within the following mouzas, a) Gopalnagar, b) Singherbheri, c) Beraberi, d) Khaserberi and e) Bajemelia within the Police Station of Singur in the District of Hooghly.

(2.) SUCH acquisition process has been challenged by the writ petitioners mainly on the ground that the said area of land is the source of livelihood of 10,000 agricultural households and destroying the most of fertile lands which cannot be replaced, apart from the other subsidiary industries.

(3.) THE said notice was further challenged on the ground for non -application of mind and further the notification under Section 4(1) of the Land Acquisition Act, 1894 (hereinafter referred to as 'the said Act') is vague. Further allegation has been made that several notifications under Section 4(1) of the said Act were issued containing smaller area so that the persons interested may not be able to find out that the tolal area of land which are to be acquisitioned for the said purpose. Therefore, it is stated that such notifications have been issued camouflaging the real object.