ROMA BOSE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order passed by the learned Single Judge whereby and whereunder the said learned Single Judge refused to entertain the writ petition of the appellants herein on the ground of availability of statutory appellate forum and, therefore, dismissed the same.

(2.) FROM the records we find that the appellants herein filed the writ petition challenging the validity and/or legality of the declarations issued under various Memos all dated 31st January, 2008 by the competent authority under the Urban Land (Ceiling and regulation) Act, 1976 whereby and whereunder the said competent authority and Sub-Divisional Officer, Sadar Alipore, 24-Parganas (South) in exercise of the powers conferred under Section 10 (3) of the Urban Land (Ceiling and Regulation) Act, 1976 declared that the excess vacant lands referred to in the notifications published under Section 10 (1) of the said Act are to be deemed to have been acquired by the Government of West Bengal. It is also available from the records of this case that pursuant to an earlier order of this court dated 19th April, 2007 passed in M. A. T. 983 of 2007 with can 2610 of 2007 the said competent authority upon hearing the appellants herein passed a reasoned order on 20th November, 2007 rejecting the objections of the appellants against the draft statement.

(3.) THE appellants have also challenged the validity and/or legality of the aforesaid order dated 20th November, 2007 passed by the competent authority and the final statements issued by the said competent authority which were enclosed with the Memos all dated 23rd February, 2007.