KUSHAL SAMADDAR Vs. GENERAL MANAGER, METRO RAILWAY

JUDGEMENT

(1.) The present Civil Revisional application is preferred against the order and judgment passed by the appellate authority Metro Railway on 28.03.2006 by which the appellate authority Metro Railway awarded a compensation of Rs.645731/- to the petitioner.

(2.) The petitioners case to put in brief is that the petitioner purchased the subject plot of land measuring about 4 cottahs from one of Sanjoy Mondal by a registered sale deed dated 30th March, 1999 and since then the applicant is in physical possession thereon with his family by constructing 4 rooms, 1 bathroom, 1 tube-well in a habitable condition as yet.

(3.) On 28th March, 2002 the Metro Railway Authority issued a notification for the purpose of construction, alignment, addition and expansion of Metro Railway from Tollygunge to New Garia being No.298 dated 28.03.2002.