ANCHOR INDUSTRIES Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present writ petition was originally moved on behalf of Messrs. Anchor Industries and others on December 12, 1980, challenging, inter alia, the notice contained in Memo No. 2483, dated November 28, 1980 (Annexure 'D' to the' original writ petition) issued by the 1st Land Acquisition Collector, Calcutta, for cancelling and/or setting aside the same, whereupon B. C. Basak, J. was pleased to issue a Rule, in terms of prayers (a) and (b) of the writ petition. As regards interim Order, B. C. Basak, J., passed an Order of status quo, as the Office of the Government Pleader, refused to accept service of the copy of the writ petition, as there was no clear 48 hours' notice. The said Rule was made returnable 8 weeks. Thereafter, the matter appeared before R. N. Pyne, J. (as His Lordship then was) on November 25, 1983, when. His Lordship directed the matter to go out of the list, with liberty to mention before the appropriate Bench.

(2.) On January 27, 1987, an application for addition of party being filed by Jute Technological Research Laboratories before me, the said application was heard and allowed, as the same was not opposed by anybody on behalf of the writ petitioners and an, Order was passed in the presence of Mr. S. N. Samajdar, learned Advocate, appearing for the State respondents.

(3.) Thereafter, an application for vacating interim Order was filed on behalf of added party on February 27, 1987, which was heard by me and interim Order was vacated, when no one appeared, on behalf of the writ petitioners.