CALCUTTA METROPOLITAN DEVELOPMENT AUTHORITY Vs. MINERVA BISWAS

JUDGEMENT

(1.) This is an appeal from a judgment and order dated 27th September, 2005 in CO. No. 6836 (W) of 1987, by which the appellants have been directed to return to the respondent her land, under requisition by them, in exercise of powers under The West Bengal Land (Requisition and Acquisition) Act, 1948, within a period of two months from the date of communication of the order. In the event such land was returned to the respondent within the time specified in the order the respondent would have no right to claim compensation for wrongful occupation of the said land by the appellants.

(2.) In this judgment reference .to appellants would include the state proforma respondents.

(3.) The respondent claims to be the owner of 0.36 acres (the appellant claims that it is 0.43 acres) of land in the Kasba area of Kolkata. On 6th September, 1979 an order of requisition of the said land was made under The West Bengal Land (Requisition and Acquisition) Act, 1948. This order of requisition covered 0.22 acres of it.