SHANTILAL ATTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) IN this Writ Petition, the Petitioners have prayed for the issuance of a Writ of Mandamus commanding upon the Respondents to abandon their move and/or their scheme of acquisition of their land being Plot no. 459; Premises No. 171; Mouza and Police Station, Malipanchghora, G. T. Road (North) within the Howrah Municipal Corporation.

(2.) THE Petitioners have further prayed for the issuance of a Writ of Mandamus commanding upon the Respondents to return and/or release the said land to them even if it has already been acquired as the same has been so done in an illegal and arbitrary manner and without any Notice to them. The Petitioners have also prayed for the issuance of a Writ of Mandamus directing the Respondents to allow them to carry on with their industrial business of foundry under the name and style of M/s. Attas Iron Foundry, without any interference.

(3.) THE facts as could be gathered from the Writ petition are that the Petitioners are the absolute owners having physical possession on a one acre of Karkhana land situated on R. S. Plot No. 479 corresponding to R. S. Khatian No. 256; P. S and Mouza- Malipur; JL No. 1 on howrah Municipal Corporation Premises No. 171; G. T. Road, (North), Howrah (hereinafter referred to as the said land ).