LALITA ALMAL Vs. FIRST LAND ACQUISITION COLLECTOR, KOLKATA

JUDGEMENT

(1.) The petitioner in this writ petition dated July 20, 2001 is questioning a decision dated June 12, 2001, at p.124, given by the First Land Acquisition Collector, Kolkata in compliance with an order of this court dated May 15, 2001, at p. 71, made in W.P. No. 953 of 1990 previously filed by her.

(2.) Three separate portions of the premises no.2, Garstin Place, Kolkata were requisitioned by the state Government for a public purpose. Questioning the action the petitioner moved this court by filing a writ petition, Matter No.2407 of 1986, which was disposed of by an order dated July 28, 1988, at p.28, directing the respondents therein to acquire the requisitioned portions of the premises under provisions of the Land Acquisition Act, 1894. Accordingly, the requisite section 4 notification dated July 27, 1989, at p.47, was published in the newspaper on Aug. 7, 1989. The petitioner submitted the section 5A objections dated Aug. 31, 1989, at p.49. She submitted the further section 5A objections dated Dec. 11, 1989, at p.51. After hearing her, the collector disposed of all the objections and submitted his report to the state Government that made the section 6 declaration dated Jan. 10, 1990, at p.53. Feeling aggrieved, she moved the W.P. No.953 of 1990 on Feb. 10, 1990, prayer (a) made therein was as follows:-

(3.) That W.P. No.953 of 1990 was disposed of by the order dated May 15, 2001, which is set out below:-