STATE OF W B Vs. DWIJENDRA CHANDRA SEN

JUDGEMENT

(1.) The present revision arises out of an application by the State of West Bengal for substitution of the wife, son and daughter of the sole respondent Dwijendra Chandra Sen after setting aside abatement on condoning the delay.

(2.) On or about 27th June, 1964, the First Appeal No. 154 of 1965 was presented in this Court along with twelve other analogous Land Acquisition appeals being Nos. F.A. 151 to 163 of 1965. The appeal in question arose out of L.A. Case No. 315 of 1963 and was preferred against the Judgment and decree dated 31-3-1964 passed by Sri S. K. Bhattacherjee, District Judge, Burdwan.

(3.) On 18-2-1966 a Rule was issued by this Court and their Lordships directed the present petitioner to deposit the decretal amount in the Court below within six weeks in default the rule would stand dismissed. On 28-7-1966 their Lordships were pleased to discharge the rule.