STATE OF TRIPURA Vs. PANNALAL GHOSH

JUDGEMENT

(1.) THIS writ appeal has arisen from the judgment dated 16. 03. 01 in W. P. (C) No. 394 of 2000 passed by a learned Single Judge of this Court. By that judgment the writ petition by the respondents herein was allowed directing the State respondent to appoint an Arbitrator to decide the compensation admissible for the acquisition of lands as required by clause (b) of sub-section (3) of Section 29 of the West Bengal Security Act, 1950 (for short, the Security Act) as extended to the State of Tripura. Aggrieved, the State respondent has preferred the present appeal.

(2.) THE short fact leading to the writ proceeding is as under:-

(3.) THE long journey which commenced in 1981 thus came to an end 31. 08. 1998 with the legal proceeding receiving a finality in the second appeal. Regarding right, title and interest of late Akhil Chandra Ghosh or his legal heirs in the requisitioned lands, this Court in the said Second Appeal made following observations:-