WPA/20243/2021
2022 Latest Caselaw 1841 Cal

April 06, 2022
    ARDR
   (29)
                                     WPA 20243 of 2021

                 Mr. S. K. Panja,
                 Mr. Sumit Ray,
                                                           ...for the petitioners.
                 Mrs. Anwari Quraishi,
                 Mrs. Zainab Tawur,
                                                                 ...for the State.


                       Affidavit of service filed by the petitioners is taken

                 on record.

                       Heard learned counsels for the parties.

                       It is not in dispute that against the order of the

                 learned Land Acquisition Judge under Section 18 of the

                 Land Acquisition Act, 1894 an appeal has been preferred

                 by the State authorities. No stay has been granted in the

                 said appeal. An execution case in terms of the judgment

                 under Section 18 of the 1894 Act is also pending.

                       Learned      counsel    appearing       for   the   State

                 respondents has challenged the maintainability of the

writ petition on the ground that the petitioners have the

liberty to ventilate their grievances before the Appellate

Court as well as the Execution Court.

Learned counsel for the petitioners seeks

accommodation to take instructions in the matter.

Let the matter appear under the heading "For

Orders" on 8th April, 2022.

(Suvra Ghosh, J.)