(Ganga Bhumij @ Ganga Singh & Ors vs State Of West Bengal & Ors.)
2022 Latest Caselaw 8153 Cal

25
jdt.




       08.12.2022
          jb.


                                    W.P.A. 2421 of 2022
                      (Ganga Bhumij @ Ganga Singh & Ors. vs. State of West Bengal & Ors.)

                       Mr. Jaharlal Roy
                                       .... For the Petitioners
                       Mr. Soumitra Bandyopadhyay
                       Mr. Subhasis Bandyopadhyay
                                       .... For the State



                           Report submitted on behalf of the State respondents is

taken on record.

The petitioners are aggrieved by the quantum of

compensation granted to them by the respondents. Relying

upon the report submitted on behalf of the State respondents,

learned counsel for the petitioners submits that though in the

statement of award drawn up by the respondents the land rate

was assessed to be Rs.1,50,000/-, compensation was

assessed at a much lower rate. The petitioners seek to submit

a comprehensive representation before the concerned

authority requesting enhancement of the compensation in

terms of the judgment of the Hon''ble Supreme Court in The

Secretary, The Department of Land and Building and

Others vs. Anjeet Singh(Dead) through LRs. and Anr.

passed on 24th November, 2022 in Civil Appeal No. 8196

of 2022.

It is submitted on behalf of the respondents that the 6th

respondent be directed to consider the representation, in

accordance with law.

In view of the above, the writ petition is disposed of

with liberty to the petitioners to submit a comprehensive

representation before the 6th respondent within two weeks

from date, The 6th respondent is directed to consider and

dispose of the representation within eight weeks from the date

of receipt thereof upon giving reasonable opportunity of

hearing to all the interested persons including the petitioners,

in accordance with law and in terms of the judgement of the

Hon'ble Supreme Court in The Secretary, The Department

of Land and Building and Others vs. Anjeet Singh(Dead)

through LRs. and Anr. passed on 24th November, 2022 in

Civil Appeal No. 8196 of 2022.

The decision taken by the authority shall be

communicated to the petitioners within a week thereof.

The writ petition is thus disposed of.

There shall be no order as to costs.

Since no affidavit has been invited, allegations

contained in the writ petition shall be deemed not to have

been admitted.

Urgent certified website copy of the order, if applied for,

be given to the parties on compliance of requisite formalities.

(Suvra Ghosh, J.)