Amal Roy & Ors vs The State Of West Bengal & Ors
2022 Latest Caselaw 751 Cal

February 22, 2022 ARDR

WPA 20081 of 2019

Amal Roy & ors.

Vs.

The State of West Bengal & Ors.

Mr. Satyam Mukherjee, ...for the petitioner. Ms. Manika Roy, ...for the NHAI.

Mr. Chandi Charan De, Mr. Anirban Sarkar, ...for the State.

The petitioners seek compensation under The

Right to Fair Compensation and Transparency in Land

Acquisition Rehabilitation and Resettlement Act, 2013,

as compensation was not granted to them prior to

January 1, 2015.

In refuting the submissions made on behalf of

the petitioners, learned counsel for the National

Highways Authority of India seeks accommodation to

place reliance on certain judgments passed by the

Hon'ble Division Benches of this Court deciding the

issue.

Let the matter appear under the same heading on

9th March, 2022.

(Suvra Ghosh, J.)