(Paritosh Chandra Roy vs State Of West Bengal & Ors.)
2022 Latest Caselaw 3931 Cal

35
jdt.




       04.07.2022
          jb.


                                 W.P.A. 3668 of 2022
                      (Paritosh Chandra Roy vs. State of West Bengal & Ors.)

                          Mr. Surajit Roy
                                            .... For the Petitioner


                          Mr. Sirsanya Bandyopadhyay
                          Ms. Tapati Samanta
                                          .... For the State


                          Affidavit of service filed by the petitioner is taken

                    on record.

                          None appears for the 5th respondent despite

service.

The petitioner has prayed for re-determination of

the amount of compensation granted to him in view of

acquisition of his land in terms of judgment and decree

passed by the learned Land Acquisition Judge in Land

Acquisition Miscellaneous Case No. 195 of 2006. The

petitioner submits that the representation submitted by

the petitioner in this regard has not yet been

considered. The petitioner prays for a direction upon

the Authority to consider the representation at the

earliest.

Having considered the submissions made on

behalf of the parties and material on record, the writ

petition is disposed of directing the 4th respondent to

consider and dispose of the representation submitted by

the petitioner dated 25th June, 2010 within one month

from the date of communication of this order after

giving reasonable opportunity of hearing to the

interested persons including the petitioner, in

accordance with law.

The decision taken by the Authority shall be

communicated to the petitioner within a week thereof.

W.P.A. 3668 of 2022 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.)