Himangshu Mallick & Anr vs The State Of West Bengal & Others
2023 Latest Caselaw 470 Cal

16.01.2023
Item no.22.
Court No.6.
  AB
                                  F.M.A. 689 of 2022
                                         With
                                   IA CAN 1 of 2022

                           Himangshu Mallick & Anr.
                                      Vs
                       The State of West Bengal & Others

                            Mr. Avijit Sarkar .....for the Appellants.

                            Mr. Satyajit Talukdar .....for the KMDA.


                    This appeal is directed against a judgment and

              order dated 9.2.2022, whereby the appellants' writ

              petition being WPA No.4165 of 2018 was dismissed.

                    The appellants had approached the learned

              Single Judge praying for a direction on the respondent

authorities to pay compensation to them for

acquisition of their land as per the modified award of

the Kolkata Improvement Tribunal. Learned Advocate

for the appellants says that the writ petition was

dismissed only on the ground of delay.

We need to hear out the appeal. We are told that

all papers that were available before the learned Single

Judge have been annexed to the stay petition. The stay

petition should be treated as an informal paper book.

All formalities are dispensed with.

Since the State is not represented today, learned

Advocate for the appellants will communicate to

learned Advocate representing the State that this

matter shall be listed under the heading "Hearing"

fairly at the top on 31.1.2023.

(Apurba Sinha Ray, J.) (Arijit Banerjee, J.)