Taksir Ahammed vs The State Of West Bengal & Ors
2023 Latest Caselaw 3936 Cal

Form J(2)      IN THE HIGH COURT AT CALCUTTA
              CONSTITUTIONAL WRIT JURISDICTION
                             Appellate Side


Present :
The Hon'ble Justice Bibek Chaudhuri



                              WPA 15920 of 2007


                          Taksir Ahammed
                                    Vs.
                       The State of West Bengal & Ors.



Item No.08.

Heard & Judgment on:          19.06.2023

Bibek Chaudhuri, J.

The instant writ petition relates to a grievance made by the

petitioner on the quantum of compensation against acquisition of his

land fixed by the L.A. Collector. It appears from the averment made

by the petitioner in paragraph 6 of the writ petition that the petitioner

already received rupees six lakhs one thousand one hundred twenty

eight for the cheque No. 946909 on 18 th December, 2002 against the

said plot of land measuring about 69 decimals situated at Gopalpur

Mouza at the rate of Rs.14,200/- per cottah. Subsequent to the filing

of the instant writ petition in the year 2007 the petitioner never took

any step. Accordingly, there is every reason to hold that the petitioner

is not interested to proceed with the instant writ petition.

Accordingly, the instant writ petition is dismissed.

(Bibek Chaudhuri, J.)