STATE OF WEST BENGAL Vs. CALCUTTA PINJRAPOLE SOCIETY
LAWS(SC)-2016-2-130
SUPREME COURT OF INDIA
Decided on February 05,2016

STATE OF WEST BENGAL Appellant
VERSUS
CALCUTTA PINJRAPOLE SOCIETY Respondents

JUDGEMENT

Anil R. Dave, J. - (1.)Leave granted.
(2.)Heard the learned Counsel for the parties.
(3.)Looking at the peculiar facts of the case, we are of the view that it would be just and proper to remit these matters to the Reference Court so that the title, which is in doubt and dispute, can be finally ascertained and accordingly the amount of compensation can be given to the rightful owner.


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