RAJASEKHAR MANTHA,J. - (1.) The writ petitioner is aggrieved by a notice dated 3rd March, 2015 issued by the National Highways Authority identifying him as a person interested in Dag No. 3120 under J.L. No. 58, Mouza - Bamunara comprising in about 0.83 decimal of land. The total compensation was proposed to the writ petitioner was Rs.1,02,166/-. The same admittedly represents the structure on the land and not the land itself. The said notice was issued pursuant to acquisition proceedings instituted under the National Highways Act, 1956. The brief facts relating to the petitioner's claim are that the petitioner purchased the land in the year 2005 from one Smt. Mungli Majhi, Sunil Majhi and Smt. Lata Majhi by a registered indenture. His name was originally entered into the records of the B.L.&L.R.O., Burdwan but subsequently deleted. The name of Asansol Durgapur Development Authority had been included in place of the petitioner and proceedings have been initiated challenging the refusal by the B.L.& L.R.O., Burdwan to record the name of the petitioner in his records. Such issue is now pending before the Land Reforms and Tenancy Tribunal constituted under the provisions of the West Bengal Land Reforms and Tenancy Tribunal Act of 1997.
(2.) The State and the Asansol Durgapur Development Authority have used affidavits as also the National Highways Authority.
(3.) The State would contend before this Court orally as well as by way of affidavit that the said land comprised in an acquisition proceeding originally initiated under the Land Acquisition Act, 1894 being L.A. Case No. 1R/1965-1966. The said plot number is covered under Mouza - Bamunara, J.L. No. 58, Police Station - Kanksha, District - Burdwan between C.S. Plot No. 3117 to 3152 under the aforesaid acquisition proceedings.;