- (1.)
(2.) D.K. Seth, J. - The notice was issued to the petitioner alleging that the petitioner was making construction on the land acquired by the Government for the purpose of construction of Katoa-Suri Road, sometime, on 18th July, 1994. The petitioner through a letter dated 26th July, 1994, addressed through her counsel, pointed out that the petitioner was living on the said plot measuring about 0.10 acres of land out of which 0.04 acres of land was acquired by the Government of West Bengal vide L.A. Case No. 6812/61-62 and the award had already been passed though no payment was made. The petitioner claimed that the road was constructed but the said land was not utilised. The petitioner had made construction after obtaining permission from the concerned authorities. Therefore, the petitioner has a legal right to continue in possession and raise the construction.
(3.) By a letter dated 12th August, 1994, the petitioner was asked to produce the permission. At this stage, the petitioner had moved this writ petition and obtained an order of status quo on 14th November, 1994, from this Hon'ble Court.;