- (1.) This writ application is directed against the land acquisition proceeding bearing L.A. case No. IV-10/2003-04(hereinafter referred to as the said land acquisition proceeding) initiated under the provisions of Land Acquisition Act, 1894 for acquisition of 20.70 acres of land lying and situated at Mouza Bangihati, P. S. Serampore, District Hooghly (hereinafter referred to as the said land).
(2.) The facts of this case in a nutshell are as follows:
(3.) The Petitioner No. 1 was a limited company having its registered office at 59 Netaji Subhash Road, Kolkata 700001. The Petitioner company had set up a factory on the said land in the year 1983. The Petitioner company had to close the above factory in or about September 1988.;