- (1.) Assailing the judgement and order dated 11th June. 2010 passed in W.P. No. 7104 (W) of 2010, this appeal has been preferred. The impugned judgement read such. By a letter dated 9th July, 1973, the General Manager of Calcutta Telephones requested the 1st Land Acquisition Collector to initiate land acquisition proceedings for acquisition of land measuring about 3.5 acres, being Premises No. 154 and 154/1 Netaji Subhas Chandra Road , Calcutta for construction of a Telephone Exchange as well as quarters for employees of the Posts and Telegraphs Department.
(2.) Pursuant to the aforesaid request, the Land Acquisition Collector initiated land acquisition proceedings being L.A. Case No. I-D-2/1986-87. On 10th July, 1974 notification under section 4 of the Land Acquisition Act, 1894 was published. Thereafter, declaration under section 6 of the Land Acquisition Act was published by issuance of notification No. 13828-LA (2) dated 11.9.1976. The said notification was published in the Calcutta Gazette extraordinary on 13th August, 1976.
(3.) By a communication dated 14th April, 1986, the office of the 1st Land Acquisition Collector called upon the Divisional Engineer, Calcutta Telephones to place a sum of Rs. 76,75,407/- towards the estimated cost of acquisition.;