Pratap Kumar Ray, J. - (1.) Heard learned Advocates for the parties.
(2.) In the instant application, the petitioner has challenged the decision of Special Land Acquisition Officer (HIT), Howrah, issued under memo No. 669/LA (IT) dated 30.5.2002 whereby and whereunder the petitioner's application praying for reference under Section 8 of the West Bengal Land (Requisition and Acquisition) Act, 1948 (hereinafter referred to as West Bengal Act II of 1948) was rejected on the ground that, the application was time barred, that is after expiry of 6 weeks from the date of receipt of notice under Section 7(2) of the said Act.
(3.) The fact leading to the writ application is very short.;