ASHOKE KUMAR DASADHIKARI,J. - (1.) The petitioner is aggrieved against the inaction or non-action on the part of the respondent/State. Mrs. Chatterjee, learned advocate for the petitioner, submits that although the land of the writ petitioner was acquired, no compensation was paid. Her client is entitled to get compensation, rent, interest etc.
(2.) Mr. Pal, learned Senior Standing Counsel appearing on behalf of the State of W.B., submits that award was passed but the petitioner did not receive the notice over compensation money. Mr. Pal points out that a letter was issued on behalf of the petitioner that the matter is pending before the High Court.
(3.) In my view, it would be appropriate to direct the petitioner to accept the compensation money without prejudice and to file an application under Section 18 before the concerned Collector who will process the said application thereby ignoring the limitation period in the special facts and circumstances of this case within a period of six weeks from the date of making such application before him.;