SOUMEN SEN,J. - (1.) The details of accounts furnished by the State Bank of India, Purulia Branch is kept with the record.
(2.) In a very commandable judgment passed by the learned Judge, Land Acquisition Tribunal, 1st Court, Purulia appreciating the plight of the persons whose lands had been acquired in 1985 but compensation not paid till date all the moneys kept in each of the accounts of the District Magistrate, Purulia with the State Bank of India was attached until further orders.
(3.) On the facts stated in the said judgment, this Court was not initially inclined to interfere with the order dated March 5, 2012. The said order was proceeded by the orders dated February 8, 2012 and February 27, 2012 which echoed the same sentiment and ultimately culminate in a final order dated March 5, 2012. Initially, when this matter was moved on March 22, 2012, this Court was not inclined to take up the matter ex parte and accordingly, directed the petitioner to serve a notice upon all the opposite parties consequent whereupon Mr. Banerjee, learned senior counsel representing the opposite party no. 1 appeared and made his submission.;