- (1.) Hindusthan Pilkington Glass Works Ltd. was a company having its factory on a land comprising of 56.486 cottahs on both sides of the G.T. Road at Asansol.
(2.) From the report submitted by the State through Additional District Magistrate appearing at pages 315-319 of the paper book, following facts would reveal : i) Hindustan Pilkington was constituted in the year 1951. The said company acquired land through State Government in the MouzaAsansol and Kalipahari. Total land would be 54.45 acres, however as per the record of the Official Liqudiator it was 56.456 acres. ii) The factory was functional up to May 25, 1980 when the company declared lock out, since then the company was closed. iii) On an application for winding up being C.P. 435 of 1985 this Court passed an order of winding up on February 28, 1986, coupled with a direction on the Official Liquidator to take possession of the assets and ultimately put up the assets for sale. There had been protracted litigation. Ultimately, sale was confirmed in favour of the appellant along with three other companies vide order dated February 19, 2003 appearing at pages 32-34 of the paper book. The appellant took possession of the assets on February 24, 2003. iv) On May 20, 1980 the Assistant Settlement Officer, Asansol issued a notice, asking the company to submit the requirement of land as the company was allowed to retain 45.87 acres, in terms of Section 6(3) of West Bengal Estate Acquisition Act, 1953 (hereinafter referred to as 'the said Act of 1953'). v) A survey was conducted by the Revenue Officer on October 26, 2005 when the machineries were not found, though the staff occupied the quarters meant for them.
(3.) We thus find that as far back on May 20, 1980 the State initiated proceedings under Section 6(3) of the said Act of 1953. The follow up action was taken in 2005 through spot inspection. From the pleadings it also appears that vide order dated June 30, 2003 the purchaser got the municipal dispute settled by paying corporation dues and got their name mutated in the Municipal record. Similarly, Court passed order on the electricity authority on restoration of electricity.;