SOUMITRA PAL,J. - (1.) Affidavit of service filed today be kept on record.
(2.) In the writ petition the petitioner has prayed for a direction upon the respondents particularly on the Collector, South 24 Parganas, Kolkata, the Special Land Acquisition Officer, South 24 Parganas, Kolkata and the Additional Land Acquisition Officer, South 24 Parganas, Kolkata, the respondent nos. 2,3 and 4 to pay compensation in connection with the acquisition proceedings being L.A.-4/3 of 2011-12 in respect of the land in question particulars of which has been furnished in the writ petition. Submission is though the land has been utilised and construction has been made by Kolkata Metropolitan Development Authority, the requiring body, no compensation has been paid though in the past twice proceedings had lapsed. It is submitted as the petitioner is aged and passing through hard days, appropriate direction may be passed for payment of compensation and interest in accordance with law.
(3.) Mr. Basu and Mrs. Majumder, learned advocate for the Kolkata Metropolitan Development Authority and learned advocate for the State submit that since the land has been utilised and proceedings for acquisition are continuing, compensation shall be paid in accordance with law.;