RAMA RANI PAL Vs. STATE OF WEST BENGAL AND OTHERS
LAWS(CAL)-2012-2-162
HIGH COURT OF CALCUTTA
Decided on February 08,2012

Rama Rani Pal Appellant
VERSUS
State of West Bengal and Others Respondents

JUDGEMENT

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 Land Acquisition Collector, Paschim Medinipur, the respondent no.3 not to pass any award with regard to L.A. Case No. La - 5 of 2011-12 till the plots of land are specifically demarcated.
(3.) It is submitted by Mr. Das, learned senior advocate for the State, that the prayer of the petitioner shall be acceded to and demarcation of the unacquired portion of the land shall be made.;


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