ASHOKE KUMAR DASADHIKARI, J. - (1.) The case of the writ petitioner is that his homestead land as well as the other lands measuring an area about 20 decimals out of which 9 decimals is homestead land with building were acquired by the acquisitioning authority for Calcutta Port Trust and thereafter handed over to the Haldia Development Authority.
(2.) Mr. Bhowmick, learned Counsel appearing for the writ petitioner submits that as per the Government scheme dated 29th April, 1993 the writ petitioner is entitled to get allotment of homestead land on which the writ petitioner can construct a dwelling house. It was submitted that on the basis of the aforesaid Government scheme the writ petitioner's case has not been considered by the concerned respondent. However, the petitioner prays that he should be allotted suitable plot for construction of his house which he is entitled to as per scheme dated 29th April, 1993.
(3.) Mr. Bhowmick further submits that the affidavit affirmed on behalf of the Haldia Development Authority shows that the matter of the writ petitioner is under consideration.;