- (1.) THE Court:- The petitioner in this WP under art.226 of the Constitution of India dated August 6, 2012 is seeking the following principal relief :- "a.Declaration that the said property is not subject matter of any acquisition proceedings and the same is the property of the petitioner;"
(2.) RELYING on the document at p.22 of the WP, Mr. Dutt appearing for the petitioner has submitted that although the property in question was never acquired by anyone, the respondents are threatening to interfere with the petitioner's ownership over the property. The document at p.22 of the WP is a piece of information given by the Superintendent of the L.A. office in Calcutta in response to an application filed on December 10, 2002. One advocate wanted the following information:- "Mauza ­ Arak Pur, J.L. No.-39. C.S. Khatian no. 76/1, and C.S. Dage nos.309. Area about 30 decimals Bagan. and C.S. Dagno-309/115 Area about 0.28 Decimal Danga land. P.s. Tollygunge District 24 parganas Calcutta 45. This land is Acqire or not? by any govt. Authority."
(3.) IN response to the enquiry the Superintendent of the LA office gave the following information:- "Memo.No.1/60/LA/2 Dt.27.2.04 It appears from the available of records of this Office that the C.S.Khatian No.76/1, C.S. Dag No.309, area about 30 Satak, and C.S.Dag No.309/115 area above 28 Satak situated at Mouza Arakpur, J.L. No.39, P.S. Tollygunge , at present Jdavpur, Dist.24-Parganas (South) , Calcutta- 700045, This land has not been affected by any L.A. Proceeding of this office at present." ;