- (1.) THE predecessor -in -interest of the present petitioners owned certain lands at Rajarhat which were acquired by the Government of West Bengal. He received the awarded sum but made an application under Section 18 of the Land Acquisition Act and prayed for reference to the appropriate court for adjudication and assessment upon correct valuation.
(2.) THE predecessor -in -interest alleged that he made representation on various occasions for referring the matter to the learned Land Acquisition Judge, North 24 Parganas.
(3.) ON or about May 30, 2005 he received an intimation from the Additional Land Acquisition Officer, North 24 Parganas that 13 reference applications including that of his had been sent to the learned Land Acquisition Judge, North 24 Parganas. But there was no reference whether the cases of certain persons as named in the petition had been referred to the court. He made several representations which produced no result. Therefore, by the present writ petition the petitioners have inter alia prayed for a writ in the nature of Mandamus to transmit the records of the reference petition to the learned Land Acquisition Judge, North 24 Parganas and for other reliefs.;