- (1.) The land of the petitioner was acquired by the State of West Bengal for construction of housing estate by the West Bengal Housing Board. The petitioner was dissatisfied with the award passed by the Collector. Therefore, she requested the collector to make a reference under Section 18 of the Land Acquisition Act, 1894 before the learned Land Acquisition Judge.
(2.) There were other references at the instances of the other owners. All the said references were registered as L. A. Case No. 3 to 35, 38 and 39 of 2001 (V).
(3.) Shrimati Shyamali Das applied for her addition in the present reference case, inter alia, on the ground that she has been the descendant of Rani Rashmoni and she has been the administrator of the estate of Rani Rashmoni.;