Aloke Chakrabarti, J. - (1.) Petitioner No. 1 is owner of sugar mill situated at Ramnagar in the district of Nadia having a land measuring 8045.63 acres distributed in Nadia and Murshidabad districts. Earlier the said sugar mill was known as M/s. Ramnagar Cane & Sugar Co. Ltd. which was renamed as Khaitan India Ltd. (hereinafter called as petitioner company).
(2.) The Government of West Bengal by its order dated 12th March, 1964 passed under section 6(3) of the West Bengal Estates Acquisition Act, 1953 allowed the aforesaid Ramnagar Cane & Sugar Co. Ltd. to retain an area of 8046.13 acres of land for use of said mill.
(3.) Petitioner company was served with a notice dated 20th September, 2002 granting the petitioner liberty to file objection against decision of State Government proposing to resume the remaining area of the land as surplus to its requirement under proviso to section 6(3) of the said Act upon a finding that an area of more or less 1743.27 acres of land may be required for the purpose of running the said mill.;