R.K.Bag, J. - (1.) THE writ petitioner is the owner of bastu, land measuring about 23 decimal, pertaining to Plot No. 1325, Khatian No. 399/1, J.L. No. 103, Mouza - Purba Srikrishnapore, Police Station - Sutahata, District - Purba Medinipore.
(2.) THE District Magistrate and Collector, Medinipore, acquired the said land on 07.03.1997 by issuing notification under Section 4 of the Land Acquisition Act, 1894. The petitioner was served with a notice dated 11.03.2003 for collection of the amount of compensation. It is alleged that the award of compensation was not given by the Land Acquisition Collector within a period of two years from the date of publication of the declaration about acquisition of the said land. Accordingly, the petitioner has prayed for cancellation of the order of acquisition of the said land and other ancillary reliefs. The respondents No. 1, 2, 3 and 4 have filed affidavit -in -opposition which is on record. The petitioner has submitted the affidavit -in -reply which is also on record.
(3.) NONE appears on behalf of the respondents No. 1, 2, 3 and 4 today.;