Arijit Banerjee, J. - (1.) THIS is an appeal against the judgment and order dated 21st March, 2014 passed by the Ld. First Court, dismissing the appellant's writ petition being WP No. 866 of 2012. Contention of the appellant: - -
(2.) THE appellant owned a parcel of land, comprised in premises No. 211C and 211E Bagmari Road, Calcutta, measuring an area of about 37 Cottahs 4 Chhitacks 17 sq. ft. A declaration dated 4th August, 1954 was issued by the concerned authority for acquisition of the said land for the purpose of an Improvement Scheme. By a letter dated 20th January, 1960 the appellant applied under Section 78 of the Calcutta Improvement Act for exemption of the said land from acquisition. By a letter dated 12th April, 1960, the Calcutta Improvement Trust (in short CIT) informed the appellant that the application for exemption was barred by limitation.
(3.) THE appellant challenged the said decision of CIT by way of a writ petition being Matter No. 175 of 1961 which was disposed of by this Court by an order dated 9th January, 1962 recording the assurance of CIT that the appellant's application shall be considered if made within time.;