BISWANATH SAHA Vs. THE STATE OF WEST BENGAL & ORS.
LAWS(CAL)-2016-5-197
HIGH COURT OF CALCUTTA
Decided on May 16,2016

BISWANATH SAHA Appellant
VERSUS
The State of West Bengal and Ors. Respondents

JUDGEMENT

Biswanath Somadder, J. - (1.) Let the affidavit of service filed in Court today be kept on record.
(2.) This is an application taken out by the writ petitioner essentially claiming compensation against acquisition of some standing trees over plot nos.2708, 2709 3471 situated in Mouza - Koshigram under Police Station - Katwa, District - Burdwan.
(3.) It appears that the entire plinth of the writ petitioner's case is based on a memo dated 8th March, 2016, issued by the Special Land Acquisition Officer, Burdwan, addressed to the Senior Manager (HR), NTPC, Katwa, Katwa Super Thermal Power Project, District - Burdwan. Upon receipt of a copy of the said memo dated 8th March, 2016, the petitioner made a representation on 18th March, 2016, addressed to the Land Acquisition Collector, Burdwan, as well as the Managing Director, WBPDC Ltd., Bidyut Bhaban, Salt Lake City, Kolkata - 64.;


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