ABDUL KADER LASKAR Vs. STATE OF WEST BENGAL
LAWS(CAL)-1966-1-16
HIGH COURT OF CALCUTTA
Decided on January 10,1966

ABDUL KADER LASKAR Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

Bose, C.J. - (1.) This is an appeal from an order of Banerjee, J. dated 9th August 1965 discharging a Rule issued under Article 226 of the Constitution.
(2.) The appellants arc owners of lands measuring .49 acres comprised in Dag Nos. 275-78 in mouza Ukhila Paikpara. P. S. Sonarpur in the District of 24-Parganas.
(3.) On 3rd August 1961, a notification was published in the Calcutta Gazette (Extra-ordinary) under Section 4 of the Land Acquisition Act dated 3rd August 1961, intimating that 1.68 acres of land in the said village were likely to be needed for a public purpose, viz., construction of Students' Home at the expenses of Ram Krishna Mission.;


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