- (1.) THE subject-matter of challenge in the instant writ application is the Land acquisition proceeding being L. A. Case No. 4/80 of 1998-99 for the purpose of acquisition of two plots of agricultural land altogether measuring 20 cottahs 8 chittaks. Both the plots formed part of R. S. Dag No. 2885, R. S. Khatian no. 712, Mouza-Hariara, P. S. Rajarhat, District-24-Parganas (North ).
(2.) IT appears from the writ petition that the petitioners purchased the two plots on 14. 03. 1996 and had their names mutated in the Revenue records of the Government of West Bengal in the month of February, 2000 and paid rent and/or revenge for the said two plots. In the said writ petition it has also been mentioned that the petitioners herein with a view to develop the aforesaid two plots approached the UCO Bank for financial accommodation and the said proposal was processed by the bank upon conducting necessary enquiries through its own learned Advocate.
(3.) THE petitioners have alleged that on or about 26th March, 2004 a report dated 25th March, 2004 prepared by the learned Advocate of the bank was received by them wherefrom it transpired that the said two plots were affected by the acquisition made by the State of West Bengal for the new Town Project. According to the petitioners, the said report also disclosed that the said petitioners were not entitled to deal with the plots unless the same were exempted like various other plots exempted by the government pursuant to the Notification No. 3044 dated 06. 12. 1996 and 1450 dated 27. 05. 1999 issued by the Finance Tax Department of the government of West Bengal.;