Rakesh Tiwari, J. - (1.) Heard Mr. Santimoy Panda assisted by Mr. Tapas Kr. Sil, learned Counsel for the petitioner and Mr. L.K. Gupta, learned Addl. Advocate General assisted by Mr. J.K. Gupta, learned Counsel for the State.
(2.) The facts of the case are that the petitioner-company had 34 shareholders and 143.82 acres of land which the petitioner-company was allowed to retain under Section 6(1)(j) of the West Bengal Estate Acquisition Act, 1953. The petitioner-company was allowed to retain the entire land providing benefit of Section 14T(3) of the West Bengal Land Reforms Act, 1955 to it. On 3rd February, 1986 the company sold 13 decimals of its land aforesaid i.e. out of 42 decimals from plot No. 1567 and 03 decimals of land out of 1.22 acres of land from plot No. 1571 to respondent No. 6, M/s. Pally Shree Weigh Bridge.
(3.) Case No. 6/Hooghly of 2001 was initiated before the B.L. and L.R.O. Arambagh under the amended provision of the West Bengal Land Reforms Act without providing the benefits of Section 14Q(1) of the Act. The company was allowed to retain only 24.22 acres of land and the remaining land of the company was declared vested in the State Government i.e. 34 decimals out of 42 decimals in plot No. 1567 was declared vested and the entire 1.22 acres of land in plot No. 1571 was declared vested in the Government.;