S.K.Mukherjea, J. - (1.) This is an appeal from a judgment and order January 7, 1966 by which the learned Judge discharged a Rule calling upon the Land Acquisition Collector, Burdwan, and the State of West Bengal to show cause why a Writ in the nature of mandamus should not be issued directing them to cancel or withdraw a notification dated November 3, 1961 and a declaration dated June 20, 1963 made under Section 4 and 6 of the Land Acquisition Act.
(2.) The petitioner, who is the appellant before us, is the owner of six acres of land in Asansol Sub-division in the district of Burdwan.
(3.) On February 12, 1960 a notification was issued under Section 4 of the Act by which it was notified that a piece of land was likely to be needed for a public purpose not being a purpose of the Union, namely for expansion of the factory of Sen Raleigh Industries of India Limited and for construction of quarters for their workers and staff and for providing other amenities directly connected therewith, such as schools, hospitals, markets etc. in certain villages. The petitioner's land was covered by the said notification.;