Arindam Mukherjee, J. - (1.) The facts relating to filing of the writ petition by the respondent nos. 4 and 5, namely, Avijit Tea Company Private Limited and Rajendra Kanodia its director are as follows:-
(2.) Great Gopalpur Tea Company Private Limited (hereinafter referred to as 'GGTCPL') was the owner of Haihai Pathar Tea Estate falling in Mouja- Haihai Pathar -I, Haihai Pathar-II, and Haihai Pathar-III in the district of Jalpaiguri.
(3.) After the promulgation of the West Bengal Estate Acquisition Act, 1953(hereinafter referred to as the said 'Act') the entire land with structures thereon vested in the State.;