Mir Dara Sheko, J. - (1.) Hearing is concluded and the matter is taken up for disposal.
(2.) Mr. Hiranmay Bhattacharya, learned counsel being assisted by Mr. Nilanjan Adhikari, learned counsel representing the writ petitioner in ventilating the grievance of the writ petitioner apprised the Court that for the purpose of developing the area appertaining to Kolkata Metropolitan Development Authority, the subject property appertaining to plot No. 3725 of R.S. Khatian No. 678 under Kasba Police Station was acquired by the State on the basis of the requisition in two cases, (i) in L.A. Case II/2 of 1977-78 and (ii) in L.A. Case No. 11/24 of 1991-92.
(3.) As per the list of dates appended to the writ petition, Mr. Bhattacharya submitted that for the first time, the petitioner came to learn that the land belonging to the writ petitioner was acquired by the State and thereafter, by submitting the application for information about present status of the plot of land and by submitting representation before the concerned Chief Executive Officer and also applying under Right to Information Act, the writ petitioner came to know in details about the acquisition of his property.;