I. P. Mukerji, J. - (1.) The National Rubber Manufacturer Limited, now known as Tyre Corporation of India Limited (TCIL), was at one point of time up to the early eighties a lessee of the subject land under the Sircars. Their lease expired. The Sircars initiated civil proceedings for their eviction. During the pendency of the proceedings, in February, 1984 National Rubber was converted into a government company, TCIL. Since, the above proceedings for eviction of TCIL were decreed upto the first appeal level and second appeals were pending, they proposed to the Central Government to acquire the land in question, through the State Government.
(2.) The property in question compromises of premises Nos.12, 13, 14 and 15 Chingrighata Lane, Kolkata 700015. The Industries department of the Government of West Bengal, on 17th September, 1988 initiated steps for acquisition of this property, measuring 3.1896 acres.
(3.) The notification under Section 4 read with Section 17(4) of the Land Acquisition Act, 1894 was published in the Official gazette on 12th October, 1988. The Section 6 declaration was published on 22nd May, 1989.;