Shampa Sarkar, J. - (1.) This Intra-Court appeal has been preferred against the judgment and order dated April 24, 2017 passed by a learned Single Judge of this court in W.P No.29621 (W) of 2016.
(2.) While deciding the application for stay of operation of the judgment and order impugned, we have decided to hear out the appeal itself on the consent of the parties.
(3.) The respondent no. 1 being a company incorporated under the Companies Act 1956, (hereinafter referred of the writ petitioner), filed an application under Article 226 of the Constitution of India (hereinafter referred as the writ petition), for a direction upon the District Magistrate and Collector, Hooghly to restore the possession of the land of the writ petitioner measuring 8.76 acres in Mouja Khaser Bheri, Police Station:-Singur, District:- Hooghly along with the structures situated thereon and also to pay compensation for the delay in handing over the said land along with the structures.;