HARIS TANDON, J. - (1.) The petitioners' land was requisitioned under Section 3 of West Bengal Land (Requisition and Acquisition) Act, 1948. Subsequently, a notice was published under Section 4 (1a) of the said Act for acquisition thereof.
(2.) It is not in dispute that the Collector made and published an award on 5th June 1996. The petitioners did not raise any dispute under Section 8 of the said Act and received the compensation, awarded by the Collector.
(3.) Since the said Act was a temporary in nature, its tenure was extended by the West Bengal Land (Requisition and Acquisition) (Amendment) Act, 1994 till 31st March 1997. The said temporary Act met its natural death as the tenure was not extended thereafter.;