Harish Tandon, J. - (1.) The petitioner challenged notification dated 5th December, 1994 issued and published under Section 4(1) and declaration dated 27th January, 1995 under Section 6 of Land Acquisition Act, 1894 on various grounds including the vagueness in description of the property sought to be acquired for public purposes.
(2.) The petitioner claimed right, title and interest in respect of a plot of land measuring more or less .08 acres from the then recorded owner namely Lalit Kumar Pramanick lying and situated in Plot No. 4651 under Mouza Krishnanagar, J.L. No. 17, Khatian No. 1645 under the limits of Additional District Sub Registrar, Bidhannagar, Kolkata, West Bengal by dint of purchase dated 30th May, 1990.
(3.) Admittedly, the petitioner could not mutate her name in the records maintained by the statutory authorities but was served with the notice under Section 9 of the Act 1 of 1894 issued in the name of the erstwhile recorded owner i.e. vendor of the petitioner. The petitioner attended the hearing through her husband before the Land Acquisition Collector, North 24 Pgs and submissions were advanced on her behalf. According to the petitioner, though she was represented before the Land Acquisition Collector but she was not served with any order acquiring the land nor any compensation was ever offered or paid. She claimed to be in possession of the said purchased property all through out.;