Satyabrata Sinha, J. - (1.) The petitioner in this writ application has, inter alia, prayed for the following reliefs: "(A). A writ of and/or in the nature of Mandamus commanding the respondents, their officers subordinates and agents not to give effect and further effect to the purported order being Memo No. 1560/W-142 dated 8-11-96 issued by the Executive Engineer, Public works (Roads) Department, Diamond-Harbour Highway Division and commanding the respondents to deliver the possession and demarcate the derequisitioned land being plot No. 190 (C.S.), Khatian No. 2 (C.S.), area 36 decimals, class-Sali of Mouza-Kakdwip, J.L. No. 39, P.S. Kakdwip, District South 24-Parganas, to the petitioner from whom the property was requisitioned within a reasonable period by removing structures, building or articles of the Government, if any, lying on the land."
(2.) The fact of the matter lies in a very narros compass.
(3.) It is not in dispute that the petitioner was the owner of the land in question. The requisition was made in the year 1953 under the provision of the West Bengal Land (Requisition and Acquisition) Act, II of 1948. On. 20.5.55 the Public Works (Roads) Department, Land Acquisition Branch took possession of the land. In the year 1967, the Superintending Engineer, P.W. (Roads) Department, West Bengal, informed the petitioner that the said piece of land was no longer required for the said department.;