Biswanath Somadder, J. - (1.) Having heard the learned advocates for the parties and upon perusing the instant application for condonation of delay, it appears that sufficient cause has been shown by the learned advocate for the applicant/appellant to explain the delay in filing of the appeal. As such, the delay is condoned. The application for condonation of delay, being CAN 5850 of 2019, is accordingly allowed. Re: MAT 224 of 2019 with CAN 5849 of 2019
(2.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for stay.
(3.) The instant appeal arises out of a judgment and order dated 4th December, 2018, passed by a learned Single Judge in W. P. 25732 (W) of 2015 (Sudhir Chandra Jana vs. The State of West Bengal & Ors.). By the said impugned judgment and order, the writ petition was disposed of in the following manner: - "The petitioner is aggrieved by an order dated 10th March, 2015 rejecting his representation for grant of a rehabilitation plot. Counsel appearing on behalf of the State submits that the alleged plot of the petitioner was acquired in L. A. Case No. 14/66-67 land compensation has been paid vide serial No. 65 and 340 and structure compensation was also paid vide serial No. 342 to one Santosh Kumar Jana who is father of the petitioner. It also appears from the impugned award that on 14th September, 2010 there was a resolution taken by the Rehabilitation Advisory Committee and the pending representation of the petitioner in so far as claims made pertaining to the property were dropped. In the light of the aforesaid, there is no scope of passing any order in the instant writ petition. W.P. No. 25732 (W) of 2015 is disposed of. There will be no order as to costs.";