Abhijit Gangopadhyay, J. - (1.) In this application the petitioner has prayed for mandamus commanding the respondents to pass award and to give compensation at the present market price for taking over his plot of land. The petitioner has alleged that he is an owner of a plot of land which he purchased on September 20, 1971 from another person.
(2.) It has been alleged by the petitioner that the plot of land has been acquired by the Sub Divisional Officer, Irrigation, Kuemari Sub Division, Raidighi in the District South 24-Parganas without intimating due process of law and without acquisition and requisition of the lands whereon retired embankment was constructed and therefore, he had been deprived of his land property and no compensation has been given to him for such acquisition by the State authority.
(3.) The petitioner has stated that in the year 2012 he made one representation to the S.D.O. (Irrigation) of the concerned area stating that without acquisition of the land retired embankment was constructed on his plot of land but till that date his land had not been acquired and no compensation was given to him. He has claimed acquisition of the land and payment of compensation. This representation was made on February 24, 2012.;