Dibyendu Bhusan Dutta, J. - (1.) Despite service of the Rule the respondent has not yet entered any appearenoe.
(2.) The present application under Article 227 of the Constitution is directed against the order passed by the respondent on 11th July, 1988 in suo molu proceeding being case No. 132/88 under section 44(2a) of the West Bengal Estate Acquisition Act read with section 14T of the West Bengal Land Reforms Act.
(3.) By the impugned order, the plot No. 557 of Khatian No. 765 of Mouza Kodalia under police station Sonarpur has been directed to be treated as land vested in the State.;