High Courts13 May 1980Dismissed

Sushila Debi Fomra Vs State of West Bengal and Others

Calcutta High Court · 84 CWN 661

Constitution of India, 1950 — Article 226Industries (Development and Regulation) Act, 1951 — Section 18AA, 18AA(1), 18AA(1)(b)West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 11, 3(1), 3(2)