State Of West Bengal & Ors vs M/S K. C. Das Pvt. Ltd
2021 Latest Caselaw 6245 Cal

1
Court
No. 11   10.12.2021                         FMA 302 of 2019
G.S.Da
s                                                With
                                             CAN 3 of 2021

                                           State of West Bengal & Ors.
                                                      -Vs-
                                             M/S K. C. Das Pvt. Ltd
                                            (Via Video Conference)

                      Mr. Saptansu Basu
                      Mr. Subhabrata Das
                      Mr. Tapas Kumar Sir
                                                          ... for the Appellants

                      Mr. T. M. Siddiqui
                      Mr. Aniruddha Sen



                                                     ... for the Respondent.

Party/Parties is/are represented in the order of their

name/names as printed above in the cause title.

The matter appears under the heading "To Be

Mentioned" today at the instance of the respondent.

The respondent was the writ petitioner in the writ

petition.

Mr. Basu, Learned Senior Counsel, appears for the

respondent and submits that although the judgment and

order of the Hon'ble Single Bench was delivered in favour of

the respondent, due to the pendency of this appeal, the

respondent is unable to protect, preserve and utilise his

land.

The appellants are the State of West Bengal.

The appellants are represented by Mr. Siddiqui,

Learned Senior Government Advocate with Mr. Sen,

Learned State Counsel.

It is submitted on behalf of the appellants that the

Informal Paper Book(s) have been prepared and copies have

been served to and exchanged with the respondent.

Accordingly, the appeal is now ready for hearing.

Let the matter appear next under the heading

"Hearing (Assigned)" fairly at the top in the Combined

Monthly List of January, 2022.

The names of the other Learned Counsel and

instructing Advocates are printed above in the order of

their appearance in the cause-title.

All parties to act on a server copy of this order duly

obtained from the official website of the Hon'ble High

Court, Calcutta.

(Krishna Rao, J.) (Subrata Talukdar,J.)