Netai Charan Giri vs State Of West Bengal & Ors
2021 Latest Caselaw 2316 Cal

   7                   IN THE HIGH COURT AT CALCUTTA
24.03.2021

CONSTITUTIONAL WRIT JURISDICTION sb Ct23 APPELLATE SIDE (Via Video Conference)

WPA 1712 of 2020 With CAN 1 of 2020 Netai Charan Giri Vs.

State of West Bengal & Ors.

Mr. Arnab Mukherjee ... For the petitioner.

Mr. Srijib Chakraborty ... For the State.

Affidavit of service filed in Court today is taken on record.

After hearing the petitioner and considering the judgments and orders respectively dated 31st January, 2014 passed in WP. No.1584 (W) of 2014 (Sri Miaraj Mallick @ Miyaraj Ali Mallick vs. The State of West Bengal & Ors.) and 5th January, 2011 passed in FMA 200 of 2010 with CAN 10275 of 2009, it appears that the matter requires further consideration in the backdrop of the fact that the donor in respect of the gift deed in question has died in the meantime. Since the matter has been substantially heard, the matter is retained in the list of this Bench.

Let this matter appear on 7th April, 2021.

Since the writ petition has already been taken up, the application for urgent hearing, being CAN 1 of 2020 is disposed of.

(Arindam Mukherjee, J.)