The Pradhan vs Smt. Niva Bachar & Ors
2022 Latest Caselaw 5434 Cal

12.08.2022
Item No. 02
Court No.6.
   S. De
                              M.A.T. 1374 of 2019
                              I.A. No. CAN/1/2019
                           (Old No. CAN/9635/2019)

                The Pradhan, Kanduah Gram Panchayat & Anr.
                                    Vs
                          Smt. Niva Bachar & Ors.

                    Mr. Anjan Bhattacharyya,
                    Ms. Anita Shaw,
                                      ...for the appellants.
                    Mr. Jahar Lal De,
                    Mr. Abdus Salam,
                                ...for the State.
                    Ms. Manjuli Chaudhuri,
                    Ms. Mekhla Sinha,
                                ...for the respondent no.5.

This appeal is directed against the judgment and

order dated June 28, 2019, whereby two writ petitions

filed by the private respondent herein were disposed

of.

The Pradhan of the concerned panchayat has

come up in appeal. The impugned order was passed

more than three years ago. We do not want to have

multiple hearings. We propose to hear out the appeal.

Let requisite number of informal paper books be

filed by the appellants within four weeks from date

(September 9, 2022) incorporating all papers that were

available before the learned Single Judge. All

formalities are dispensed with. Since the State and

the Howrah Zilla Parishad are represented, service of

notice of appeal on those respondents are deemed to

have been waived. Let notice be issued to the

respondent no.1/writ petitioner. The appeal shall be

treated as ready for hearing upon filing of paper books.

List the matter under the heading "Hearing" on

September 9, 2022.

I.A. No. CAN/1/2019(Old No. CAN/9635/2019)

is disposed of.

(Rai Chattopadhyay, J.) (Arijit Banerjee, J.)