Mir Md. Zikria & Ors vs The State Of West Bengal & Anr
2022 Latest Caselaw 6060 Cal

29.08.2022 SL No.62 Court No.8 (gc) SA 111 of 2021 CAN 1 of 2010 (Old No: CAN 6811 of 2010)

Mir Md. Zikria & Ors.

Vs.

The State of West Bengal & Anr.

The appellants are not represented nor any

accommodation is prayed for on behalf of the appellant.

In absence of the appellants, we consider the matter

on the basis of the available record. We admit the second

appeal on the following substantial question of law:-

(i) Whether the First Appellate Court has substantially erred in law in not declaring the right, title and interest of the appellants in respect of "Schedule-A" property on a misconception of law with the judgments and decrees of earlier proceedings would operate as res judicata in deciding the present disputes between the parties?

Since the appellants are not represented, we direct

service of administrative notice along with a copy of this

order upon the appellants by Speed Post with A.D.

within one week from date and a report to that effect

shall be kept with the original file.

Call for the Lower Courts Records. Issue usual notices.

(Siddhartha Roy Chowdhury, J.) (Soumen Sen, J.)