Ajit Ghosh & Ors vs The State Of West Bengal
2022 Latest Caselaw 8342 Cal

14.12.2022
 Ct. 5
 D/L 20
  ab



                              WPA 16364 of 2022

                              Ajit Ghosh & Ors.
                                     -Vs-
               The State of West Bengal, Housing Department &
                                     Ors.

             Mr. S. K. Banerjee,
             Mr. Diptomoy Talukder
                                                   ... for the petitioners
             Mr. Amal Kr. Sen, Ld. AGP
             Mr. Lal Mohan Basu
                                                       ... for the State
             Mr. Samrat Choudhury
                                         ... for the respondent no. 5

The petitioners have challenged an order of a Certificate Officer issued under The West Bengal Housing Industry Regulation Act, 2017 dated 25th March, 2022 by which the Certificate Officer has demanded a sum of Rs. 45.73 lacs from the petitioners to be paid to the certificate holder, who is the respondent no. 5 before this Court.

The Learned Additional Government Pleader appearing for the State submits that the Supreme Court by its judgment of 4th May, 2021 has struck down the 2017 Act. Counsel, however, seeks time to make submissions whether the direction passed by the authorities prior to the Act being struck down will survive.

List this matter on 6th January, 2023.

( Moushumi Bhattacharya, J.)