Sankari Dutta & Ors vs Joydeb Koley & Ors
2022 Latest Caselaw 744 Cal

22.02.2022 (S/L-38) (Susanta) (Via Video Conference) C.O. 2995 of 2019 Sankari Dutta & Ors.

-Vs-

Joydeb Koley & Ors.

Mr. Dhananjay Banerjee, Ms. Oindrila Ghosh, ...... For the Petitioners.

Mr. Dhananjay Banerjee, learned advocate for

the petitioners, submits that his clients are not

willing to proceed with the present revisional

application.

C.O. 2995 of 2019 is, therefore, dismissed as not

pressed.

He, however, prays for a direction upon the

learned Trial Judge for disposal of his prayer for

sending the copy of the order to the prescribed

authority for correction of the record of rights of the

suit property.

The 1st Court of learned Civil Judge (Junior

Division), Chandernagore, District- Hooghly is

directed to communicate the judgment and order no.

44 dated February 18, 1992 passed in Misc. Case no.

10 of 1986 which was affirmed in Miscellaneous

Appeal No. 44 of 1992 by the 1st Court of Additional

District Judge, Hooghly to the prescribed authority

for correction of the record of rights of the suit plot in

terms of the judgment and order of preemption.

Urgent photostat certified copy of this order, if

applied for, be supplied to the party subject to

compliance with all requisite formalities.

(Biswajit Basu, J.)