M/S Western Engineering Works vs The State Of West Bengal & Ors
2022 Latest Caselaw 240 Cal

    18.
31-01-2022

debajyoti (Ct. no.06) FMA 51 of 2022 with CAN/1/2021 M/s Western Engineering Works Vs.

The State of West Bengal & Ors.

Mr. Saktinath Mukherjee, Senior Advocate, Mr. Aniruddha Chatterjee, Mr. Rahul Karmakar, Mr. Asif Sohail Tarafdar, Mr. Sounak Mukherjee ... For the Appellant.

Mr. Amitesh Banerjee, learned Senior Standing Counsel, Mr. Suddhadev Adak ... For the State.

Mr. Mukherjee, learned Senior Advocate, representing the appellant, on instructions, says that all papers that were available before the learned First Court, are before us. We are of the view that the appeal can be heard out on the basis of the papers we have. Mr. Mukherjee's advocate-on-record shall file a compilation of the judgments that the appellant wishes to rely upon with appropriate indexation and will make available a copy thereof to Mr. Amitesh Banerjee, learned Senior Standing Counsel.

List the matter on February 16, 2022.

Since we have fixed an early date for disposal of the appeal, it is expected that the State Government shall not take any such steps in connection with the land in question as will make the appeal infructuous.

(Kausik Chanda, J.) (Arijit Banerjee, J.)