Bhim Sen Mondal vs The Competent Authority Under The
2023 Latest Caselaw 5804 Cal

   45
31.08.2023
                                    FMA 48 of 2021
KAUSHIK                CAN 1 of 2020 (Old CAN 1955 of 2020)
                       CAN 2 of 2020 (Old CAN 1959 of 2020)

                                       Bhim Sen Mondal
                                             Vs.
                              The Competent Authority under the
                              National Highways Act, 1956 & Ors.

             Mr. Arijit Dey
                                 ... for the appellant

             Mr. Dipankar Das
                                 ... for the NHAI

             Mr. Sayantan Bose
             Mr. Shreyan Bhattacharya
             Mr. Sattik Rout
                               ... for the respondent no. 6

Mr. Soumitra Bandyopadhyay Mr. Aniruddha Sen ... for the State

CAN 1 of 2020 is an application seeking stay of

the impugned judgment and order.

The impugned judgment and order is one of the

dismissal of the writ petition.

Question of grant of stay does not arise.

CAN 1 of 2020 is disposed of by permitting the

appellant to file an informal paper book incorporating the

papers relied upon before the trial Judge.

CAN 2 of 2020 is an application under Order 41

Rule 27 filed by the appellant seeking to disclose further

documents.

State, NHAI and ADDA are represented.

Learned advocate for the NHAI does not object

to the appellant relying upon the documents.

In such circumstances, CAN 2 of 2020 is allowed.

Appellant is permitted to rely upon such document at the

hearing of the appeal. Appellant will incorporate the relevant

documents in the informal paper book.

List the appeal on September 25, 2023.

Appellants will serve a copy of the informal paper

book upon the learned advocates for the appearing parties at

least two days before the date of hearing.

(Debangsu Basak, J.)

(Md. Shabbar Rashidi, J.)