Godrej Properties Limited vs The State Of West Bengal & Ors
2023 Latest Caselaw 1194 Cal

09.   13.02.2023
      Ct. No.6
      Tanmoy


                                       FMA 1096 of 2022

                                  Godrej Properties Limited
                                            -Versus-
                                The State of West Bengal & Ors.

                                              With
                                      IA No: CAN/1/2022


                       Mr. Saktinath Mukherjee, Ld. Sr. Adv.,
                       Mr. Aniruddha Chatterjee, Adv.,
                       Mr. Siddhartha Banerjee, Adv.,
                       Ms. Soni Ojha, Adv.
                                              ...for the appellant.

                       Mr. Chandi Charan De, Ld. AGP,
                       Mr. Anirban Sarkar, Adv.

                                              ...for the State respondents.

A judgment and order dated July 5, 2022, whereby

the appellant's writ petition being WPA 2339 of 2022, was

disposed of, is the subject-matter of challenge in this

appeal.

In a nutshell, the learned Single Judge has held that

this Court has no jurisdiction to deal with the prayers in

the writ petition. Liberty has been granted to the appellant

to approach the appropriate Authority for redressal of its

grievance.

Mr. De, appearing for the State respondents, shall

come back with proper instructions on the next date on the

point as to what is the present stand of the State regarding

release of 1.176 acres of land in Mouza - Sukhchar, in

favour of the appellant, as had been assured by the

Municipality.

List the matter on February 24, 2023.

(Apurba Sinha Ray, J.) (Arijit Banerjee, J.)