Ganapati Mishra & Anr vs Ct. 8
2023 Latest Caselaw 3626 Cal

SAT 547 of 2016 Item-

19-05-2023

22. Ganapati Mishra & Anr.

Vs.

Ct. 8 sg The State of West Bengal & Anr.

Mr. Pratik Kr. Bhattacharya, Adv.

... For the appellants

In spite of service, the State is not represented. The notice

was served on 17th February, 2023. A photocopy of the said notice

is kept with the record.

We have heard the learned Counsel appearing on behalf of

the appellants.

On consideration of the judgments of both the courts, we

admit this second appeal on the following questions of law:

I) Whether the First Appellate Court has substantially

erred in reversing the judgment of the trial court

without considering that the vesting of the suit plot

could not be proved by the State?

II) Whether the First Appellate Court has substantially

erred in law in disregarding the rent receipts and the

mutation on the names of the plaintiffs in the land

records?

Call for records. Issue usual notices.

(Uday Kumar, J.) (Soumen Sen, J.)