Supriya Dutta vs The State Of West Bengal & Ors
2023 Latest Caselaw 2580 Cal/2

OD 1


                                ORDER SHEET
                               WPO/624/2008
                   IA NO:GA/2/2008 (Old No:GA/2195/2008)
                      IN THE HIGH COURT AT CALCUTTA
                        Constitutional Writ Jurisdiction
                               ORIGINAL SIDE


                              SUPRIYA DUTTA
                                   VS
                     THE STATE OF WEST BENGAL & ORS.



  BEFORE:
  The Hon'ble JUSTICE BIBEK CHAUDHURI
  Date: 8th September, 2023.




                                                                       Appearance:
                                                         Mr. Kushal Chatterjee, Adv.
                                                          Mr. Biswajyoti Mitra, Adv.
                                                       Mr. Debrup Choudhury, Adv.
                                                    Mr. Subrata Bhattacharjee, Adv.
                                                                 ...for the petitioner

                                                     Mr. Lalit Mohan Mahata, A.G.P.
                                                               Mr. Ziaul Haque, Adv.
                                                                      . . .for the State

                                                          Mr. Kishore Dutta, Sr. Adv.
                                                          Mr. Satyajit Talukdar, Adv.
                                                             Mr. Avishek Guha, Adv.
                                                          Ms. Akansha Chopra, Adv.
                                                                        ...for K.M.D.A.

                                                           Mr. Soumen Chatterjee, Adv.
                                                             Mr. Habibur Rahman, Adv.
                                              . . .for the intending added respondent.

The Court: Mr. Soumen Chatterjee, learned advocate appears in the instant

writ petition and submits that originally in respect of the subject land Rani

Rashmoni Devi was the superior tenure holder. Her right over the property was

settled from pre independence era and subsequently it is recognized by this

Court in several other judgments.

The subject land involved in the instant writ petition was originally under

the tenure of Rani Rashmoni Devi. Therefore, the legal heirs of Rani Rashmoni

Devi wants to be added as party respondents in the instant writ petition.

The learned advocate for the intending applicants are directed to file the

proposed application for addition of party by 15th September, 2023 and serve the

copy of the same to the petitioner as well as the respondents at least two days

before 15th September, 2023 so that they may file affidavit in opposition, if any,

by the date fixed.

The matter be listed for further hearing on 15th September, 2023.

If such application is filed it is made clear that the application will be

disposed of first and thereafter the writ petition shall be heard.

(BIBEK CHAUDHURI, J.)

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