The Hooghly Engineering & ... vs State Of West Bengal & Ors
2023 Latest Caselaw 6087 Cal

                  IN THE HIGH COURT AT CALCUTTA
                 CONSTITUTIONAL WRIT JURISDICTION
                          APPELLATE SIDE


The Hon'ble JUSTICE BIBEK CHAUDHURI


                IA No: CAN 1/2015 (Old No.CAN/2372/2015)
                                    In
                            WPA/18414/2012

      The Hooghly Engineering & Technology College Society & Anr.
                                  Vs
                      State of West Bengal & Ors.

      For the Petitioners:    Mr. Bikash Ranjan Bhattacharyya, Sr. Adv.
                              Mr. Kallol Basu, Adv.,
                              Mr. Nilanjan Pal, Adv.

      For the State:-         Mr. Susovan Sengupta, Adv.,
                              Mr. Sanatan Panja, Adv.

Heard on: 12 September, 2023.
Judgment on: 12 September, 2023.

BIBEK CHAUDHURI, J. : -


1.

Mr. Bikash Ranjan Bhattacharyya, learned Senior Counsel on

behalf of the petitioners submits that on the basis of a meeting held

jointly by the representatives of the petitioners, District Magistrate and

the District Judge of Hooghly and other stakeholders, it is decided that an

area of 1.927 acres of land available at the site shall be handed over in

favour of the Judicial Department, Government of West Bengal by the

District Magistrate and L.A Collector, for construction of a residential

complex for the Judicial Officers at Chinsurah, Hooghly. It is also decided

that Lok Kendra Trust will execute a gift deed in respect of 0.32 acres of

land in favour of Government of West Bengal.

2. The District Magistrate, Hooghly has also agreed to deliver freehold

land measuring about 0.50 acres in favour of the petitioners. In view of

the above settlements, the instant writ petition be treated to be disposed

of. The report submitted by the District Magistrate, Hooghly dated NIL,

but prepared after the meeting held on 1st August, 2023 containing the

terms of settlement be treated as the part of the official order.

3. The instant writ petition is accordingly disposed of in terms of the

above settlement.

4. Let a copy of this order be sent to the learned Registrar General,

High Court, Calcutta to apprise the fact of obtaining land measuring

about 1.9276 acres for construction of residential complex of the Judicial

Officers at Chinsurah, Hooghly to the Hon'ble the Chief Justice as well as

the Hon'ble Portfolio Judge for the District of Hooghly.

5. Let a copy of this order be also sent through the learned Registrar

General, High Court, Calcutta to the Principal Secretary to the

Government of West Bengal, Judicial Department, Writers Buildings,

Kolkata-700001 for his information and taking necessary action in the

matter of interdepartmental transfer of land with the District Magistrate,

Hooghly.

(Bibek Chaudhuri, J.)