Aditya Almal And Anr vs The First Land Acquisition Collector
2024 Latest Caselaw 1725 Cal/2

Calcutta High Court

Aditya Almal And Anr vs The First Land Acquisition Collector on 9 May, 2024

Author: Suvra Ghosh

Bench: Suvra Ghosh

OD -1

                                 ORDER SHEET

                               WPO/1531/2023
                      IN THE HIGH COURT AT CALCUTTA
                     CONSTITUTIONAL WRIT JURISDICTION
                               ORIGINAL SIDE

                       ADITYA ALMAL AND ANR
                                VS
      THE FIRST LAND ACQUISITION COLLECTOR, KOLKATA AND ANR.

  BEFORE:
  The Hon'ble JUSTICE SUVRA GHOSH
  Date: 9th May, 2024.

                                       Mr. Arijit Bardhan, Adv.
                                       Mr. Soumyajit Mishra, Adv.
                                       Mr. Rishabh Dutta Gupta, Adv.
                                             ...for the petitioners

                                       Mrs. Noelle Banerjee, Adv.
                                       Mr. Ovik Sengupta, Adv.
                                             ...for the State respondent

The Court: Heard learned counsels for the parties.

Learned counsel for the respondents submits that the respondents do

not intend to use a reply to the supplementary affidavit used by the

petitioners.

In view of the judgment of the Hon'ble Division Bench delivered on

25th April, 2024 in APO 43 of 2024, IA No. GA 1 of 2024 with WPO 1531 of

2023, the question of maintainability of the writ petition shall be dealt with

by this Court on the adjourned date.

Let the matter appear under the same heading on 13th June, 2024.

(SUVRA GHOSH, J.)

TR/