The Administrator General Of West ... vs Unknown
2026 Latest Caselaw 2650 Cal/2

Calcutta High Court

The Administrator General Of West ... vs Unknown on 6 April, 2026

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

O-2                                                    ORDER SHEET


                  IN THE HIGH COURT AT CALCUTTA
                ORDINARY ORIGINAL CIVIL JURISDICTION
                           ORIGINAL SIDE

                               AGA/1/2024


                       IN THE MATTER OF :
           THE ADMINISTRATOR GENERAL OF WEST BENGAL

BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 6th April, 2026.

Appearance:

Mr. Indranil Nandi, Adv.

Mr. Sayak Konar, Adv.

.. . for the petitioner.

Mrs. Manju Agarwal, Sr. Adv.

Ms. Anju Manot, Adv.

Mrs. Ruchi Hallen, Adv.

Ms. Anusua Das, Adv.

. . . for the purchaser.

The Court:- A property vested with the Administrator General,

West Bengal was put up for sale through public auction under the direction

of this Court. The sale was confirmed in favour of the successful bidder,

namely, Esskay & Sons Realtors Private Limited (in short 'Esskay') by an

order dated 28th August, 2024. Esskay had given an earnest money of

Rs.1.85 crores which on the sale being confirmed was converted into part

consideration money. The balance sum of Rs.5.50 crores was paid by Esskay

on 9th January, 2025. The Administrator General, West Bengal had taken

steps to have the conveyance registered but in view of certain clarification

the registering authority at Jharkhand did not register the same. This Court

by orders dated 7th July, 2025, 19th August, 2025, 3rd November, 2025, 19th

January, 2026 and 24th February, 2026 had requested the registering

authority at Jharkhand including the Inspector General of Registration,

Jharkhand to see that the document is registered after complying with the

legal requirements as prevailing for registering a document in Ranchi,

Jharkhand as this Court is not aware of all the formalities required to be

complied with at Jharkhand. It appears that the orders of this Court have

been taken by the registering authority at Jharkhand including the Inspector

General of Registration, Jharkhand in a light and casual manner and as

such, nothing has happened for about a year despite best endeavour from

the side of the Administrator General, West Bengal and all cooperation from

the successful bidder. Neither the registering authority nor the Inspector

General of Registration, Jharkhand have informed the Administrator General

or the successful bidder as to the formalities that are required to be complied

with.

In the aforesaid facts and circumstances, the Inspector General of

Registration, Jharkhand is directed to show cause as to why mandatory

directions will not be passed against the registering authority at Jharkhand

for registering the property. Let such show cause be filed by 30 th April, 2026

in a sealed cover before the Registrar, Original Side of this Court so that the

same can be placed before this Court on the next date of hearing. The

Inspector General of Registration, Jharkhand may also engage an Advocate

to represent him before this Court on the next date.

Let this matter appear in the list on 7 th May, 2026.

Let a copy of this order be transmitted by the registry of this Court

to the office of the Inspector General of Registration, Jharkhand.

The parties shall also communicate this order to the Inspector

General of Registration, Jharkhand.

(ARINDAM MUKHERJEE, J.)

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