Revenue Department vs Dalgreen Agro Pvt Ltd
2026 Latest Caselaw 2655 Cal/2

Calcutta High Court

Revenue Department vs Dalgreen Agro Pvt Ltd on 6 April, 2026

Author: Rajasekhar Mantha

Bench: Rajasekhar Mantha

OD 1,2,3,4



                 IN THE HIGH COURT AT CALCUTTA
                  CIVIL APPELLATE JURISDICTION
                          ORIGINAL SIDE
                           APO/96/2024

     STATE OF WEST BENGAL THROUGH THE PRINCIPAL SECRETARY,
                      REVENUE DEPARTMENT
                              VS
                     DALGREEN AGRO PVT LTD
                             WITH
                          APO/114/2023

                INDORAMA INDIA PRIVATE LIMITED
                               VS
             COLLECTOR OF STAMP REVENUE, KOLKATA
                             WITH
                         APO/26/2025
                       IA NO: GA/1/2025

                 DALGREEN AGRO PRIVATE LIMITED
                                VS
                 STATE OF WEST BENGAL AND ORS
                              WITH
                          APOT/86/2025
                        IA NO: GA/1/2025

             COLLECTOR OF STAMP REVENUE KOLKATA
                             VS
                INDORAMA INDIA PRIVATE LIMITED


BEFORE:
The Hon'ble JUSTICE RAJASEKHAR MANTHA
The Hon'ble JUSTICE RAI CHATTOPADHYAY
Date:6th April, 2026

                                                    Mr. Abhijit Chatterjee, Sr. Adv.
                                                     Mr. Agnibesh Sengupta, Adv.
                                                            Ms. Rusha Mitra, Adv.
                               ......for appellant in APO/114/2023 & APOT/86/2025.
                                           2



                                                                       Mr. Rupak Ghosh, Adv.
                                                                         Mr. Pramit Bag, Adv.
                                                                     Mr. Aniket Agarwal, Adv.
                                                                      Mr. Anirudh Goyel, Adv.
                                           ....for appellant in APO/26/2025 & respondent no. 1.

Mr. Kishore Datta, Learned A.G. Mr. Ayan Banerjee, Adv.

Mr. Debangsu Dinda, Adv.

A. Chowdhury, Adv.

........ for the State.

The Court:- Having heard Mr. Rupak Ghosh in support of APO No. 26 of

2025, let the matters stand adjourned and be listed on the 4 th of May, 2026.

Mr. Ghosh proposes to conclude his argument on the adjourned date

whereupon the State is requested to commence arguments.

(RAJASEKHAR MANTHA, J.)

(RAI CHATTOPADHYAY, J.)

s.chandra