Shourya Banerji And Anr vs The Administrator General And Official ...
2026 Latest Caselaw 2783 Cal/2

Calcutta High Court

Shourya Banerji And Anr vs The Administrator General And Official ... on 8 April, 2026

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

O-45

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

                       IA No. GA/6/2025
                               In
                          AOT/2/2024
                  SHOURYA BANERJI AND ANR.
                               VS.
THE ADMINISTRATOR GENERAL AND OFFICIAL TRUSTEE OF WEST BENGAL
                           AND ORS.




BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date: 8th April, 2026


                                                                    Appearance:
                                                       Mr. Rohit Banerjee, Adv.
                                                          Ms. Saloni Bose, Adv.
                                                                  For petitioners
                                                   Mr. Sankarsen Sarkar, Adv.
                                                          Mr. Tanmoy Sett, Adv.
                                                         Ms. Sucheta Das, Adv.
                                                        For the respondent no.2

Mr. Arindam Banerjee, Sr. Adv.

Mr. Tapajit Das, Adv.

For respondent no.5 Mr. Suvadeep Sen, Adv.

For respondent nos.6 to 9 Mr. Indranil Nandi, Adv.

Mr. Sayak Konar, Adv.

For Administrator General & Official Trustees of West Bengal

The Court:-Affidavit-in-reply on behalf of the petitioners to the affidavits

used by respondent nos.2 and 6 to 9 filed in Court today are taken on record.

The petitioners are permitted to use a supplementary affidavit to bring on

record a letter issued by Vaikunth Enterprises dated 1 st April, 2026 showing

which the petitioners submit that Vaikunth Enterprises is collecting

rent/occupational charges from other occupiers although the name of occupier

Prosun Banerjee mentioned in the said letter is not appearing either as a

tenant/lessee or an occupant in the affidavit filed on behalf of respondent no.2.

However, this submission is disputed by respondent no.2.

Let this matter appear in the monthly list of May 2026.

(ARINDAM MUKHERJEE, J.)

Sb/