Monilal Mallick & Ors vs Administrator General Of W.B.& Ors
2026 Latest Caselaw 2918 Cal/2

Calcutta High Court

Monilal Mallick & Ors vs Administrator General Of W.B.& Ors on 10 April, 2026

OD- 22
                                   ORDER SHEET

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

                                 IA NO. GA/5/2025
                                  IN CS/442/1876

                          MONILAL MALLICK & ORS.
                                    Vs
                    ADMINISTRATOR GENERAL OF W.B.& ORS.


BEFORE:
THE HON'BLE JUSTICE ANANYA BANDYOPADHYAY
Date: 10th April, 2026
                                                                          Appearance:
                                                            Mr. Sankarsan Sarkar, Adv.
                                                                 Mr. Tanmoy Sett, Adv.
                                                                    ...for the petitioner

                                                               Mr. Indranil Nandi, Adv.
                                                                 Mr. Sayak Konar, Adv.
                                                             ... for the respondent no. 1

Mr. Suvadeep Sen, Adv.

... for the respondent nos. 2 to 5

Mr. Rohit Banerjee, Adv.

Ms. S. Bose, Adv.

... for the respondent nos. 6 & 7

The Court:- The Learned Advocate representing the applicant

submitted to have filed an exception to the report filed on behalf of the

Administrator General and Official Trustee of West Bengal on 24th February,

2026. Let the said report be kept on record.

He has further submitted to have filed affidavit-in-reply to the affidavit-

in-opposition filed earlier on behalf of respondent nos. 6 and 7. Let the same

be kept on record.

The Learned Advocate representing the Administrator General and

Official Trustee of West Bengal seeks further time to file affidavit-in-

opposition and the same is allowed on the ground of incapacity of the

concerned Official to address the issue for being engaged in SIR process.

Next date be fixed on 13th May, 2026.

(ANANYA BANDYOPADHYAY, J.)

DB