Monilal Mallick & Ors vs Administrator General Of W.B.& Ors
2026 Latest Caselaw 1344 Cal/2

Calcutta High Court

Monilal Mallick & Ors vs Administrator General Of W.B.& Ors on 24 February, 2026

OD- 3
                                  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: 24th February, 2026
                                                                          Appearance:
                                                           Mr. Sankarsan Sakar, Adv.
                                                                Mr. Tanmoy Sett, Adv.
                                                                    ...for the applicant

                                                             Mr. Indranil Nandi, Adv.
                                                               Mr. Sayak Konar, Adv.
                                                          ... for official trustee of W.B.

                                                              Mr. Suvadeep Sen, Adv.
                                                      ...for the Respondent nos. 2 to 5

Ms. Saolini Bose, Adv.

...for the respondent nos.6 & 7

The Court:- The report filed on behalf of the Administrator General and

Official Trustee of West Bengal be kept on record. A copy of the same is to be

circulated amongst the respective parties, exception, if any, to the said report

be filed prior to the next date of hearing.

The Learned Advocate representing the respondent nos. 2 to 5 has filed

an affidavit-in-opposition. Let the same be kept on record. A copy of the

same has been served upon the Learned Advocate representing the applicant.

Affidavit-in-reply, if any, to the aforesaid affidavit-in-opposition is to be filed

prior the next date of hearing.

The Learned Advocate representing the applicant seeks permission of

this Court to inspect the cause papers of CS/442/1876. The Court staff

attached to this Court in the Original Side is to permit the Learned Advocates

representing the applicant to inspect the cause papers at a time convenient

to both the Learned Advocates representing the applicant as well as the Court

staff after the Court hours.

Next date be fixed on 10th April, 2026.

(ANANYA BANDYOPADHYAY, J.)

DB