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Calcutta High Court
Kantimoy Kundu Chowdhury And Ors vs Sumitra Kundu Choudhury And Ors on 2 February, 2026
ORDER SHEET O-2 to 39
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
IA NO. GA/238/2022
In
CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS
Vs
SUMITRA KUNDU CHOUDHURY AND ORS.
IA NO. GA/251/2024
In
CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS
Vs
SUMITRA KUNDU CHOUDHURY AND ORS.
IA NO. GA/276/2025
In
CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS
Vs
SUMITRA KUNDU CHOUDHURY AND ORS.
IA NO. GA/277/2025
In
CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS
Vs
SUMITRA KUNDU CHOUDHURY AND ORS.
IA NO. GA/278/2025
In
CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS.
Vs
SUMITRA KUNDU CHOUDHURY AND ORS.
IA NO. GA/285/2025
In
CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS
Vs
SUMITRA KUNDU CHOUDHURY AND ORS.
2
IA NO. GA/287/2026
In
CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS.
Vs
SUMITRA KUNDU CHOUDHURY AND Ors.
IA NO. GA/109/2014
(Old No: GA/2865/2014)
In
CS/978/1935
SANTIMOY KUNDU CHOWDHURY & ORS.
Vs
SAMIR KUMAR KUNDU CHOWDHURY & ORS.
IA NO. GA/191/2019
(Old No: GA/352/2019)
In
CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS.
Vs
SUMITRA KUNDU CHOUDHURY AND ORS.
IA NO. GA/218/2021
In
CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS.
Vs
SUMITRA KUNDU CHOUDHURY AND ORs.
IA NO. GA/222/2021
In CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS
Vs
SUMITRA KUNDU CHOUDHURY AND ORS
IA NO. GA/225/2021
In
CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS
Vs
SUMITRA KUNDU CHOUDHURY AND ORS
IA NO. GA/240/2022
In
CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS
Vs
SUMITRA KUNDU CHOUDHURY AND ORS
3
IA NO. GA/243/2023
In
CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS
Vs
SUMITRA KUNDU CHOUDHURY AND ORS.
IA NO. GA/246/2023
In
CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS
Vs
SUMITRA KUNDU CHOUDHURY AND ORS
IA NO. GA/247/2023
In
CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS
Vs
SUMITRA KUNDU CHOUDHURY AND ORS.
IA NO. GA/249/2024
In
CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS
Vs
SUMITRA KUNDU CHOUDHURY AND ORS.
IA NO. GA/250/2024
In
CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS
Vs
SUMITRA KUNDU CHOUDHURY AND ORS.
IA NO. GA/252/2024
In
CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS
Vs
SUMITRA KUNDU CHOUDHURY AND ORS.
IA NO. GA/254/2024
In
CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS
Vs
SUMITRA KUNDU CHOUDHURY AND ORS
4
IA NO. GA/255/2024
In
CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS
Vs
SUMITRA KUNDU CHOUDHURY AND ORS.
IA NO. GA/256/2024
In
CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS
Vs
SUMITRA KUNDU CHOUDHURY AND ORS.
IA NO. GA/257/2024
In
CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS
Vs
SUMITRA KUNDU CHOUDHURY AND ORS.
IA NO. GA/258/2024
In
CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS.
Vs
SUMITRA KUNDU CHOUDHURY AND ORS.
IA NO. GA/259/2024
In
CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS
Vs
SUMITRA KUNDU CHOUDHURY AND ORS.
IA NO. GA/260/2024
In
CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS
Vs
SUMITRA KUNDU CHOUDHURY AND ORS.
IA NO. GA/261/2024
In
CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS
Vs
SUMITRA KUNDU CHOUDHURY AND ORS.
IA NO. GA/262/2024
In
CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS
5
Vs
SUMITRA KUNDU CHOUDHURY AND ORS.
IA NO. GA/263/2024
In
CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS
Vs
SUMITRA KUNDU CHOUDHURY AND ORS. S
IA NO. GA/264/2024
In
CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS
Vs
SUMITRA KUNDU CHOUDHURY AND ORS.
IA NO. GA/265/2024
In
CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS
Vs
SUMITRA KUNDU CHOUDHURY AND ORS.
IA NO. GA/266/2024
In
CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS
Vs
SUMITRA KUNDU CHOUDHURY AND ORS.
IA NO. GA/267/2024
In
CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS
Vs
SUMITRA KUNDU CHOUDHURY AND ORS.
IA NO. GA/268/2024
In
CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS
Vs
SUMITRA KUNDU CHOUDHURY AND ORS.
IA NO. GA/275/2025
In
CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS
Vs
SUMITRA KUNDU CHOUDHURY AND ORS.
6
IA NO. GA/279/2025
In
CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS
Vs
SUMITRA KUNDU CHOUDHURY AND ORS.
IA NO. GA/280/2025
In
CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS
Vs
SUMITRA KUNDU CHOUDHURY AND ORS.
IA NO. GA/286/2025
In
CS/978/1935
KANTIMOY KUNDU CHOWDHURY AND ORS
Vs
SUMITRA KUNDU CHOUDHURY AND ORS.
BEFORE:
The Hon'ble JUSTICE ANANYA BANDYOPADHYAY
Date: 2nd February, 2026.
Appearance:
Mr. Surajit Dasgupta, Adv.
Mr. R. Jana, Adv.
...For the Petitioner (in GA/251/2024)
Mr. Nilotpal Chatterjee, Adv.
...For The KMC
Mr. Siddhartha Banerjee, Adv.
Mr. A. B. Das, Adv.
Mr. S. Majumder, Adv.
...For Applicants (in GA 254 of 2024 to GA 267 of 2024
being item nos.21 to 34 of day's list)
Mr. P Das, Adv.
Mr. S. Ghosh, Adv.
...For Opposite Party (In GA 251 of 2024)
& Petitioner (in GA 286 of 2025)
Ms. Madhumita Patra, Adv.
...For Defendant
Mr. Tapas Shina, Adv.
Mr. Subir Sabud, Adv.
Mr. Surajit Maity, Adv.
..For the Jt. Receivers
Mr. Sanjib Bandyopadhyay, Adv.
Mr. Monoj Kumar Mondal, Adv.
...For the Applicants in GA/287/2026
Mr. Paritosh Sinha, Adv.
Mr. Arindam Mandal, Adv.
Mr. Debraj Sahoo, Adv.
Ms. Swagata Ghosh, Adv.
...For the State
Mr. Chayan Gupta, Adv.
Mr. Naresh Balodia, Adv.
Mr. Rashmi Choudhury, Adv.
...For Pratap Properties/Petitioner (in GA 109 of 2014/old GA/2865 of 2014)
Mr. Suddhasatva Banerjee, Adv.
Ms. Rituparna Chatterjee, Adv.
...For the petitioner in GA/218/2021
The Court :- The interim order granted earlier in IA No. GA 251 of 2024 be
extended till the next date of hearing.
IA No. GA 251 of 2024 and IA No. GA 286 of 2024 be listed together on
24th February, 2026.
IA No. GA 109 of 2014 be listed on 27th February, 2026.
IA No. GA 287 of 2026 be listed on 6th March, 2026.
The Learned Advocate representing the Kolkata Municipal Corporation has
placed a copy of the communication stating a team to have been constituted in
compliance with the order dated 18th December, 2025 passed by this Court. Let
the said copy as aforesaid be kept on record.
The Learned Advocate representing the State submits to have received land
records from the respective Districts pertaining to the suit property. A soft copy
of the same be served to the Learned Advocates representing the respective
parties as well as the Joint Receivers. A soft copy of the same be further served
upon the Learned Advocate representing the Kolkata Municipal Corporation.
The Learned Advocates representing the respective parties who intend to
seek a soft copy of such land records may communicate their demand to the
Learned Advocate representing the State in advance.
Next date be fixed on 23rd March, 2026 for collating the land records as
well as filing of the report by the team constituted by the Municipal
Commissioner in compliance with the order dated 18 th December, 2025 as
aforesaid. The team so constituted will visit the respective Districts and contact
the Land and Land Reforms Officers as well as the concerned Officers of the Land
Reforms Office in Kolkata.
The Learned Advocate representing the State is to instruct the respective
Land Reforms Officers in the Districts and that of Kolkata to assist the team
constituted by the Municipal Commissioner for preparation of an exhaustive and
clarified report.
The report submitted by the Registrar, Original Side be kept on record.
The Learned Registrar, Original Side is to serve copies of the reports dated
15th December, 2025 and 31st January, 2026 upon the Learned Advocates
representing the respective parties including the applicants who seek to obtain
the copies of the same.
The Learned Advocate representing the applicants in IA NO. GA 254 of
2024 in CS 978 of 1935, IA NO. GA 255 of 2024 in CS 978 of 1935, IA NO. GA
256 of 2024 in CS 978 of 1935, IA NO. GA 257 of 2024 in CS 978 of 1935, IA NO.
GA 258 of 2024 in CS 978 of 1935, IA NO. GA 259 of 2024 in CS 978 of 1935, IA
NO. GA 260 of 2024 in CS 978 of 1935, IA NO. GA 261 of 2024 in CS 978 of
1935, IA NO. GA 262 of 2024 in CS 978 of 1935, IA NO. GA 263 of 2024 in CS
978 of 1935, IA NO. GA 264 of 2024 in CS 978 of 1935, IA NO. GA 265 of 2024 in
CS 978 of 1935, IA NO. GA 266 of 2024 in CS 978 of 1935 and IA NO. GA 267 of
2024 in CS 978 of 1935 seeks time to file affidavit-in-reply to the affidavit-in-
opposition filed earlier against the application for addition of parties and the
same is allowed. Affidavit-in-reply is to be filed within two weeks from this date
serving a copy of the same upon the opposite parties.
An inadvertent typographical error crept in the order dated 12 th July, 2022
in IA NO. GA 218 of 2021.
In the 2nd line of the 2nd paragraph of the order dated 12 th July, 2022,
instead of "premises nos. 55/1, 55/2 and 56/A, Dharmatala Road, Howrah", it
was erroneously recorded as "premises nos. 55/1, 55/2 and 56/A, Howrah".
Other portions of the order remain unaltered.
Department is directed to make necessary correction to that effect in the
order dated 12th July, 2022.
(ANANYA BANDYOPADHYAY, J.)
JM
