Tata Capital Housing Finance Limited ... vs The State Of West Bengal And Ors
2026 Latest Caselaw 647 Cal/2

Calcutta High Court

Tata Capital Housing Finance Limited ... vs The State Of West Bengal And Ors on 6 February, 2026

od-6
                                ORDER SHEET
                       IN THE HIGH COURT AT CALCUTTA
                      CONSTITUTIONAL WRIT JURISDICTION
                                ORIGINAL SIDE

                             WPO/719/2025
             TATA CAPITAL HOUSING FINANCE LIMITED AND ANR.
                                  VS
                  THE STATE OF WEST BENGAL AND ORS.

BEFORE:
HON'BLE JUSTICE REETOBROTO KUMAR MITRA

DATE: 6th February, 2026.

Appearance:

Mr. Biswaroop Bhattacharya, Adv.

Mr. Sayak Ranjan Ganguly, Adv.

Ms. Srijani Ghosh, Adv.

Ms. Ankita Jha, Adv. ...for petitioners.

Mr. Biswajit Mukherjee, Adv.

Mr. Anupam Dasadhikari, Adv. ...for KMC.

Mr. Debjit Mukherjee, Adv.

Ms. Priyanka Jana, Adv. ...for State.

The Court : Mr. Mukherjee appearing for the Corporation has

submitted that his clients are willing to make a concession, inasmuch as,

they will not object to sale or possession of the premises, if conducted by

the petitioner, subject to a specific insertion in the advertisement or notice

of sale that the property is encumbered only to the extent of Rs.85 lakhs

as on the date of filing the writ petition, in favour of the Kolkata Municipal

Corporation.

Mr. Bhattacharya is requested to take instructions from his clients

as to whether they are agreeable to such an insertion being made in the

notice of sale or advertisement to be published by them at the time of sale

of the property.

It is also recorded that Mr. Mukherjee's clients are ready and willing

to hand over possession of the said premises to the auction purchaser

upon such insertion being made without any protest and/or demur.

List the matter on February 13, 2026 for further consideration.

(REETOBROTO KUMAR MITRA, J)

pkd.