Calcutta High Court (Appellete Side)
Nabakanta Jana vs The State Of West Bengal & Ors on 4 February, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
1 Sl. No. 117.
4‐02‐2019 S.D. W.P. 708 (W) of 2019 Nabakanta Jana vs. The State of West Bengal & Ors. Mr. Debnarayan Patra Mr. Saswata Sarkar ... for the petitioner. Mr. Srijib Chakraborty ...For the State.
Let the affidavit of service filed in Court today be kept with the record.
The petitioner seeks certified copy of a deed presented in 1991 for registration.
Allegation of forgery of the stamp paper is made in respect of the deed presented for registration.
In such circumstances, in my view, interest of justice would be sub‐served by permitting the petitioner to deposit the money equivalent to the stamp duty presented for registration of the deed concerned with the authorities. Upon authorities receiving such deposit, the authorities will issue the certified copy of the deed presented for registration to the petitioner. It will be open to the 2 authorities to initiate appropriate proceeding against the petitioner, if the authorities are of the view that the petitioner is guilty of forgery.
W.P. 708 (W) of 2019 is disposed of without any order as to costs.
Urgent photostat certified copies of this order, if applied for, be made available to the parties upon compliance of the formalities.
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