Calcutta High Court (Appellete Side)
Ct. 06 vs (Samar) Sri Gopal Deva Seva And Manipuri ... on 4 May, 2026
C
o
CO. 1239 of 2026
u With
04.05.26 CAN 1 of 2026
r
M/L
Sl-16 t Atanu Biswas & Ors
Ct. 06 v.
(Samar) Sri Gopal Deva Seva and Manipuri Cultural
N Development Trust, represented by Banamali Das &
Ors.
.
2 Mr. Subhadeep Banerjee, Ms. Priyanka Mondal 2 ....for the Petitioners.
S
1. The petitioners are aggrieved by an order dated l February 05, 2026 passed by the learned Additional 1 District Judge Court at Nabadwip District-Nadia in 5 Title Appeal No. 18 of 2017 thereby fixing 1 / occupational charges @ Rs. 25,000/- per month to C be paid by the petitioners to the opposite parties. L
2. Learned advocate appearing for the petitioners submits that the learned Appellate Court has committed an error in fixing occupation charges at the said rate without there being any material before the said learned court to come to the conclusion that the property in question commands such rent.
3. The petitioners shall serve a copy of the revisional application along with a notice on the opposite parties intimating them that the matter shall be taken up next on May 18, 2026.
4. The petitioners shall file affidavit of service to that effect on the returnable date.
(Om Narayan Rai, J.) 2