Calcutta High Court (Appellete Side)
Utpal Dutta & Ors vs The State Of W. B. & Ors on 16 August, 2010
Author: Indira Banerjee
Bench: Indira Banerjee
1
10.
16.08.2010.
d.d.
W. P. No.16927 (W) of 2010
Utpal Dutta & Ors.
Vs.
The State of W. B. & Ors.
Mr. Nilanjan Bhattacharjee,
Mr. Dipanjan Sinha Roy
....... For the Petitioners.
Mr. Prasenjit Basu,
Mr. K. N. Nabi
....... For the State.
The writ petition has been moved on the allegation that the
respondents are threatening to demolish the property of the petitioners
even though there is no order of acquisition or requisition in respect of the said property. According to the petitioners, representations made by the petitioners remain unanswered.
Let the writ application be listed under the heading "Motions" on Monday next (23-08-2010). Learned Counsel, appearing on behalf of the State respondents, shall obtain necessary instructions in the meanwhile.
Status quo in respect of the property of the petitioners described in the petition, shall be maintained for a period of one week from date.
Let photostat copies of this order, duly countersigned by the Assistant Registrar (Court), be supplied to the learned Counsel for the appearing parties on usual undertakings.
2( Indira Banerjee, J )