Calcutta High Court
Arrah Sasaram Liht Railway Co. Ltd. & Anr vs District Board Of Bhojpur & Anr on 12 September, 2019
Author: Ashis Kumar Chakraborty
Bench: Ashis Kumar Chakraborty
OD-13 ORDER SHEET
E.C. No. 553 OF 2018
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
ARRAH SASARAM LIHT RAILWAY CO. LTD. & ANR.
Versus
DISTRICT BOARD OF BHOJPUR & ANR.
BEFORE:
The Hon'ble JUSTICE ASHIS KUMAR CHAKRABORTY
Date : 12th September, 2019.
Appearance:
Mr. Mainak Bose, Adv.
Mr. Rajesh Upadhyay, Adv.
Mr. R. Karkani, Adv.
... for petitioner.
Mr. S. C. Shrivastava, Adv.
Mr. Subrata Mondal, Adv.
... for respondent.
The Court : In terms of the order dated August 30, 2019 Mr. Madhav Kumar Singh, the present Deputy Development Commissioner cum Chief Executive Officer, Bhojpur Zilla Parishad, Arrah is present before this Court. Mr. Singh through his Advocate submits that since he has recently joined the post of Deputy Development Commissioner cum Chief Executive Officer, Bhojpur Zilla Parishad, Arrah and that too as an in charge. He seeks for some time to look into the relevant documents and inform this Court of all the necessary steps taken by the office of the Deputy Development Commissioner cum Chief Executive Officer, Bhojpur Zilla Parishad, Arrah for implementation of the decree dated January 6, 2006. A 2 copy of the execution application all along is already available with the present Deputy Development Commissioner cum Chief Executive Officer, Bhojpur Zilla Parishad, Arrah.
Let this application appear, under the same heading, on November 28, 2019 when Mr. Singh or any new officer appointed to the post of Deputy Development Commissioner cum Chief Executive Officer, Bhojpur Zilla Parishad, Arrah shall be present before this Court and file an affidavit.
(ASHIS KUMAR CHAKRABORTY, J.) mg