Calcutta High Court (Appellete Side)
WPA/17861/2021 on 7 February, 2022
Author: Suvra Ghosh
Bench: Suvra Ghosh
14
jdt.
07.02.2022
jb.
W.P.A. 17861 of 2021
Mr. Kamalesh Bhattacharyya
Md. Yusuf Ali
... For the Petitioners
Mr. Ayan Banerjee
... For the State
Mr. Jishnu Chowdhury
Mr. Chayan Gupta
Mr. Sandip Dasgupta
Saaqib Siddiqui
Mr. Aviroop Mitra
... For the Respondent Nos. 2-5
Affidavit-of-service filed by the petitioners is taken on record.
The contention of the petitioners, in brief, is that the petitioners applied for MIG-C category flat before the Deputy General Manager (Administration), HIDCO and submitted an application in the prescribed form in this regard before the Authority. By letter dated 17th May, 2000 the petitioners were informed that the form submitted by the petitioners was a photocopy of MIG-I form as a result of which the Authority found it difficult to act on the same. Pursuant to a lottery with 2 regard to the said plots, the petitioners were allotted plot No. DA/54 in the name of the petitioner No. 1 Society. Offer letter for the same was not issued to the petitioners despite several communications being made between the parties and finally the petitioners wrote to the HIDCO Authority on 23rd March, 2021 for issuance of such offer letter in their favour. The petitioners also undertook to clear all dues including interest thereon upon receipt of offer letter.
Learned counsel for the petitioners submits that such offer letter has not been issued in favour of the petitioners till date.
Learned counsel for the respondent Nos. 2 to 5 submits that despite several communications made to the petitioners in connection with allotment of plot in their favour, no appropriate response being received from them, the allotment in favour of the petitioners was cancelled and the plot was re-allotted in 2014 and the re-allottee has taken possession of the land in question. Learned counsel for the respondent No. 2 to 5 seeks accommodation to submit a report 3 annexing all relevant documents in the form of affidavit.
Let such report in the form of affidavit be filed on the adjourned date upon service of advance copy to the petitioners and the State respondents.
Let the matter appear under the same heading on 22nd February, 2022.
(Suvra Ghosh, J.)