Calcutta High Court (Appellete Side)
Anr vs Kolkata Metropolitan Development ... on 11 January, 2018
Author: Dipankar Datta
Bench: Dipankar Datta
1 01 11.01.2018
C.A.N. 3919 of 2017 Pg With C.A.N.1662 of 2016 IN W.P.13994(W) of 2012 (Riddhi Siddhi Mall Management Private Limited & Anr. vs. Kolkata Metropolitan Development Authority & Ors.) Mr. T.M. Siddique Mr. Nilotpal Chatterjee.......for the applicants in C.A.N. 3919 of 2017 Mr. Satyajit Talukdar...........for the K.M.D.A./applicants in C.A.N.1662 of 2016 Mr. Abhrajit Mitra Mr. S. Bhattacharya Mr. B. Kumar....................for the writ petitioners The writ petition has been listed at the instance of the department for a minor correction in the order dated August 11, 2017.
Year of filing of C.A.N. 3919 has been wrongly recorded in the 2nd line of the 1st paragraph of the order dated August 11, 2017 as '2016' instead of '2017'. I direct OFFICE the office to correct the year of filing in the said order.
Since Mr. Talukdar, learned advocate for the Kolkata Metropolitan Development Authority (hereafter the 'KMDA') has also submitted that KMDA wishes to carry the order dated August 11, 2017 in appeal and for such purpose certified copy of the same is required, the records shall be sent down immediately for such purpose, and within a period of three days thereof the records 2 shall be returned to this Court.
The department is directed to supply the certified copy of the order dated August 11, 2017 to the KMDA, if an application therefor has been duly made, in accordance with law.
(DIPANKAR DATTA,J.)