Calcutta High Court (Appellete Side)
Sudha Rani Ghosh vs Kartik Chandra Ghosh & Anr on 8 August, 2017
1 08/08/2017
ARDR Re : CRR 3133 of 2014 With CRR 3132 of 2014 With CRR 3131 of 2014 Sudha Rani Ghosh Vs. Kartik Chandra Ghosh & anr.
Mrs. C. Alam, Ms. Runu Mukherjee, ... for the petitioner in all the cases. Supplementary Affidavit is taken on record. As prayed for by the learned counsel for the petitioner, let the matters be heard separately.
After hearing some argument, it appears to me that for the purpose of bringing clear picture before this Court, a report has to be obtained from the BLL & RO concerned as to the ownership and who is in possession of Khatian no. 1582, Mouza Tatranaora, J.L no. 13, P.S. Basirhat in respect of the following Dag nos.
614, 1073, 1080, 1222, 1282, 1292, 1295, 1366, 1371, 1518, 1527, 1562, 1647, 1649, 1659, 1660, 1661, 2139, 2140, 2146, 2243, 2255, 2299, 2304, 2355, 2363, 2369, 2372, 2374 and 5042;
The said report has to be submitted before this Court by the concerned BLL & RO, Basirhat on 29th August, 2017.
The department is directed to send a copy of this order to the BLL & RO, Basirhat, North 24 Parganas and ADM(LR), North 24 Parganas for their information and taking necessary action. 2 Let the matter appear on 29th August, 2017.
(Siddhartha Chattopadhyay, J. )