Calcutta High Court (Appellete Side)
Shyamal Kumar Chanda vs The Learned Thika Controller on 6 February, 2020
Author: Dipankar Datta
Bench: Dipankar Datta
06.02.2020
KC(2)
W.P.L.R.T. 197 of 2009
Shyamal Kumar Chanda
-versus-
The Learned Thika Controller, Kolkata
Thika Tenancy and Ors.
Mr. Kallol Bose,
Mr. Kaushik Chandra Gupta,
Mr. Nilanjan Pal,
Mr. Sauvik Sarkar.........................For the petitioner.
Mr. Deb Prasad Mukherjee,
Mr. Debjit Mukherjee......................For the respondent
no.1.
Mr. Chandi Charan De, Mr. Supratim Dhar........................For the State. Ms. Shila Sarkar.........................For the respondent no. 6.
Leave is granted to Mr. Bose, learned advocate for the petitioner to file supplementary affidavit, it shall be retained with the records.
It is submitted by Mr. Bose that the respondent no. 6 has passed away on 3rd November, 2019 leaving behind him Sutapa Chanda and Meghna Chanda as his heirs and legal representatives. An application for substitution (CAN 11780 of 2019) has been filed.
List such application together with the writ petition on 20th February, 2020.
It is also submitted by Mr. Bose that the respondent no. 7 has passed away. However, since she has been arrayed as a proforma respondent and no relief is claimed against her, her name and particulars may be expunged from the cause title of the writ petition.
Office is directed to delete the respondent no. 7. Such deletion shall be at the risk and peril of the petitioner.
(DIPANKAR DATTA,J.) (MADHUMATI MITRA,J.)