Supreme Court - Daily Orders
Mrinmoy Maity vs Chhanda Koley on 26 November, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.19 COURT NO.8 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 30152/2018
(Arising out of impugned final judgment and order dated 13-09-2018
in CAN No. 809/2018 passed by the High Court At Calcutta)
MRINMOY MAITY Petitioner(s)
VERSUS
CHHANDA KOLEY & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.164297/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 26-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Pijush K. Roy, Adv.
Mrs. Kakali Roy, Adv.
Mr. Rajan K. Chourasia, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The application made on behalf of the petitioner for permission for conversion of the first parcel of land, i.e., Plot No. 3732, J.L. No. 34, Mouza Kalera, Block Jamalpur, Dist. Purba Burdwan, is still pending before the Block Land and Land Reforms Officer, Jamalpur, Purba Burdwan, West Bengal.
The concerned authority is directed to decide the said application within a period of four weeks from today. Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.11.28
List the matter after four weeks.
14:18:50 IST Reason: (MANAV SHARMA) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) ASSISTANT REGISTRAR