Calcutta High Court (Appellete Side)
Saleha Bibi vs The State Of West Bengal & Ors on 1 June, 2015
Author: I.P. Mukerji
Bench: I.P. Mukerji
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10
01.06.2015
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WP 4720 (W) of 2015 Saleha Bibi Vs. The State of West Bengal & Ors.
Mr. Sabyasachi Mondal ... For the petitioner Mr. Santanu Kumar Mitra ... For the State Following Mr. Justice Sanjib Banerjee's order dated 26th August, 2013 in WP 23995 (W) of 2013 (Satya Ranjan Pradhan Vs. State of West Bengal & Ors.), I dispose of this writ application by directing the petitioner to furnish stamp papers equivalent to the value of the forged stamp papers to the concerned Registrar of Assurance, who will release the original Title Deed, being no.5416 of 1990, to the petitioner within four weeks of communication of this order. The stamp papers are to be furnished by the petitioner within a week from date.
This order is conditional upon the petitioner producing the original IGR or a proper order of a civil court empowering the petitioner to receive the original Title Deed. 2 Urgent certified photocopy of this order, if applied for, be made available to the parties upon compliance with the requisite formalities.
(I.P. Mukerji, J.)