Calcutta High Court
Amitava Chatterjee vs West Bengal Financial Corporation & Ors on 13 March, 2014
Author: Tapabrata Chakraborty
Bench: Tapabrata Chakraborty
IN THE HIGH COURT AT CALCUTTA Constitutional Writ Jurisdiction Original Side Present :
The Hon'ble Justice Tapabrata Chakraborty March 13, 2014 WP 502 of 2009 Amitava Chatterjee Vs. West Bengal Financial Corporation & Ors.
Mr. Mrinal Kanti Chatterjee, Advocate with Mrs. Sonali Mukhopadhyay, Advocate for the petitioner Mr.Gaurab Kumar Basu Advocate for the WBFC The Court :- The prayer of the petitioner for execution of a Sale Deed by the West Bengal Financial Corporation pertaining to 100 dcml. of land at RS Plot No. 47 and RS Khatian No. 419, Mouza Tiyakati, Thana English Bazar, District Malda at a consideration of Rs. 4 lakh had been accepted by the West Bengal Financial Corporation.
Further prayer of the petitioner for execution of a Sale Deed by the WBFC pertaining to a plot of land measuring 0.79.5 dcml. situated at RS No. 47, RS Khatian No. 419 Mouza Tiyakati, Thana English Bazar, District Malda had also been accepted by the West Bengal Financial Corporation and for such execution of the Sale Deed entire consideration money had already been paid to the West Bengal Financial Corporation.
Mr. Basu, learned Advocate appearing for the WBFC, on instructions, submits that immediate steps would be taken for the purpose of the execution of the aforesaid Sale Deeds. 2
Mr. Chatterjee, learned Advocate appearing for the petitioner submits that all cooperation would be extended by the petitioner.
In view of such submissions made by the respective parties the instant matter stands adjourned for a period of three weeks from date.
List this matter for further consideration in the daily supplementary list of this Court on 10th April, 2014 as "For Order" at the top.
All parties shall act on a photostat signed copy of this order on usual undertakings.
(Tapabrata Chakraborty, J.) ANC.