Calcutta High Court (Appellete Side)
M/S. Texmaco Limited vs The State Of West Bengal on 24 February, 2014
Author: Harish Tandon
Bench: Harish Tandon
1 77 24.02.2014 SD C. O. 528 of 2014 Ct.
No. 5.
M/s. Texmaco Limited.
Vs. The State of West Bengal.
Mr. Debayan Bera.
... For the Petitioner.
This is an application under Article 227 of the Constitution of India at the instance of the decree holder/petitioner seeking an order for expeditious disposal of the Land Requisition and Acquisition Execution Case No. 1 of 2012 pending before the Land Acquisition Judge, 3rd Court, Barasat.
On perusal of the certified copy of the order sheet annexed to this revisional application, it appears that the Executing Court is mechanically postponing the date by allowing an application for adjournments. In fact on three occasions the Court records that the adjournment is granted as a last chance; the petitioner says that it is yet to ascertain as to when the last chance would arrive.
It appears from the order sheet that there is no impediment on the part of the Executing Court to proceed with the execution case and this court, therefore, feels that the matter should reach to its logical end.
The Executing court is requested to make all endeavours to dispose of the execution proceeding as expeditiously as possible without granting any unnecessary adjournment to either of the parties, preferably within three months from the date of communication of this order.
The revisional application is disposed of.
There will be no order as to costs.
2(HARISH TANDON, J.)