Calcutta High Court (Appellete Side)
Sudipta Kumar Mondal vs State Of West Bengal & Ors on 12 November, 2025
12.11.2025.
6
Ct.No.24.
as
WPA 1564 of 2025
Sudipta Kumar Mondal
Vs.
State of West Bengal & Ors.
Mr. Surya Prasad Chatterjee,
Mr. Rajesh Kshetry,
Mr. Ankit Chatterjee,
Ms. Soumpurna Chatterjee.
...for the Petitioner.
Mr. Debabrata Banerjee,
Mr. Hemanta Kr. Das,
Mr. Samir Chakraborty.
...for the HIDCO.
1.The petitioner alleges that the petitioner has been a victim of fraud perpetrated by certain persons representing to be duly authorized by the West Bengal Housing Infrastructure Development Corporation (in short HIDCO).
2. Mr. Chatterjee appearing for HIDCO states that payments have indeed been received by HIDCO from the petitioner. HIDCO is willing to refund such amount to the petitioner upon the protocol being followed by the petitioner, seeking such refund. This, ostensibly, since the petitioner has not been given any allotment, as promised by one Kaushik Sarkar.
3. HIDCO will intimate to the petitioner within two weeks from date the procedure required to be followed by the petitioner and all requisites to be given by him to enable 2 HIDCO to refund his money either by way of electronic transfer or pay order or draft, as may be advised.
4. The petitioner will thereafter make such application, along with all requisites, to the Managing Director, HIDCO, who will consider the same and facilitate the refund as soon as possible.
5. Thus, the writ petition is disposed of.
6. There shall be no order as to costs.
7. Since affidavits have not been called for, allegations contained in the petition are deemed to have been denied.
8. Urgent photostat certified copy of this order, if applied for, be given to the parties on usual undertaking.
(Reetobroto Kumar Mitra, J.)