Calcutta High Court (Appellete Side)
Shree Hanuman Jute Mills Pvt. Ltd. & Anr vs Howrah Municipal Corporation & Ors on 15 March, 2017
1
W. P. No. 4711 (W) of 2016
Shree Hanuman Jute Mills Pvt. Ltd. & Anr.
-Vs.-
Howrah Municipal Corporation & Ors.
Mr. Alok Ghosh,
Mr. S. Banerjee,
Ms. P. Sengupta,
Mr. D. Choudhury,
Mr. S. Choudhury.
...for the Petitioners.
Mr. N. C. Behani.
...for the Howrah Municipal Corporation.
Heard Mr. Ghosh, the learned Advocate for the petitioners and Mr. Behani,
the learned Advocate for the Howrah Municipal Corporation.
The Collector, Howrah Municipal Corporation, i.e. the respondent no. 4 is
directed to file a report in the form of an affidavit in response to the allegations made in the writ petition, on the next date of hearing. The report must specifically disclose why the required sale certificate has not yet been issued and why the required conveyance deed has not been executed so far in spite of the fact that the auction sale had taken place in 2004. If the same could not be done for want of any document from the side of the petitioners, the report shall further clarify what steps the respondents have taken to obtain documents from the petitioners' side.
Let this matter appear in the Supplementary List on March 30, 2017 under the same heading.
2
It is clarified that pendency of the writ petition shall not stand in the way of issuing the necessary certificate or executing the conveyance deed in the meantime.
(Dr. Sambuddha Chakrabarti, J.)