Calcutta High Court (Appellete Side)
Priyanka Agarwal And Another vs West Bengal Housing Infrastructure ... on 7 May, 2014
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
Sl. No.32
07.05.2014.
S.d. W.P. 13956(W) of 2014
Priyanka Agarwal and another
-versus-
West Bengal Housing Infrastructure Development Corporation
Ltd. and others
Mr. Kishore Dutta
Mr. Anuj Singh
Mr. Pradeep Kumar Jewrajka
....for the petitioners.
Mr. Ashok Kumar Banerjee
Mr. Abhrotosh Majumder
Mr. Jishnu Chowdhury
Mr. Sandip Das Gupta
.....for the WBHIDCO.
The petitioner challenges the decision of the respondent
Corporation to cancel the allotment made in the petitioners' favour pursuant to a process which had commenced in the year 2006.
Affidavit-in-opposition be filed within a week after the reopening following the summer vacation; reply thereto, if any, may be filed before the matter is taken up on June 16, 2014.
No immediate order is called for since it is the stated stand of the respondent Corporation that no allotment of any plot of land at Rajarhat would be made without issuing advertisements therefor. Urgent certified website copies of this order, if applied for, be made available to the parties, subject to compliance with all requisite formalities.
(Sanjib Banerjee, J.)