Calcutta High Court (Appellete Side)
(A 58) vs The State Of West Bengal & Ors on 2 March, 2026
Author: Hiranmay Bhattacharyya
Bench: Hiranmay Bhattacharyya
Court No. 19 WPA 17921 of 2025 (265719) 02.03.2026
Prithwish Das @ Shamol Das & Ors.
(A 58) Vs. The State of West Bengal & Ors.
(S. Banerjee) Mr. Bhagbat Chaudhuri ...for the petitioners Mr. Jahar Lal De, Ld. AGP Mr. Shamim ul Bari ...for the State Petitioners have challenged the notifications dated February 18, 2025 and March 6, 2025 in this writ petition.
Mr. Chaudhuri, learned advocate appearing for the petitioners submits that the said notifications were issued by treating the plot in question to be a vested land. He further submits that the vesting order has since been set aside by the appellate authority by an order dated September 9, 2009 in Appeal Case No. 85/A/06.
It appears from the said order that liberty was granted to the Block Land and Land Reforms Officer to complete the fresh hearing within the time limit indicated in the said order.
2The question that arises for consideration is whether any proceeding was initiated subsequently pursuant to the order passed by the appellate authority and what is the fate of such proceeding if already initiated.
Mr. De, learned AGP appearing for the State seeks time to file affidavit-in-opposition disclosing all material facts.
Let affidavit-in-opposition be filed within six weeks from date; reply thereto, if any, be filed within two weeks thereafter.
List the matter under the heading 'Hearing' after expiry of the period fixed for exchange of affidavits.
Any step taken in the meantime shall abide by the result of the writ petition.
(Hiranmay Bhattacharyya, J.)