Calcutta High Court
Dipti Maity vs Unknown on 22 August, 2025
OD-6 & 7
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Testamentary & Intestate Jurisdiction
ORIGINAL SIDE
IA NO. GA/2/2021
IN
PLA/104/2016
IN THE GOODS OF:
DIPTI MAITY, DECEASED
&
IA NO. GA/3/2024
IN
PLA/104/2016
IN THE GOODS OF:
DIPTI MAITY, DECEASED
BEFORE:
The Hon'ble JUSTICE KRISHNA RAO
Date : August 22, 2025.
Appearance:
Mr. Debajyoti Basu, Adv.
Mr. Jayed Hossain, Adv.
...for the applicant
Mr. Sanajit Kumar Ghosh, Adv.
... for BSNL
Mr. Amal Sen, Ld. AAG
Mr. Santanu Kumar Mitra, Sr. Govt. Adv.
Mr. Amartya Pal, Adv.
Mr. Bikramjit Mandal, Adv.
... for IC, Nandigram and CDPO, Nandigram
Mr. Abhishek Banerjee, Adv.
Ms. Parna Roy Choudhury, Adv.
... for PNB
Mr. Supriyo Chattopadhyay, Adv.
... for WBSEDCL
1.By an order dated 1st August, 2025, this Court issued warrant against 1) The Chief General Manager, Bharat Sanchar Nigam Limited, 2) Post Master General, Post Office 3) Branch Manager of 2 the Punjab National Bank at Nandigram 4) Officer in Charge of the Integrated Child Development Services, Nandigram, 5) Executive Engineer, WBECDCL and 6) Officer in Charge of Nandigram Police Station.
2. In compliance of the order dated 1st August, 2025, all the officers/representative of the said authorities have been brought under arrest. All the authorities have filed their reports in compliance of the order dated 15th January, 2025. Let the reports be kept with the record.
3. It is found that the authorities have not complied with the order on earlier occasion and after issuance of the warrant of arrest, the authorities have complied with the order. Accordingly, 1) The Chief General Manager, Bharat Sanchar Nigam Limited, 2) Post Master General, Post Office 3) Branch Manager of the Punjab National Bank at Nandigram 4) Officer in Charge of the Integrated Child Development Services, Nandigram, 5) Station Manager of the WBSEDCL and 6) the Officer in Charge of Nandigram Police Station have been discharged from the warrant issued by this Court.
4. The BSNL authorities are directed to file appropriate affidavit giving the total details of the payment and release of the rent since inception till today with respect to the premises in question within a week from date.
5. Let the matter appear on 2nd September, 2025 for filing fresh report by the BSNL authority.
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6. Counsel for the applicant submits that Sudipta Maity, elder sister has died.
7. Accordingly, the applicant is directed to take appropriate steps.
(KRISHNA RAO, J.) sp3