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Calcutta High Court (Appellete Side)

M/S. B.J.M. Industries Limited vs The State Of West Bengal & Ors on 4 September, 2017

Author: Debasish Kar Gupta

Bench: Debasish Kar Gupta

                                         1



04.09.2017.
Item no. 396.
Court No. 19
 ap                         W.P.L.R.T. No. 81 of 2017

                      M/s. B.J.M. Industries Limited.
                                   Versus
                      The State of West Bengal & Ors.


                 Mrs. Nilima Das,
                 Ms. Neha Shaw.
                                                     ...For the Petitioner.

                 Mr. Debojyoti Deb.
                                        ...For the Respondent no.18.

Affidavit-of-service filed by the learned Advocate for the petitioner in Court be taken on record.

The subject matter of challenge in this writ petition is a final order dated June 14, 2017 passed by the West Bengal Land Reforms and Tenancy Tribunal in O.A. No. 1244 of 2015 (LRTT), O.A. No. 2114 of 2015 (LRTT), O.A. No. 1399 of 2015 (LRTT) and O.A. No. 310 of 2012 (LRTT).

Affidavit-in-opposition be filed within one week after the reopening of the Court after the ensuing long Puja Vacation. Reply, if any, thereto be filed within one week thereafter.

Liberty is given to the parties to mention the matter before the appropriate Bench after expiry of the aforesaid period.

Upon prima facie consideration, we find that the balance of convenience and/or inconvenience is in favour of granting interim relief to the petitioner. Therefore, let the operation of the impugned order be stayed until further orders.

(Debasish Kar Gupta, J.) (Ashis Kumar Chakraborty, J.)