Calcutta High Court
Sree Sree Radha Raman Jiew vs Unknown on 8 July, 2013
Author: Patherya
Bench: Patherya
ORDER SHEET
ACR No. 4 of 2013
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
IN THE MATTER OF :
SREE SREE RADHA RAMAN JIEW
DEBUTTER ESTATE
And
IN THE MATTER OF :
PASHUPATI ROY & ORS.
BEFORE:
The Hon'ble JUSTICE PATHERYA
Date : 8th July, 2013.
Mr. Dipak Kr. Shome, Sr.Adv.
Mr. Nirmalya Dasgupta, Adv.
Mr. Dibnath Dey, Adv.
...for the petitioners The Court : Matter is adjourned till 16th July, 2013 to enable the applicant herein to give notice of this application to M/s. U.P. Metals & Iron Stores who is at present in occupation as a trespasser. As the Deed of Settlement dated 14th July, 1945 in the fifth clause did not empower the shebaits to sell or mortgage the asset in question but the seventh clause permitted the shebaits to let out the same except the Thakur Bari. In view of the legal necessity which has arisen namely to conduct the seva puja so also to repair the guest house and the Thakur Bari, it has become necessary to let out or lease the land of the deity on a 2 long term basis excluding the Thakur Bari and the guest house which measures approximately 18 cottahs, 11 chittakcs and 9 sq. ft.
For such purposes, let an advertisement be published once in 'Bartaman' and once in an English edition of 'The Statesman'. To enable appearance of M/s. U.P. Metals & Iron Stores, matter is directed to appear as mentioned above and after advertisement to ascertain the number of offers received and the bid amount, matter to appear in the list four weeks hence.
All parties concerned are to act on a signed photocopy of this order on the usual undertakings.
(PATHERYA, J.) TR/