Calcutta High Court (Appellete Side)
Rungta Agencies Pvt. Ltd. & Anr vs The State Of West Bengal & Ors on 12 September, 2013
Author: Dipankar Datta
Bench: Dipankar Datta
1
11 12.9.13
Sc W. P. No. 27342 (W) OF 2013
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Rungta Agencies Pvt. Ltd. & Anr.
- vs.-
The State of West Bengal & Ors.
Mr. Amit Kumar Pan Mr. Soumen Dutta Mr. Ayan Banerjee Ms. Tanusri Santra.
....For the Petitioners.
Mr. Partha Sarathi Basu Mr. Subrata Talukdar.
....For the KMDA/Respondents Nos.4 & 5.
Mr. Susovan Sengupta ....For the State.
In this writ petition a notice under Section 9(3B) of the Land Acquisition Act, 1894 (as amended by the State of West Bengal) is under challenge.
Mr. Sengupta, learned advocate for the State submits that since a point of law is involved, the State does not propose to file any affidavit-in-opposition.
However, Mr. Basu, learned advocate representing the Kolkata Metropolitan Development Authority (the requiring authority) submits that his client would like to file affidavit-in- opposition.
Let affidavit-in-opposition be filed by the Kolkata Metropolitan Development Authority by 20th November, 2013, reply thereto, if any, may be filed by 27th November, 2013.
ACO Put up the writ petition for 'Hearing' on 28th November, 2013.
Until further orders of this Court, the nature and character of the property in question covered by the impugned notice shall not be altered. Proceedings in pursuance of the 2 impugned notice, however, may continue but no final order shall be passed without obtaining leave of this Court.
(Dipankar Datta,J.)