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State Of West Bengal . vs Sheo Shankar Jaiswal . on 30 August, 2016

Bench: Dipak Misra, C. Nagappan

     ITEM NO.10               COURT NO.4              SECTION XVI
                    S U P R E M E C O U R T O F I N D I A
                            RECORD OF PROCEEDINGS
     Petition(s) for Special Leave to Appeal (C) No.32086/2012

     (Arising out of impugned final judgment and order dated 14/06/2011
     in WPLRT No. 250/2008 passed by the High Court of Calcutta)

     STATE OF WEST BENGAL & ORS.                                         Petitioner(s)
                                                     VERSUS

     SHEO SHANKAR JAISWAL & ORS.                                         Respondent(s)
     (With interim relief and office report)

     WITH S.L.P.(C) No.32103/2012
     (With interim relief and office report)

     Date: 30/08/2016 These petitions were called on for hearing today.

     CORAM :                     HON'BLE MR. JUSTICE DIPAK MISRA
                                 HON'BLE MR. JUSTICE C. NAGAPPAN

     For Petitioner(s)                Mr. Soumitra G. Chaudhuri, Adv.
                                      Mr. Parijat Sinha, AOR
                                      Ms. Reshmi Rea Sinha, Adv.

     For Respondent(s)                Mr.    Vikramjit Banerjee, Adv.
                                      Mr.    P. S. Sudheer, AOR
                                      Mr.    Rishi Maheshwari, Adv.
                                      Mr.    Bharat Sood, Adv.
                                      Mr.    Raj Kumar Kaushik, Adv.

                                      Mr. Ranjan Mukherjee, AOR

                             UPON hearing the counsel the Court made the following
                                                O R D E R

Having heard learned counsel for the parties, we would require that they should get the authorities from the High Court of Calcutta, if any, pertaining to interpretation of various provisions of Calcutta Thika Tenancy and Other Tenancies and Lands (Acquisition and Regulation) Act, 1991, especially with regard to jurisdiction/authority/power of the Thika Controller.

List the matter on 8th November, 2016.

                              (Chetan Kumar)                        (H.S. Parasher)
                               Court Master                           Court Master