Calcutta High Court (Appellete Side)
Corelynx Solutions Pvt.Ltd. & Anr vs The on 8 November, 2019
Author: Shampa Sarkar
Bench: Shampa Sarkar
1 Sn 8.11.19 W.P. 20192 (W) of 2019 7 CORELYNX SOLUTIONS PVT.LTD. & ANR. VS. THE STATE OF WEST BENGAL & ORS.
Mr. Anirban Ray Mr. A. Gaggar Mr. Sanket Sarngi Mr. Subhojit Ghosh ..for the petitioners Mr. Santanu Kr. Mitra .for the State Mr. Jishnu Chowdhury Mr. S.Mukherjee Mr. Chayan Gupta Mr. Sandip Das Gupta Mr. Ayen De ..for the WBHIDCO The point urged in this writ petition is that the HIDCO did not have the power to terminate the lease and take possession of the demised land which was allotted to the petitioners by issuance of notice dated October 21, 2019.
According to the petitioners, HIDCO ought to proceed in terms of the provisions of the Transfer of Property Act.
This matter requires detailed hearing on the point of grant of interim order as prayed for by the learned Advocate 2 for the petitioners.
In my opinion, the matter should be heard out by the regular bench. On the assurance given by Mr. Chowdhury, learned Advocate for HIDCO, that his client will not act in terms of notice dated October 21, 2019 till November 25, 2019, no immediate protective order is required to be passed at this stage.
Let this matter appear before the regular bench immediately on resumption of duties by His Lordship.
(Shampa Sarkar,J.) 3 4