Calcutta High Court (Appellete Side)
Rabindra Nath Jana vs The State Of West Bengal & Ors on 29 June, 2017
Author: Debangsu Basak
Bench: Debangsu Basak
1 29-06-2017
S.D. WP 15928 (W) of 2017 Rabindra Nath Jana Versus The State of West Bengal & Ors.
Mr. Arnab Mukherjee ....For the Petitioner.
Mr. K.M. Hossain ....For the State.
The petitioner seeks certified copy of a Deed presented for registration in June 18, 1990.
The State is represented.
Learned Advocate for the State submits that, there is an allegation of forgery of the stamp paper used in respect of the Deed presented for registration.
In such circumstances, without prejudice to the rights and contentions of the parties, it would be appropriate to permit the petitioner to deposit the sum equivalent of the same due in respect of Deed presented for registration with the appropriate authorities. Upon such deposit being made, the Registering authorities will issue certified copy of such Deed to the petitioner within four weeks thereafter.
2This order will not prejudice the parties in pending criminal proceedings in any manner whatsoever. The Registering Authorities will also at liberty to proceed against the petitioner in the event it is of the view that the petitioner had anything to do with the forged stamp papers in any manner whatsoever.
W.P. No. 15928 (W) of 2017 is disposed of. No order as to costs.
Urgent website certified copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
(Debangsu Basak, J.) 3