Calcutta High Court (Appellete Side)
Kishorilal Agarwal vs Gorkhaland Territorial ... on 6 May, 2014
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1
41 06.05.2014
W.P. 7663 (W) of 2014
gd
Kishorilal Agarwal
Vs.
Gorkhaland Territorial Administration & Ors.
Mr. Kishore Dutta
Mr. Subhransu Ganguly
Mr. Soumya Majumder
Mr. Pallab Kumar Mitra
..for the Petitioner
Mr. Ayan Banerjee
..for the State
Mr. Jaydip Kar
Mr. Ayanabha Raha
Mr. Suraj Thapa
..for Respondent Nos.1 and 2.
The grievance of the petitioner is that a valuable property of the petitioner known as the Lansdowne property off Darjeeling town has been occupied by several authorities since or about 1986 without the petitioner being paid any rent or price therefor.
The petitioner is reconciled to the fact that the property may not be recovered by the petitioner and seeks a direction on the first respondent authority to pay the appropriate price to the petitioner.
The Gorkhaland Territorial Administration says that a negotiation committee has been constituted and it is expected that the petitioner will be called within a week for the negotiation to commence.
Let the matter appear on July 8, 2014 for the parties to report on the progress in the negotiation.
(Sanjib Banerjee, J.) 2