Supreme Court - Daily Orders
Chief ... vs Sailendra Nath Pal(D)Thr. Lrs. . on 29 October, 2014
Bench: Anil R. Dave, Kurian Joseph, R.K. Agrawal
REVISED
ITEM NO.1 COURT NO.3 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(s).17082/2010
(Arising out of impugned final judgment and order dated 24/03/2010
in APO No.676/2003 passed by the High Court Of Calcutta)
CHIEF EXEC.OFFICER,CAL.METROP.DEV.AUTH. Petitioner(s)
VERSUS
SAILENDRA NATH PAL(D)THR. LRS. & ORS. Respondent(s)
(With appln.(s) for permission to file addl. documents and
substitution)
(For final disposal)
WITH
SLP(C)No.17844/2010
(With appln.(s) for correcting the name of petitioner(s)/
respondent(s) and permission to file additional documents and
substitution and Office Report)
Date : 29/10/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Pradip Kr. Ghosh,Sr.Adv.
In SLP(C)17082 Ms. Anindita Gupta,Adv.
Mr. Rameshwar Prasad Goyal,Adv.
In SLP(C)17844 Mr. Avijit Bhattacharya,Adv.
Ms. Sarbani Kar,Adv.
Mr. Siddhartha Chowdhury,Adv.
For Respondent(s) Mr. Anip Sachthey,Adv.
Ms. Shagun Matta,Adv.
In SLP(C)No.17082 Mr. P.P. Rao,Sr.Adv.
Mr. Bijan Ghosh,Adv.
Mr. Swarnendu Chatterjee,Adv.
Signature Not Verified
Mr. S.K. Poddar,Adv.
Digitally signed by
Sarita Purohit
Date: 2014.12.05
In SLP(C)No.17844
16:23:25 IST
Reason: Mr. Arabinda Chatterjee,Sr.Adv.
Mr. Bijan Ghosh,Adv.
1
Mr. Sujoy Mondal,Adv.
Mr. Swarnendu Chatterjee,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the parties have submitted that it is an admitted fact that the land in question is forming part of the East Kolkata Area Development Project.
The petitioner in SLP(C)No.17082/2010 is directed to place on record a part of the Project which included the land in question so as to show as to whether the land in question is to be kept open or whether any construction can be put on the land in question.
It is also directed that one detailed plan with regard to details of the permissible use of the land and another plan giving details about the construction put up on the land surrounding the land in question, shall be placed on record within three weeks from today.
List the matters on 3rd December, 2014.
(Sarita Purohit) (Sneh Bala Mehra)
Court Master Assistant Registrar
2
ITEM NO.1 COURT NO.3 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(s).17082/2010 (Arising out of impugned final judgment and order dated 24/03/2010 in APO No.676/2003 passed by the High Court Of Calcutta) CHIEF EXEC.OFFICER,CAL.METROP.DEV.AUTH. Petitioner(s) VERSUS SAILENDRA NATH PAL(D)THR. LRS. & ORS. Respondent(s) (With appln.(s) for permission to file addl. documents and substitution) (For final disposal) WITH SLP(C)No.17844/2010 (With appln.(s) for correcting the name of petitioner(s)/ respondent(s) and permission to file additional documents and substitution and Office Report) Date : 29/10/2014 These petitions were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE R.K. AGRAWAL For Petitioner(s) Mr. Pradip Kr. Ghosh,Sr.Adv. In SLP(C)17082 Ms. Anindita Gupta,Adv.
Mr. Rameshwar Prasad Goyal,Adv. In SLP(C)17844 Mr. Avijit Bhattacharya,Adv.
Ms. Sarbani Kar,Adv.
Mr. Siddhartha Chowdhury,Adv. For Respondent(s) Mr. Anip Sachthey,Adv.
Ms. Shagun Matta,Adv.
In SLP(C)No.17082 Mr. P.P. Rao,Sr.Adv.
Mr. Bijan Ghosh,Adv.
Mr. Swarnendu Chatterjee,Adv. Mr. S.K. Poddar,Adv.
In SLP(C)No.17844 Mr. Arabinda Chatterjee,Sr.Adv.
Mr. Bijan Ghosh,Adv.
Mr. Sujoy Mondal,Adv.
Mr. Swarnendu Chatterjee,Adv. 3 UPON hearing the counsel the Court made the following O R D E R The learned counsel for the parties have submitted that it is an admitted fact that the land in question is forming part of the East Kolkata Area Development Project.
The petitioner in SLP(C)No.17082/2010 is directed to place on record a part of the Project which included the land in question so as to show as to whether the land in question is to be kept open or whether any construction can be put on the land in question.
It is also directed that one detailed plan with regard to details of the permissible use of the land and another plan giving details about the construction put up on the land surrounding the land in question, shall be placed on record within three weeks from today.
List the matters on 3rd December, 2014, as Part-heard.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar 4