Calcutta High Court (Appellete Side)
M.A. Construction & Trading Company ... vs The State Of W.B. & Ors on 17 October, 2011
Author: Dipankar Datta
Bench: Dipankar Datta
1
17.10.2011.
A.S.T. 1258 of 2011
M.A. Construction & Trading Company Pvt. Ltd.
-vs-
The State of W.B. & Ors.
Mr. Amit Kr. Pan.
...For the Petitioner.
Mr. Pantu Deb Roy,
Mr. Sirsanya Bandopadhyay,
...For the Respondent
Nos. 2 & 3.
Mr. Barin Banerjee, Ms. Sima Chakraborty, Mr. Susobhan Sengupta.
... For the Respondent Nos. 6, 7 & 8.
Mr. Jayanta Banerjee, Mr. Suman Sengupta.
...For the State.
_______ The petitioner's prayer for sanction of building plan has been refused by the impugned order. There is no scope to pass any interim order. However, the writ petition shall be heard on affidavits.
Let affidavit-in-opposition be filed within four weeks from date; reply thereto, if any, be filed within two weeks thereafter.
Liberty to mention for hearing after the period for exchange of affidavits expires. .B. D.P. (Dipankar Datta, J.)