Calcutta High Court (Appellete Side)
Bangur Land Development Corporation ... vs The State Of West Bengal And Others on 13 November, 2013
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1
13.11.2013
( SL.55)
m.d.
W.P. 26176 (W) of 2013
Bangur Land Development Corporation Limited and another
-Vs-
The State of West Bengal and others
Mr. Subhadip Biswas
Mr. Ratul Das
... for the petitioners
Mr. Biswajib Ghosh
.. for the State
Mr. Sanat Kr. Dutta
.. for the respondent no.9
(power not supplied)
Mr. M.M.Verma
Mr. Abhisek Verma
Mr. Md. Adil Badr
..
for the respondent nos.10,11,12 & 13 Pursuant to the order dated September 12, 2013 a report has been filed by the Inspector-in-Charge, Uttarpara Police Station.
Since it is evident that there is a civil dispute between the petitioners and the private respondents pertaining to an immovable property and it is the petitioners' case that some of the private respondents had forged and fabricated records to wrongfully transfer the property standing in the name of the 2 petitioners in favour of the private respondent nos. 10 to 13, such matters have to be carried to a civil Court for appropriate assessment.
W.P. No. 26176 (W) of 2013 is disposed of without going into the merits of the claim and by leaving the petitioners free to approach the appropriate civil forum in accordance with law.
There will be no order as to costs.
Certified website copies of this order, if applied for, be urgently made available to the parties, subject to compliance with all requisite formalities.
(Sanjib Banerjee, J.) 3