Calcutta High Court
The Calcutta Municipal Corporation & ... vs The Cricket Association Of Bengal & Ors on 6 June, 2023
Author: Arijit Banerjee
Bench: Arijit Banerjee, Kausik Chanda
1
OD-1
I.A.G.A.NO.2 OF 2021
APO/248/2016
WITH
WPO/2662/1996
IN THE HIGH COURT AT CALCUTTA
CIVIL APPELLATE JURISDICTION
ORIGINAL SIDE
THE CALCUTTA MUNICIPAL CORPORATION & ORS.
VERSUS
THE CRICKET ASSOCIATION OF BENGAL & ORS.
BEFORE:
The Hon'ble JUSTICE ARIJIT BANERJEE
The Hon'ble JUSTICE KAUSIK CHANDA
Date : 6th June, 2023.
Appearance:
Mr. Alok Kumar Ghosh, Advocate
Mr. S. K. Debnath, Advocate
Ms. Sima Chakraborty, Advocate
...for appellants/petitioners
Mr. Jaydip Kar,Sr.Advocate
Mr.Samrat Sen, Sr.Advocate
Mr.Kaushjik Mondal,Advocate
...for respondent No.1.
Mr.Asok Chakrabarti, Ld.Additional Solicitor General Ms.Susmita Saha Dutta,Advocate ...for Union of India..
THE COURT: Accommodation is sought for on behalf of Mr.Ghosh, learned Senior Counsel representing the Kolkata Municipal Corporation.
Mr.Kar, learned Senior Advocate representing Cricket Association of Bengal refers to the report of the Committee, which is Annexure "B" to 2 the CAB application under Order XLI Rule 27 of the Code of Civil Perocedure, 1908, to enquire into the incidents on the day of the Semi- Final Match of Wills World Cup Cricket at the Eden Gardens, Calcutta held on 13th March, 1996. In particular, learned counsel refers to internal page-18 of the report. In the penultimate paragraph of the said page, it is stated as follows:-
"The Éden Gardens' falls under the 'Blue Zone' of the Calcutta Maidan (and is a part of the cantonment area of the local Military Authority). The area is administered by the state Government (through the Commissioner of Police) and the local Military Authority (GOC Bengal Area) as stipulated in the Government of India letter no.1600 dated 15th June, 1921."
Mr.Kar submits that it would help all concerned if the Government of India letter no.1600 dated 15th June, 1921 can be produced by the Union of India or the Kolkata Municipal Corporation on the adjourned date.
List this matter once again on 21st June, 2023. On that date, the Union of India as well as the Kolkata Municipal Corporation shall produce a copy of the letter, referred to above.
(ARIJIT BANERJEE, J) (KAUSIK CHANDA,J.) ssaha DR(CR)