Calcutta High Court (Appellete Side)
Shyamal Kumar Chanda vs The Learned Thika Controller on 15 November, 2018
Author: Dipankar Datta
Bench: Dipankar Datta
15.11.2018
KC(CL583)
W.P.L.R.T. 197 of 2009
Shyamal Kumar Chanda
-versus-
The Learned Thika Controller, Kolkata
Thika Tenancy and Ors.
Mr. Kallol Bose,
Mr. Kaushik Chandra Gupta............For the petitioner.
Mr. Deb Prasad Mukherjee,
Mr. Debjit Mukherjee.......................For the respondent
no. 1.
Mr. Chandi Charan Dey, Mr. Supatim Dhar............................For the State.
Mr. Bidyut Kumar Banerjee, Ms. Shila Sarkar..............................For the respondent no. 6.
Mr. Mukherjee, learned senior advocate appearing for the respondent no. 1 produces the original records. He offers inspection of the same to Mr. Bose, learned advocate for the petitioner. He also offers to supply to Mr. Bose photostat copies of the relevant pages of the inspection book.
Mr. Bose may take inspection of the records. He shall also be supplied with copies of the relevant pages of the inspection book, as suggested by Mr. Mukherjee. Should the petitioner wish to take any objection, the same must be placed on record by way of an affidavit within ten days which we propose to consider on the next date.
List the writ petition two weeks hence.
(DIPANKAR DATTA, J.) (BIBEK CHAUDHURI, J.)