Calcutta High Court (Appellete Side)
Mps Greenery Developers Ltd vs Bhaskar Das Gupta & Ors on 15 January, 2026
2 to 6 15.01.2026 MAT 559 of 2015
SM Court No.238
With
CAN 1 of 2015 (Old No. CAN 3608 of 2015)
With
CAN 2 of 2015 (Old No. CAN 11187 of 2015)
With
CAN 3 of 2015 (Old No. CAN 11464 of 2015)
With
CAN 8 of 2017 (Old No. CAN 4028 of 2017)
With
CAN 9 of 2017 (Old No. CAN 7717 of 2017)
With
CAN 10 of 2017 (Old No. CAN 10855 of 2017)
With
CAN 11 of 2018 (Old No. CAN 1086 of 2018)
With
CAN 12 of 2018 (Old No. CAN 2211 of 2018)
With
CAN 13 of 2018 (Old No. CAN 9229 of 2018)
With
CAN 14 of 2018 (Old No. CAN 9461 of 2018)
With
CAN 15 of 2018 (Old No. CAN 9559 of 2018)
With
CAN 16 of 2019 (Old No. CAN 9618 of 2019)
With
CAN 17 of 2021
With
CAN 20 of 2021
With
CAN 21 of 2021
With
CAN 22 of 2021
With
CAN 24 of 2022
With
CAN 25 of 2022
With
CAN 26 of 2022
With
CAN 27 of 2023
With
CAN 28 of 2023
With
CAN 29 of 2023
With
CAN 30 of 2023
With
2
CAN 31 of 2023
With
CAN 32 of 2023
With
CAN 33 of 2023
With
CAN 35 of 2023
With
CAN 37 of 2023
With
CAN 38 of 2024
With
CAN 39 of 2024
With
CAN 47 of 2024
With
CAN 48 of 2024
With
CAN 49 of 2024
With
CAN 50 of 2024
With
CAN 51 of 2024
With
CAN 52 of 2024
With
CAN 53 of 2024
With
CAN 54 of 2024
With
CAN 55 of 2024
With
CAN 56 of 2024
With
CAN 57 of 2024
With
CAN 59 of 2025
With
CAN 60 of 2025
With
CAN 61 of 2025
With
CAN 64 of 2025
With
CAN 65 of 2025
MPS Greenery Developers Ltd.
Vs.
Bhaskar Das Gupta & Ors.
3
With
MAT 512 of 2015
With
CAN 1 of 2015 (Old No. CAN 3443 of 2015)
With
CAN 2 of 2016 (Old No. CAN 9817 of 2016)
With
CAN 3 of 2019 (Old No. CAN 5779 of 2019)
With
CAN 4 of 2024
MPS Resort & Hotels Ltd. & Ors.
Vs.
Bhaskar Das Gupta & Ors.
With
WPA 4059 of 2015
With
CAN 1 of 2019(Old No. CAN 1672 of 2019)
With
CAN 2 of 2022
Bhaskar Das Gupta & Ors.
Vs.
Union of India & Ors.
With
WPA 10577 of 2015
With
CAN 1 of 2015(Old No. CAN 5360 of 2015)
Subrata Kumar Roy & Ors.
Vs.
Union of India & Ors.
With
WPA 27927 of 2012
With
CAN 1 of 2014(Old No. CAN 8548 of 2014)
With
CAN 2 of 2024
MPS Greenery Developers Limited
Vs.
Securities
and Exchange Board of India & Ors.
4
Mr. Syamantak Banerjee
....for the SEBI
Mr. Subhasis Chakraborty
Mr. Arindam Das
Ms. Sushmita Kumari Singh
....for the Depositors/Bhaskar Dasgupta
in Item Nos.2 to 4
Mr. Smarajit Roy Chowdhury
Mr. Soumen Bhattacharjee
Mr. Ankan Das
Ms. Shradhya Ghosh
....for the Income Tax Authority in Item No.2
Mr. Swatarup Banerjee
Mr. Ratul Biswas
Mr. Kaushik Chowdhury
Ms. Soumoyadipa Kanu
....for the applicant /appellant in Item Nos.2 to 6
Mr. Neguive Ahmed
....for the One Man Committee
Mr. Arijit Chakrabarti
Mr. Debsoumya Basak
Ms. Swati Kumari Singh
..... for the E.D. in Item No.2
Mr. Tulshi Das Ray
Mr. Tarak Karan
... for the State in Item Nos.2 to 6
Mr. Amajit De, Special P.P.
... for the CBI
Mr. Sourav Kumar Mukherjee
Ms. Sahana Pal
Mr. Souhardya Mitra
... for the petitioner in Item No.6
Report filed by the CBI may be kept with the
record.
Learned counsel appearing for the CBI is
requested to serve copies of the report upon the
necessary parties.
Supplementary affidavit filed on behalf of the
5
petitioner disclosing the names of all the five thousand
agents submitted today before this Court.
Let the supplementary affidavit be also kept with
the record.
According to the counsel appearing for the
petitioner all the names of the agents are now with the
One Man Committee and the One Man Committee
should not part with any deposits to the agents.
Heard learned senior counsel for the One Man
Committee and the One Man Committee is requested to
consider and follow direction as prescribed in the order
dated 23rd December, 2015 passed by Their Lordships'
Hon'ble Justice Manjula Chellur and Hon'ble Justice
Joymalya Bagchi.
Learned counsel appearing for the petitioner is
also requested to render all possible help to the One
Man Committee.
Learned Senior counsel appearing for the One
Man Committee submits a report.
From the report it is seen "Pending proposals for
extension of tenure of service of five officers of Justice
S. P. Talukdar One Man Committee lying with Home &
Hill Affairs Department:
Sl. Particulars of the Justification for
incumbents requesting extension
1.Sri Aloke Kumar Sri Dutta has past Dutta was appointed experience to work as as Personal Assistant P.A. under the Hon'ble 6 to the Hon'ble Chairman during the Chairman of the time when the Hon'ble Committee by the Chairman was a Home & Hill Affairs sitting Judge of Department for a Hon'ble High Court, period of six months Calcutta. He has been with effect from his working with utmost joining the post, vide sincerity and adequate letter No.27- competency in the COI/PL/O/44C-09/16 matter of taking dated 19.02.2025. dictation from Hon'ble The six monthly Chairman as well as tenure of the service preparing minutes of of Sri Dutta expired the series of the on 24.08.2025. meeting of the Request for extension Committee. So far he of the tenure of his has been serving the service has been Nodal Officer as well forwarded to Home & as the Joint Secretary Hill Affairs of the Committee also. Department with Now, the newly strong appointed P. A. Sri recommendation of Ajay Kumar Pal has the Hon'ble Chairman been assigned to serve under letter the Nodal Officer & the SPTC/2025 dated Joint Secretary. Sri 18.07.2025. No.562- Dutta has been SPTC/2025 dated working exclusively for 18.07.2025 Hon'ble Chairman. Sri Dutta has become so indispensable that in his absence, there is reasonable apprehension of the work of the Committee to suffer prejudicially. As such, the Hon'ble Chairman desires that the extension of the tenure of service of Sri Dutta be extended for the period upto his attaining of 65 (sixty five) years of age or at least upto 31 December, 2026.
2. Sri Suvendu Kumar Sri Roy has been Roy was appointed as performing his official Section Officer of the duties and Committee by the shouldering the official Home & Hill Affairs responsibilities very 7 Department for a efficiently and period of six months effectively in the with effect from his interest of the joining the post, vide Committee. He has letter No.28- gathered a COI/PL/O/44C-08/16 commendable dated 19.02.2025. The experience in the field six monthly tenure of of inspection and service of Sri Roy inventory in respect of expired on 20.08.2025. properties of different Request for extension Chit fund Companies of the tenure of his lying under the service has been domain of the forwarded to Home & Committee for the Hill Affairs Department purpose of putting with strong them on e-auction. recommendation of the Now, he is on official Hon'ble Chairman tour to Asansol for under letter No.563- inspection and SPTC/2025 dated inventory of the 18.07.2025. property of one of the Chit Fund Companies with the intimation to the Home & Hill Affairs Department as well as to the district administration. In his absence, there is reasonable apprehension that the entire auction process will suffer prejudicially. As such, the Hon'ble Chairman desires that the extension of the tenure of service of Sri Roy be extended for the period upto his attaining of 65 (sixty five) years of age or at least upto 31 December, 2026.
3. Sri Paritosh Kumar Sri Das has been Das was appointed as performing his official Section Officer of the duties and Committee by the shouldering the official Home & Hill Affairs responsibilities very Department for a efficiently and period of six months effectively in the 8 with effect from his interest of the joining the post, vide Committee. He has letter No.29- gathered a COI/PL/O/44C-13/23 commendable dated 19.02.2025. experience in the field The tenure of service of of inspection and Sri Das expired on inventory in respect of 02.09.2025. Request properties of different for extension of the chit fund companies tenure of his service lying under the has been forwarded to domain of the Home & Hill Affairs Committee for the Department with purpose of putting strong them on auction. Now, recommendation of the he is on official tour to Hon'ble Chairman, Bolpur for giving under letter No.564- possession of a SPTC/2025 dated property to its 18.07.2025. purchaser purchased through e-auction with the intimation to the Home & Hill Affairs Department as well as to the district administration. In his absence, there is reasonable apprehension that the entire auction process will suffer prejudicially. As such, the Hon'ble Chairman desires that the extension of the tenure of service of Sri Das be extended for the period upto his attaining of 65 (sixty five years of age or at least upto 31st December, 2026
4. The tenure of service of Sri Pan is very Sri Paresh Nath Pan, responsible, sincere WBSR (Retd.), former and devoted to his DIG Registration, duties apart from presently Deputy having vast knowledge Secretary of the and expertise in his Committee expired on field of work. He has 31.12.2025. Request been persuading to for extension of the expedite the process of tenure of his service for valuation of properties 9 at least one year with from the competent effect from 01.01.2026 authorities as well as has been forwarded to holding inspection and the Home & Hill Affairs inventory of the Department with properties of various strong chit fund companies recommendation of the quite effectively. Now, Hon'ble Chairman he is visiting Asansol under letter No.792- for inspection and SPTC/2025 dated inventory purpose 22.09.2025. with the intimation to the Home & Hill Affairs Department as well as to the district administration. In his absence, there is reasonable apprehension that the entire auction process will suffer prejudicially. As such, the Hon'ble Chairman desires that the extension of the tenure of service of Sri Pan be extended for the period at least upto 31st December, 2026.
5. The tenure of service of Sri Dhar is quite Sri Dilip Kumar Dhar, responsible, sincere Section Officer of the and devoted to the Committee expired on work entrusted to him 31.12.2025. Request which includes Court for extension of the related matters. His tenure of his service for absence would cause a at least one year with big void in keeping effect from 01.01.2026 constant liaison with has been forwarded to Ld. Advocate of this the Home & Hill Affairs Committee as well as Department with regular attendance strong before the Hon'ble recommendation of the Court relating to ever Hon'ble Chairman increasing litigations under letter No.793- & hearings. The SPTC/2025 dated service of Sri Dhar 22.09.2025. appears to be indispensable at this juncture when the Hon'ble Ponzi Bench of the High Court, 10 Calcutta, in the order dated 17.07.2025 in MAT 559 of 2015 (CAN 4028 of 2017 and 48 of 2024) has directed to undertake the work of 55 Chit fund Companies referred to the Committee earlier, simultaneously. As such, the Hon'ble Chairman desires that the extension of the tenure of service of Sri Dhar be extended for the period at least upto 31st December, 2026.
Learned counsel appearing for the State files report.
From the report it is seen that "APPOINTMENT AND EXTENSION OF TENURE OF SERVICE OF RETIRED AND RE EMPLOYED EMPLOYEE OF JUSTICE SP TALUKDAR ONE MAN COMMITTEE.
1. Very recently the State Govt. has appointed Mr. T. C. Patra as Gr. D and Mr. A. K. Pal as Sr. PA to the committee.
2. Extension of Sri Bijan Sarkar, ex-UDA is also approved and communicated to the Committee.
3. Extension proposal of few retired employee is under consideration of the State Govt.
4. All are retired employee. They are receiving regular pension. Very soon Govt. will communicate the decision with regard to their extension.
115. Another 15 (fifteen) days may kindly be allowed to the State Govt."
State is requested to make an endeavour to reguralise all the issues raised by the One Man Committee at an earliest preferably within seven days from date.
Let a fresh report be filed by the State before this Court by 22nd January, 2026.
In Re: CAN 65 of 2025 Heard learned counsel appearing for the MPS Greenery Developers Limited.
Leaned senior counsel appearing for the One Man Committee and the leaned counsel appearing for the State prays leave to file report in respect of CAN 65 of 2025.
Let this matter again appear in the list on 22nd January, 2026.
(Uday Kumar, J.) (Rajarshi Bharadwaj, J.)