Calcutta High Court (Appellete Side)
Biswadip Ghosh vs Debasish Sen & Anr on 8 February, 2024
Author: Suvra Ghosh
Bench: Suvra Ghosh
08.02.2024
rc/ct.no.10
Item No.02
CPAN No. 1158 of 2023
in
WPA No. 17082 of 2022
Biswadip Ghosh
Versus
Debasish Sen & Anr.
Mr. Mukteswar Maity
Mrs. Nupur Chaudhuri
...for the petitioner/applicant
Mr. Soumitra Bandyopadhyay
Mr. Priyabrata Batabyal
...for the alleged contemnor No.2
Mr. Jishnu Chowdhury
Mr. Chayan Gupta
Mr. Saaqib Siddiqui
...for the alleged contemnor No.1
It is submitted on behalf of the 1st alleged contemnor
that the joint demarcation, as directed by this Hon'ble
Court, shall not be possible unless the acquisition map of
the plot in question is produced by the State authorities.
Learned counsel for the 2nd alleged contemnor also
submits that despite several communications made by the
Block Land and Land Reforms Officer to the Special Land
Acquisition Officer, North 24-Parganas, such acquisition
map has not been supplied.
It is not in dispute that a portion of the plot in
question has been acquired by the State respondents,
another portion acquired by the HIDCO and the remaining portion belongs to several private individuals. 2 In view of the above, this Court is inclined to hold unless the maps with regard to the acquisition of the portions of the plot by the State respondents as well as the HIDCO are produced, joint demarcation of the plot is not possible and the portion of the plot acquired by the petitioner by virtue of purchase, as submitted on behalf of the petitioner, can also not be identified.
The Special Land Acquisition Officer, North 24 Parganas is directed to produce the acquisition map before this Court on the adjourned date.
Let this matter appear under the same heading on March 01, 2024.
(Suvra Ghosh,J)