Calcutta High Court
The Board Of Trustees For The Port vs Ghatal Steam Navigation Co. Ltd. & Anr on 11 September, 2013
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
CS No.422 of 1980
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
THE BOARD OF TRUSTEES FOR THE PORT,CALCUTTA
Versus
GHATAL STEAM NAVIGATION CO. LTD. & ANR.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 11th September, 2013.
Appearance:
Mr. Moloy Ghosh, Adv.
Mr. Pramit Roy, Adv.
Mr. Arindam Mukherjee, Adv.
Mrs. Mithua Sen, Adv.
. . .for the defendant no.1.
Mr. Ashoke Banerjee, Sr. Adv.
Mr. Dhruba Ghosh, Adv.
Mr. Amitava Deb, Adv.
. . .for the defendant no.2.
The Court: In the second page of the 5th line of the order dated 27th August, 2013 the word "plaintiff" shall be replaced by "defendants". Let this correction be incorporated in the order dated 27th August, 2013.
Mr. Moloy Ghosh, learned Counsel appearing on behalf of one of the defendants, submitted that the rate charge for the ferry landing stage as mentioned in the proposed terms of settlement needs a re-look in view of Clause 9 of the notification issued by the Tariff Authority for Major Ports dated 2nd March, 2011 which reads as follows:2
"The rate of rent for water bodies/water areas to be taken as ½ of the corresponding rate of rent applicable for land area."
Mr. Dhruba Ghosh, learned Counsel appearing on behalf of the plaintiff, submits that he would take necessary instructions if the said clause is applicable to the said ferry landing stage as mentioned in Clause (c) of the proposed terms.
The suit is adjourned for a week and shall appear under the same heading. All parties concerned are to act on a signed photocopy of this order on the usual undertakings.
(SOUMEN SEN, J.) SP/