Calcutta High Court
First Land Acquisition Collector & Ors vs Punalur Paper Mills Limited & Ors on 8 May, 2017
Author: Biswanath Somadder
Bench: Biswanath Somadder, Sankar Acharyya
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
GA No.1406 of 2017
GA No.1564 OF 2017
APOT No.129 of 2017
With
GA No.2443 of 2016
WP No.1042 of 2000
FIRST LAND ACQUISITION COLLECTOR & ORS.
Versus
PUNALUR PAPER MILLS LIMITED & ORS.
GA No.1407 of 2017
GA No.1565 of 2017
APOT No.130 of 2017
With
GA No.2443 of 2016
WP No.1045 of 2000
FIRST LAND ACQUISITION COLLECTOR & ORS.
Versus
PUNALUR PAPER MILLS LIMITED & ORS.
GA No.1405 of 2017
APOT No.131 of 2017
GA No.1566 of 2017
With
GA No.2443 of 2016
WP No.3003 of 2000
LAND ACQUISITION COLLECTOR & ORS.
Versus
PUNALUR PAPER MILLS LIMITED & ORS.
APOT No.140 of 2017
GA No.1508 of 2017
With
WP No.3003 of 2000
WEST BENGAL MINERAL DEVELOPMENT & TRADING CORPORATION LTD.
VS.
PUNALUR PAPER MILLS LIMITED & ORS.
APOT No.141 of 2017
With
GA No.2443 of 2016
WP No.3003 of 2000
WEST BENGAL MINERAL DEVELOPMENT AND TRADING CORPORATION LTD.
VS.
PUNALUR PAPER MILLS LIMITED & ORS.
2
APOT No.142 of 2017
With
WP No.1042 of 2000
WEST BENGAL MINERAL DEVELOPMENT AND TRADING CORPORATION LTD.
VS.
PUNALUR PAPER MILLS LIMITED & ORS.
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER
The Hon'ble JUSTICE SANKAR ACHARYYA
Date : 8th May, 2017.
Mr. Mahendra Prasad Gupta, Ms. Antara Chatterjee, Mr. Ayan Mitra, Mr. Chandan
Mondal, Advocates for appellants in APOT 129/2017, APOT 130/2017 and APOT 131/2017.
Mr. Joydip Kar, Sr. Adv., Mr. Sanjay Saha, Advocates for West Bengal Mineral
Development & Trading Corporation Ltd.
Mr. Ranjan Bachawat, Sr. Adv., Mr. Dipak Kr. Jain, Mr. S. Sarkar,
Advocates for writ petitioners/respondents.
The Court : By consent of the parties, the directions given by the First Court in the impugned judgment and order are set aside. We also record consent of the parties to hear out the writ petitions de novo in the present appeals.
In order to facilitate effective adjudication, informal paper books are to be filed which shall include all papers which were considered by the First Court as well as those filed before us. The Advocate on Record of the writ petitioners/respondents may file such informal paper books within a fortnight after the summer vacation.
The six appeals shall be listed together in the monthly combined list of July, 2017. Once the appeals are listed, parties are at liberty to pray for expeditious hearing without seeking unnecessary adjournments.
All connected applications are accordingly disposed of.
(BISWANATH SOMADDER, J.) (SANKAR ACHARYYA, J.) pa