Calcutta High Court
Shib Krishna Debutter Estate vs Janab Jalaluddin Ahmed Siddique & Ors on 5 January, 2010
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
GA No. 3239 of 2009
CS No. 224 of 2009
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
SHIB KRISHNA DEBUTTER ESTATE
Versus
JANAB JALALUDDIN AHMED SIDDIQUE & ORS.
For the Petitioner : Mr. P. K. Dutta, Sr. Adv.
For the Respondent : Mr. Swarnendu Ghosh, Adv.
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE Date : 5th January, 2010 The Court : A report has been prepared by the Special Officer. Copies of the report will be obtained by such of the parties who write to the Special Officer therefor, on the usual terms.
The Special Officer will be paid a further remuneration of 300 GM. and he will stand discharged upon making over copies of the report if sought by the parties within a period of a week from date.
The plaintiff says that the Central Calcutta property that is the subject matter of the suit is comprised of a six-storied building, several other smaller buildings and land appurtenant thereto. The plaintiff says that a seventh floor has been constructed on the six-storied building and a telephone tower has been installed. The plaintiff says that another telephone tower is in the process of being put up illegally and the plaintiff has no access to the premises.2
The plaintiff will serve copies on all the parties whose names appear in the list of occupants prepared by the Special Officer. Since it is evident that the plaintiff has taken little or no interest in the property for a substantial period of time and has allowed more than just grass to grow thereat, let the matter appear after eight weeks.
Urgent certified photocopies of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(SANJIB BANERJEE, J.) kc.
AR(CR)