BURDWAN DEVELOPMENT AUTHORITY Vs. KRISHNAPRASAD GHOSH

JUDGEMENT

(1.) In view of the averments made in the application and for the ends of justice, CAN 1 of 2023 is allowed and the delay is condoned. Review is taken up for final hearing.

(2.) In view of the aBurdwan Development Authority and its Chairperson seeks review of the judgment and order dated July 24, 2023 passed in M.A.T. 569 of 2023 and M.A.T. 377 of 2023 and the interim applications filed therein.

(3.) By the judgment and order dated July 24, 2023, we noted that the appeals were directed against an order dated December 15, 2022 passed in the writ petition by the learned Single Judge. By such order, the learned Single Judge disposed of the writ petition by directing the 5th respondent in the writ petition to take the proceeding for direct purchase of the plots in question and bring the same to its logical conclusion by keeping view of the present market value of the plot within a period of three months from the date of communication of the order. Two separate appeals being M.A.T. 569 of 2023 and M.A.T. 377 of 2023 were preferred against the judgment and order dated July 24, 2023 passed by the learned Single Judge. M.A.T. 569 of 2023 was at the behest of the review applicants here while M.A.T. 377 of 2023 was at the behest of the private respondents in the review application.