BLOCK LAND & LAND REFORMS OFFICER, ATM AT KASBA & ORS Vs. RANAJIT CHATTERJEE @ RONOJIT CHATTERJEE & ORS

JUDGEMENT

(1.) Before we consider the appeal which arises out of the order dated 29th January, 2018, passed in WP 10902 (W) of 2017 (Ranajit Chatterjee @ Ronojit Chatterjee vs. The State of West Bengal & Ors.) on its merit, we notice from the records of the First Court that on 17th November, 2017, the learned Single Judge had granted leave to the Advocate-on-Record of the writ petitioner to add KMDA through its Chief Executive Officer at the appropriate address as party respondent no.3A in the writ proceeding. The original records, however, reveal that the Advocate-on-Record, instead of complying with the directions of the learned Single Judge, has impleaded one Dr. Saumitra Mohan, IAS, by name and upon describing him to be the Chief Executive Officer, Kolkata Metropolitan Development Authority (KIT Wing).

(2.) We do not appreciate the manner in which the Advocate-on-Record of the writ petitioner (being the respondent no.1 herein) has sought to interpret the order passed by the learned Single Judge on 17th November, 2017. As such, we deem it fit to impose exemplary costs upon the Advocate-on-Record of the respondent no.1/writ petitioner so that in future he does not misinterpret an order of the writ Court in such a manner. He shall pay costs assessed at 1000 G.Ms. to be deposited with the State Legal Services Authority, West Bengal, to be kept earmarked for its utilisation by the Mediation and Conciliation Committee of the High Court within 48 hours from date.

(3.) Advocate-On-Record of the respondent no.1/writ petitioner shall correct the cause title of the writ petition here and now in the manner as allowed in the order dated 17th November, 2017.