- (1.) Two minor corrections pertaining to the names of the appearing Advocates recorded in the order sheet of 18th January, 2018 are necessary. Mr. Biswajit Kumar did not appear for the added respondent. The name of Mr. Hirak Mitra, learned Senior Counsel has also wrongly gone down as learned Senior Counsel for the State. Let corrections be made in the records in that regards. Such correction shall be deemed to have been incorporated in the order of 18th January, 2018.
(2.) On 21st November, 2016, we had passed an order of status quo as regards the property in question. Initially the order of status quo was to remain operative till 24th November, 2016. That order has been extended from time to time and by an order passed on 4th August, 2017 we had directed the interim order to continue until further order. CAN No. 552 of 2018 has been taken out by two applicants, Pratima Chakraborty and Nirala Properties Private Limited who have described themselves as added respondent nos.2 and 3. In this application it has been alleged that construction is continuing on a part of the property and the construction area has been described in the schedule to CAN 552 of 2018.
(3.) The applicants seek appropriate order upon the police authorities to preserve the nature and character of the subject-property. The same applicants have taken out CAN 551 of 2018 praying for appointment of a receiver on the same allegation.;