Calcutta High Court (Appellete Side)
Subhas Chandra Chaudhuri vs The Serampore Municipality & Ors on 10 October, 2018
Author: Debangsu Basak
Bench: Debangsu Basak
1
10.10.2018
Item No.62
Ct. No.13
CHC
W.P. 20493 (W) of 2018
Subhas Chandra Chaudhuri
Vs.
The Serampore Municipality & ors.
Mr. Tapas Kumar Majumder
...for the petitioner
Mr. Asok Banerjee, Sr. Advocate
Mr. Sounak Bhattacharya
...for the private respondent
Mr. Debabrata Banerjee, Ms. Sharmila Deb ...for the State Mr. Gautam Lahiri ...for the Municipality The petitioner complains of unauthorised construction. It is the contention of the private respondent that, the order of demolition is without jurisdiction as it was passed by Serampore Municipality without adhering to the provisions of Section 218 of the West Bengal Municipal Act, 1993. A writ petition is pending on such aspect.
In such circumstances, list the writ petition on November 14, 2018 under the same heading.
(Debangsu Basak, J.)