Calcutta High Court (Appellete Side)
Ashis Kumar Pal vs Contai Municipality & Ors on 17 May, 2018
Author: Debangsu Basak
Bench: Debangsu Basak
1
46. 17.05 W.P. 10980 (W) of 2016
Sd3 2018
Ashis Kumar Pal.
Versus
Contai Municipality & Ors.
Mr. Asit Baran Raut
Mr. T.S. Raut
...for the petitioner
Mr. Hiranmoy Bhattacharyya
Mr. Sonak Bhattacharyya
...for the respondent no.6
Mr. Jaydip Kar, Ld. Sr. Adv.
Mr. Sayak Chakraborti ...for the Contai Municipality Report as called for by the order dated February 24, 2017 filed in Court be taken on record.
Learned senior advocate for the municipality submits that, there is deviation from the sanctioned building plan and that, the private respondents are guilty of construction post receipt of notice to stop work.
The petitioner is represented.
In view of the nature of allegations, it would be appropriate to direct the Contai Municipality to initiate appropriate proceedings under Section 218 of the West Bengal Municipal Act, 1993 in respect of any unauthorized construction that appears at the premises concerned.
It is expected that, such proceedings be disposed of within four weeks from the date of communication of this order.
W.P. No.10980(W) of 2016 is disposed of. No order as to costs.
Urgent certified Website copy of this order, if applied, be supplied to the parties, upon compliance of all requisite formalities.
2(Debangsu Basak, J.)