Calcutta High Court (Appellete Side)
Kishor Ghosh vs The Chandernagore Municipal ... on 21 May, 2021
Author: Arindam Sinha
Bench: Arindam Sinha
21.05.2021
Item No. 03
Ct. No. 04
PG
W.P.A. 8526 of 2021
(Via Video Conference)
Kishor Ghosh
Vs.
The Chandernagore Municipal Corporation & Ors.
Mr. Ragunath Chakraborty
Ms. Era Ghose..........for petitioner
Mr. Chakraborty, learned advocate appears
on behalf of petitioner and wants to move this writ
petition but none appears to oppose it.
In order dated 19th May, 2021 following was
said:
"Mr. Chakraborty, learned advocate
appears on behalf of petitioner and submits,
service sought to be effected through post
caused return of postal article with
endorsement 'refused'. Subsequently e-mails
were sent. In fairness he submits, he will once
again notify and serve by e-mail.
List on next notified date before
available learned single Judge. Copy of this
order be included in the notice to be sent by e-
mail."
It appears from impugned order that the
authority found petitioner to have been carrying on
business from a construction, which is unauthorised.
Though Mr. Chakraborty submits, sanctioned
building plan stands disclosed, his client is not
person responsible for the construction. In the
circumstances there is no scope of passing ex parte
interim order, directing grant of enlistment certificate,
2
to carry on business from the premises, as aforesaid,
found to be unauthorised construction.
List before regular Bench on resumption of
normal business of Court. Petitioner will serve copy
of this order on respondents.
(Arindam Sinha, J.)