Calcutta High Court (Appellete Side)
Shamim Ara Begum & Ors vs Rajpur Sonarpur Municipality & Ors on 13 May, 2024
Item No.16 In the High Court At Calcutta Constitutional Writ Jurisdiction Appellate Side 13.05.2024 Ct-24 WPA 11219 of 2022 Shamim Ara Begum & Ors.
v.
Rajpur Sonarpur Municipality & Ors.
v.
CAN 1 of 2024 Mr. Arindam Banerjee Mr. Arpita Saha Mr. Ashis Kumar Mukherjee Mr. Sourabh Prasad ... for the petitioners.
Mir. Anuruzzaman ... for the Municipality.
Mr. Biswaroop Bhattacharya Mr. Dwaipayan Basu Mr. Tapajit Das ... for intervener.
The cancellation of mutation in favour of the petitioners allegedly without prior notice is under challenge in the present writ petition.
According to the Municipality the cancellation was made in the year 2015.
An application for intervention has been filed.
Learned advocate representing the intervenor submits that the writ petition is liable to be dismissed on account of gross suppression of material facts.
2The Municipality is directed to file a report disclosing all facts and circulate the report amongst all the appearing parties by June 14, 2024.
List the matter on June 26, 2024.
Exception to the report of the Municipality may be filed prior to the next date of hearing.
Sh (Amrita Sinha, J.)