Calcutta High Court
Shib Krishna Debutter Estate & Anr vs The Kolkata Municipal Corporation & Ors on 8 January, 2015
Author: Debangsu Basak
Bench: Debangsu Basak
ORDER SHEET
WP No.754 of 2014
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
SHIB KRISHNA DEBUTTER ESTATE & ANR.
Versus
THE KOLKATA MUNICIPAL CORPORATION & ORS.
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
Date: 8th January, 2015
Mr. Sakya Sen, Adv. with
Mr. Debmalya Ghosal, Adv.
..for the petitioners
Mr. Jugal Chandra Porel, Adv. with
Mrs. Era Ghosh, Adv.
Mr. Debangshu Mondal, Adv.
..for the KMC
The grievance of the writ petitioners is that illegal construction
had been made in the premises concerned.
Upon the writ petition being moved, an order dated August 19,
2014 was passed requiring the Kolkata Municipal Corporation to make
suitable inquiry and to take steps for demolition of the illegal
construction. The order was not complied with. The time to comply with
the order dated August 19, 2014 was extended on September 24, 2014.
Subsequently thereto, the Kolkata Municipal authorities have conducted
an inquiry and filed a report. Such report by the Executive Engineer,
2
Borough VI tabulates the illegal constructions at the premises
concerned.
Even in the third call, none appears for the private respondent.
In such circumstances, since the Kolkata Municipal authorities are of the view that there are illegal constructions at the premises concerned, the Kolkata Municipal authorities will take expeditious steps to demolish such illegal constructions preferably within a period of six weeks from the date of communication of this order on the Kolkata Municipal authorities.
With the aforesaid direction, WP No.754 of 2014 is disposed of. No order as to costs.
(DEBANGSU BASAK, J.) AKGoswami