Calcutta High Court
Mamata Sarkhel And Anr vs State Of West Bengal & Ors on 26 March, 2014
Author: Soumitra Pal
Bench: Soumitra Pal
ORDER SHEET
WP No. 238 of 2014
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
MAMATA SARKHEL AND ANR.
Versus
STATE OF WEST BENGAL & ORS.
BEFORE:
The Hon'ble JUSTICE SOUMITRA PAL
Date : 26th March, 2014.
Appearance:
Md. Abdur Rahaman, Adv.
Mr. Gopal Chandra Das, Adv.
Mr. Debangsu Mondal, Adv.
Ms. Aparna Ghosh, Adv.
The Court :- Affidavit of service filed in Court today be kept on record.
Heard Mr. Rahaman, learned Advocate for the petitioners and Mr.Gopal Chandra Das, learned Advocate for the Kolkata Municipal Corporation.
Since it is submitted by Mr. Rahaman that the petitioner seeks to prefer an appeal under Section 189 (6) of the Kolkata Municipal Corporation Act, 1980 against the order passed by the Hearing Officer, the writ petition is disposed of by granting leave to prefer appeal in accordance 2 with law. As prayed for in such appeal the petitioners are also at liberty to file an application for stay and if such application is filed, it shall be taken up and considered by the Tribunal expeditiously.
It is made clear that I have not gone into the merits of the matter.
(SOUMITRA PAL, J.) cs.
A.R.(CR).