Calcutta High Court
Lansdowne Market Byabasayee Samity And ... vs Kolkata Municipal Corporation And Ors on 12 March, 2024
OD -5
ORDER SHEET
WPO/1792/2022
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
ORIGINAL SIDE
LANSDOWNE MARKET BYABASAYEE SAMITY AND ANR.
VS
KOLKATA MUNICIPAL CORPORATION AND ORS
BEFORE:
The Hon'ble JUSTICE RAI CHATTOPADHYAY
Date: 12th March, 2024.
Mr. Prisanka Ganguly, Adv.
Mr. Srijita Nath, Adv.
...for the petitioners
Mr. Biswajit Mukherjee, Adv.
Mr. Gopal Ch. Das, Adv.
Mr. Arijit Dey, Adv.
...for K.M.C.
Ms. Manju Agarwal, Adv.
Ms. Anju Manot, Adv.
Mr. Rishi Agarwal, Adv.
...for respondent no. 8
The Court: On behalf of the writ petitioners, accommodation has been sought for today on the ground of conducting advocate being otherwise busy.
Ms. Manju Agarwal is appearing for the private respondent who informs not to be instructed by her client, regarding any talks of settlement being going on between the parties. Let it be noted here that, earlier this matter was adjourned on various occasions, on the ground of the parties being involved in talks of settlement.
Mr. Mukherjee is appearing for the Corporation. He informs this Court that the construction work at the site, is in full swing and the writ 2 petitioners are required to be shifted for the said purpose temporarily, till the time they are rehabilitated again.
On consideration of the entire as above and in absence of the writ petitioners, this matter cannot be heard today. The same is adjourned. However, since it is informed that there is no talks of settlement going on between the parties right now, there is no impediment to proceed with the hearing of the matter.
Let the matter again come up in the list on 19th March, 2024 for further hearing.
(RAI CHATTOPADHYAY, J.) TR/