Calcutta High Court
Rashmay Das vs The Kolkata Municipal Corporation & Ors on 4 April, 2011
Author: Indira Banerjee
Bench: Indira Banerjee
ORDER SHEET
W.P. No.230 of 2011
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
ORIGINAL SIDE
Rashmay Das.
-Versus-
The Kolkata Municipal Corporation & Ors.
Mr. Arindam Mukherjee with Mr. Saurav
Moitra & Mr. Avirup Chatterjee, Advocates,
... for the petitioner.
Mr.Sandip Kr. Dey, Advocate,
...for Kolkata Municipal Corporation.
Before
The Hon'ble Justice
INDIRA BANERJEE
04.04.2011
The issue involved in this writ application is an issue of law of whether a purchaser, who purchases property in a sale conducted by the Debt Recovery Tribunal under the Recovery of Debts due to Banks and Financial Institutions Act, 1993, is liable for arrear taxes that accrued on the property prior to the date of sale.
No affidavits need, therefore, be called for. The allegations contained in the writ application shall be deemed not to have been admitted.
2
Let the writ application be listed as 'Specially Fixed for Hearing' on 7th April, 2011.
(INDIRA BANERJEE, J.) K.Banerjee Assistant Registrar (C.R.)