Calcutta High Court (Appellete Side)
(Hindustan Construction Company ... vs Kolkata Metropolitcan Development ... on 2 August, 2016
Author: Dipankar Datta
Bench: Dipankar Datta
1 27 02.08.2016
rrc W. P. 7104 (W) of 2014 (Hindustan Construction Company Limited & Anr. Vs. Kolkata Metropolitcan Development Authority & Ors.) Mr. Ravi Kapoor Mr. Sanjay Ginodia Mr. Debnath Ghosh Mr. Manoj Kumar Tiwari Mr. Sayan Roy Choudhury ........For the petitioners Mr. Jayanta Kumar Mitra, Ld. Advocate General Mr. Abhrotosh Majumder, Ld. Govt. Pldr. Mr. T. M. Siddiqui .....For the State Mr. Partha Sarathi Basu Mr. Satyajit Talukdar ......For the K.M.D.A. The engineers of the Kolkata Metropolitan Development Authority (hereafter the 'KMDA') and the petitioners sat together for assessing the cost factor for construction of the west-bound ramp. While according to the petitioners, the cost would be anywhere around Rs.91 crore, according to the KMDA, it cannot exceed at any rate Rs.65 crore. The calculation arrived at by the engineer of the KMDA shall be made over to the learned advocate-on-record for the petitioners in course of this day. It shall be open to both sets of engineers to sit once again with Mr. Mitra, learned Advocate General for the State to find out a solution well in advance so 2 that construction of the west-bound ramp can commence from 1st September, 2016.
Insofar the east-bound ramp is concerned, Mr. Subhankar Bhattacharyya, Superintending Engineer, T & T Sector, KMDA has assured the Bench that the same is complete and could be inaugurated any time within the next few days. He has also submitted that the construction work has progressed according to the requirements of the KMDA and that structural audit of the construction has revealed that the fly-over is safe, secure and stable for being thrown open to vehicular traffic. In view of such submission, the east-bound ramp may be handed over by the petitioners to the KMDA by next Friday (5th August, 2016) whereafter the State shall be free to inaugurate it and allow vehicular traffic to ply thereon. Put up the writ petition on 17th August, 2016, to be taken in chamber immediately after rising of the Court for the day.
( Dipankar Datta, J. )