Calcutta High Court (Appellete Side)
Smt. Sabita Nandi vs Bidhannagar Municipal Corporation & ... on 8 November, 2017
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
1
08.11.2017.
Item no. 19.
Court No. 19
ap W.P. No. 11956 (W) of 2017
Smt. Sabita Nandi
Versus
Bidhannagar Municipal Corporation & Ors.
Mr. Goutam Misra.
...For the Petitioner.
Mr. N. C. Behani.
...For the Corporation.
None appears on behalf of the respondent
no.3, in spite of service of copy of this writ petition upon him. No accommodation is prayed for.
Affidavit-of-service filed in Court today by the learned Advocate for the petitioner be taken on record.
This writ petition is filed by the petitioner alleging inaction on the part of the respondent Municipal Corporation in taking steps on the basis of her application dated July 7, 2014 followed by a reminder dated March 24, 2017.
The above representation has been submitted by the petitioner for raising illegal construction by the respondent no.3 at the premises lying and 2 situated at Krishnapur, Mandalpara, Post Office - Ghoshpara, Police Station - Baguiati, District - North 24 Parganas, Kolkata - 700 102.
I direct the respondent no.2 to dispose of the above representation of the petitioner dated March 24, 2017 (Annexure - P/4 at page 34 of this writ petition) by passing a reasoned order in accordance with law after giving an opportunity of hearing to the aforesaid parties as also communicating the same to the parties within six weeks from the date of communication of this order.
The respondent no.2 is further directed to take interim and/or consequential steps in the matter without any delay.
This writ petition stands disposed of. There will be, however, no order as to costs. Urgent photostat certified copy of this order, if applied for, be given to the parties as expeditiously as possible on compliance of all necessary formalities.
(Debasish Kar Gupta, J.) 3