Calcutta High Court (Appellete Side)
Rohit Barik vs Ghatal Municipality & Ors on 9 December, 2021
Author: Shampa Sarkar
Bench: Shampa Sarkar
09.12.2021
Court No. 19
Item no.11
CP
WPA 13658 of 2021
Rohit Barik
Vs.
Ghatal Municipality & ors.
Mr. Tanmoy Mukherjee
Mr. K. Roy
......for the petitioner.
Mr. Rwitendra Banerjee
Mr. D. Pathak
...for the respondent no. 8.
Mr. Swarup Kumar Ghosh ....for the respondents 1, 2 and 3. The report prepared by the Chairperson of the Ghatal Municipality (hereinafter referred to as the municipality) is taken on record.
It appears that one of the constructions made by respondent no. 8 is unauthorized as per the prima facie finding of the municipality.
Let this matter be listed on January 4, 2022 for further consideration under the heading 'Urgent Motion'.
The learned advocate for the petitioner as also the respondent no. 8 have been served with the copies of the report.
(Shampa Sarkar, J.)