Smt. Purnima Lakshman And Another vs The Arambag Municipality And Others on 14 May, 2014

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Calcutta High Court (Appellete Side)

Smt. Purnima Lakshman And Another vs The Arambag Municipality And Others on 14 May, 2014

Bench: Soumitra Pal

                                                         1

                    W.P. 13079(W) of 2014
14.5. 2014

                    Smt. Purnima Lakshman and another
                           Versus
                    The Arambag Municipality and others


                    Mr. Amal Baran Chatterjee,
                    Mr. Anadi Banerjee,
                                    ..for the petitioners.

                    Mr. Niladri Sekhar Ghosh,
                                 ..for the respondent nos. 1 and 2.

Let affidavit of service filed today be kept on record. Heard learned advocates for the parties. Since there is a dispute as to whether construction has commenced or not, considering such fact, the Chairman (Savapati), Arambag Municipality, Hooghly, the respondent no.2 is directed to file a report in a sealed cover on the next date of hearing after causing an inspection of the site in question, either personally or through an officer duly authorised, upon notice to the petitioner nos. 1 and 2.

Let the matter appear as "Listed Motion" on 13th June, 2014.

(Soumitra Pal, J. )

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Calcutta High Court (Appellete Side)