Calcutta High Court
Lansdowne Market Byabasayee Samity And ... vs Kolkata Municipal Corporation And Ors on 8 January, 2025
Author: Kausik Chanda
Bench: Kausik Chanda
OD-2
ORDER SHEET
WPO/1792/2022
IA NO.GA/2/2024, GA/3/2024
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
LANSDOWNE MARKET BYABASAYEE SAMITY AND ANR.
Vs
KOLKATA MUNICIPAL CORPORATION AND ORS
BEFORE:
The Hon'ble JUSTICE KAUSIK CHANDA
Date : 8th January, 2025
Appearance:
Mr. Anindya Lahiri, Sr. Adv.
Mr. Puspal Chakraborty, Adv.
Mr. Samrat Dey Paul, Adv.
Prisanka Ganguly, Adv.
...for the petitioners
Ms. Manju Agarwal, Sr. Adv.
Ms. Anju Manot, Adv.
...for the respondent no.8
Mr. Manoj Malhotra, Adv.
Mr. Manoj Kr. Monal, Adv.
...for the State respondents
Mr. Arijit Dey, Adv.
Mr. Biswajit Mukherjee, Adv.
Mr. Gopal Chandra Das, Adv.
...for the KMC
Mr. Kaushik Dey, Adv.
...for the intervenor
The Court: Mr. Kaushik Dey, learned advocate, seeks to intervene in
this matter on behalf of Mr. Netai Das, who claims to be the Secretary of
Lansdowne Market Byabasayee Samity. The petitioner no.2, however, asserts
that he is the Secretary of Lansdowne Market Byabasayee Samity.
2
This Court by an order dated January 3, 2025 observed that the
competency of the writ petitioner to maintain the writ petition should be
addressed first.
In that view of the matter, liberty is granted to Mr. Dey's client to file
a necessary application and serve a copy of the same upon the parties. The
parties will be at liberty to use their respective affidavits to the application
within a period of one week thereafter.
List this matter after two weeks under the same heading.
.
(KAUSIK CHANDA, J.) kc