Calcutta High Court
Samity And Anr vs Kolkata Municipal Corporation And on 26 February, 2025
Author: Kausik Chanda
Bench: Kausik Chanda
OD -12 & 13
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
ORIGINAL SIDE
WPO/1792/2022
With
WPA/1787/2025
IA No.GA/2/2024
GA/3/2024
GA/4/2025
LANSDOWNE MARKET BYABASAYEE
SAMITY AND ANR.
-VERSUS-
KOLKATA MUNICIPAL CORPORATION AND
ORS.
WPA/1787/2025
SUSMITA BHOWMICK AND ORS.
-VERSUS-
KOLKATA MUNICIPAL CORPORATION AND
ORS.
WPO/35/2025
BISWANATH PAUL
-VERSUS-
THE KOLKATA MUNICIPAL CORPORATION
AND ORS.
BEFORE:
The Hon'ble JUSTICE KAUSIK CHANDA
Date: 26th February, 2025
Appearance:
Mr. Anindya Lahiri, Sr. Adv.
Mr. Puspal Chakraborty, Adv.
Mr. Samrat Dey Paul, Adv.
Mr. Prisanka Ganguly, Adv.
...for the petitioner in WPO/1792/2022.
Mr. Alak Kumar Ghosh, Adv.
Ms. Manisha Nath, Adv.
...for the petitioner in WPA/1787/2025.
2
Mr. Arkadipta Sengupta, Adv.
...for the petitioner in WPO/35/2025.
Ms. Srijani Mukherjee, Adv.
...for the applicant in GA/4/2025.
Ms. Manju Agarwal, Sr. Adv.
Ms. Anju Manot, Adv.
...for the respondent No.8 in WPO/1792/2022.
Ms. Kumkum Das, Adv.
...for the respondent no.7 in WPO/35/2025.
Mr. Biswajit Mukherjee, Adv.
Mr. Gopal Chandra Das, Adv.
Mr. Arijit Dey, Adv.
...for the KMC.
Mr. Manoj Kumar Malhotra, Adv.
Mr. Manoj Kumar Mondal, Adv.
...for the State.
The Court: Let the report of the Special Officer be circulated amongst the parties. The parties will be at liberty to file their response in respect of the report filed by the Special Officer.
Let the Kolkata Municipal Corporation, by way of an affidavit, disclose the composition of the High Power Committee regarding development of Lansdowne Market. The affidavit of Corporation should indicate the scheme for re-development of the market and whether the plan that has been sanctioned for re-development is valid as on date.
List these matters after three weeks.
(KAUSIK CHANDA, J.) A/s.