Calcutta High Court
Shib Krishna Debutter Estate & Another vs The Kolkata Municipal Corporation & Ors on 24 September, 2014
Author: I.P.Mukerji
Bench: I. P. Mukerji
WP No.754 of 2014
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
SHIB KRISHNA DEBUTTER ESTATE & ANOTHER
Versus
THE KOLKATA MUNICIPAL CORPORATION & ORS.
BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI
Date : 24th September, 2014.
Appearance:
Mr. Sakya Sen, Advocate Mr. Nirmalya Dasgupta, Advocate Mr. Rahul Karmakar, Advocate Mr. Jugal Chandra Porel, Advocate Ms. Era Ghosh, Advocate Mr. Debangshu Mondal, Advocate Mr. A.Deb, Advocate Mr. A.Chandra, Advocate Mr. Aniruddha Chatterjee, Advocate Mr. Syed Nurul Arefin, Advocate The Court: The order dated 19th August, 2014 was mentioned. Mr. Sen, learned Counsel, submitted that inspection in terms of this order was not carried out by the Kolkata Municipal Corporation. Learned Counsel for the Corporation submitted that an inspection was carried out on 30th August, 2014 but it was not effective because certain portions of the building could not be accessed.
In that view of the matter, the following order is passed :-
10th and 11th October, 2014 are fixed as the dates for carrying out inspection in terms of the order dated 19th August, 2014. The time for commencement of such inspection will be at 12 noon. In 2 view of this order, no further notice of inspection is required. All parties will give the necessary access to the Kolkata Municipal Corporation to carry out the inspection in terms of this order. The report is to be filed by 31st October, 2014 with copies circulated to all the parties.
Time to file affidavits is extended as follows :- Affidavit in opposition is to be filed by 10th November, 2014. List this application on 19th November, 2014. Affidavit in reply may be filed in the meantime.
Certified photocopy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(I.P.MUKERJI, J.) G/