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Calcutta High Court (Appellete Side)

Smt. Paromita Mazumdar vs 28.06.18 Basirhat Municipality & Ors on 28 June, 2018

Author: Debangsu Basak

Bench: Debangsu Basak

                                        1




                           W.P. No.27320 (W) of 2016
                           Smt. Paromita Mazumdar
                                       v.
28.06.18

Basirhat Municipality & Ors.

SL-35
Ct-13      Mr. R. Ghosal
(S.R.)     Mr. Saurabh Maitra                     ... for the petitioner.

           Mr. Tulsi Das Maiti              ... for the Municipality.

Pursuant to the order dated June 14, 2018, a copy of the resolution dated November 4, 2016 was made over to the learned advocate for the petitioner, in Court by the learned advocate for the Municipality.

The petitioner has grievance with regard to the recording of the minutes dated September 23, 2016 and November 4, 2016. The petitioner has a statutory alternative remedy under Section 429 of the West Bengal Municipal Act, 1993 with regard thereto.

In such circumstances, it would be appropriate to request the petitioner to avail of such statutory alternative remedy, in accordance with law. The points raised by the parties in the present writ petition are kept open.

W.P. No.27320 (W) of 2016 is disposed of accordingly.

There shall be no order as to costs.

Urgent website certified copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.

(Debangsu Basak, J.)