Calcutta High Court (Appellete Side)
Smt. Lipika Roy vs Serampore Municipality & Ors on 16 May, 2018
Author: Debangsu Basak
Bench: Debangsu Basak
1
16‐05‐2018
S.D.
W.P. 24156 (W) of 2017
Smt. Lipika Roy
Vs.
Serampore Municipality & Ors.
Mr. Ashok Banerjee, Ld. Sr. Adv.,
Mr. Goutam Lahiri
Mr. Niladri Saha
...For the Municipality.
Learned Senior Advocate for the Municipality submits a
report which be taken on record.
It appears from such report that, notice under Section 218 of
the West Bengal Municipal Act, 1993 was issued to the private
respondent on May 15, 2018. The report speaks of further action
being taken in due course.
None appears for the petitioners. The complain in the writ petition is of unauthorized construction.
With the municipal authority taking steps as noted above, no further interference is called for at this stage. 2 W.P. 24156 (W) of 2017 is disposed of without any order as to costs.
Urgent certified website copy of this order, if applied for, be made available to the parties upon compliance of the formalities.
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