Calcutta High Court (Appellete Side)
20.11.18 vs Sl-37 The Serampore Municipality & Ors on 20 November, 2018
Author: Debangsu Basak
Bench: Debangsu Basak
1
W.P. No.20493 (W) of 2018
Sri Subhas Chandra Chaudhuri
20.11.18 v.
SL-37 The Serampore Municipality & Ors.
Ct-13
(S.R.) Mr. Tapas Kumar Majumdar
Mr. Partha Pratim Bhattacharjee ... for the petitioner.
Mr. A. K. Banerjee, Sr. Adv.
Mr. Sounak Bhattacharya
... for the private respondents.
Mr. Debabrata Banerjee Ms. Sharmila Deb ... for the State. Mr. Goutam Lahiri Mr. Niladri Saha ... for the Municipality.
The petitioner seeks a direction upon the Municipality to implement its order of demolition.
The Municipality and the private respondents are represented.
Learned advocate for the Municipality submits that, the order of demolition passed stands implemented. Such fact is disputed on behalf of the petitioner.
In such circumstances, it would be appropriate to permit the parties to file affidavits.
Let affidavit-in-opposition be filed within a period of 2 two weeks from date. Reply thereto, if any, be filed within two weeks thereafter.
List the writ petition under the heading "For Hearing" in the monthly list of January 2019.
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.)