Calcutta High Court (Appellete Side)
Arati Das Majumdar vs The Howrah Municipal Corporation & Ors on 20 August, 2018
Author: Debangsu Basak
Bench: Debangsu Basak
1
59.
20‐08‐2018
S.D.
W.P. 13046 (W) of 2018
Arati Das Majumdar
Vs.
The Howrah Municipal Corporation & Ors.
Mr. R. Karmakar
Ms. G. Goswami
...For the Petitioner.
Ms. A. Sengupta
...For the H.M.C.
Mr. G. C. Gupta
...For the Respondent Nos. 9, 10, 11, 12 & 17.
Report as called for by the order dated August 1, 2018 filed in Court be taken on record.
Learned Advocate for the Howrah Municipal Corporation makes over a copy of the report to learned Advocate for the petitioner and the private respondents in Court.
The report speaks of unauthorized construction. In such circumstances, Howrah Municipal Corporation will initiate proceeding under Section 177 of the Howrah Municipal Act, 1980 within a fortnight from date. It will endeavour to complete the proceeding within a period of eight weeks thereafter. The issue as to 2 the nature and extent of the unauthorized construction is kept open to be decided in such proceeding.
The authorities will afford a reasonable opportunity of hearing to the private parties in such proceeding.
W.P. 13046 (W) of 2018 is disposed of without any order as to costs.
Urgent website certified copies of this order, if applied for, be made available to the parties upon compliance of the formalities.
(Debangsu Basak, J.) 3 4 5 6 7