Calcutta High Court (Appellete Side)
Sukumar Majumdar Alias Sukumar ... vs Howrah Municipal Corporation & Ors on 20 September, 2018
Author: Debangsu Basak
Bench: Debangsu Basak
1
13 20.09. W.P. No.17160(W) of 2018
ns 2018
Sukumar Majumdar alias Sukumar Majumder.
Versus
Howrah Municipal Corporation & Ors.
Mr. Soujanya Bandyopadhyay ... for the petitioner.
Mr. Sandipan Banerjee,
Mr. Amal Kr. Banerjee ... For municipal corporation.
Ms. Sudipa Ray,
Ms. Nandita Bakshi ... for the State.
Mr. S. M. Ali,
Mr. Touhid Khan,
Mr. Md. Monirul Islam Mollah
.... For the respondent nos.8 to 11
The petitioner complains that, despite an order dated October 14, 2015 passed in WP No.19076(W) of 2015 (Sukumar Majumder Versus Howrah Municipal Corporation & Ors.), a proceedings initiated under Section 177 of the Howrah Municipal Corporation Act, 1980 has not been concluded till date.
The municipal corporation, the State and the private respondents are represented.
Learned Advocate appearing for the private respondents submits that, his clients have not given a hearing in the proceedings initiated under Section 177 of 2 the Act of 1980 The records depict that, by an order dated October 14, 2015 passed in the writ petition filed by the petitioner, the Howrah Municipal Corporation was directed to pass a final order in the proceedings initiated upon the complaint of the petitioner. The entire exercise was directed to be completed within a period of six weeks from the date of communication of that order. Such order was communicated to the respondent authorities.
A period of about three years have elapsed since the order dated October 14, 2015 and the same is yet to be complied with.
In such circumstances, the respondent no.1 will submit a report as to the status of such proceedings on the next date of hearing. The pendency of this writ petition will not prevent the disposal of such proceedings. It is expected that, such proceedings are disposed of before this writ petition is taken up for hearing on the next date of hearing.
List the writ petition on October 9, 2018 when the report, as called for, be filed.
Urgent certified website copies of this order, if applied for, be made available to the parties upon 3 compliance of the requisite formalities.
( Debangsu Basak, J. )