Calcutta High Court
Mrs Sufia Mahamood & Ors vs The Kolkata Municipal Corporation & Ors on 19 January, 2016
Author: I.P.Mukerji
Bench: I.P.Mukerji
ORDER SHEET
WP 1239 of 2015
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
MRS SUFIA MAHAMOOD & ORS.
Versus
THE KOLKATA MUNICIPAL CORPORATION & ORS.
BEFORE:
The Hon'ble JUSTICE I.P.MUKERJI.
Date : 19th January, 2016.
Mr.C.K.Saha, Adv. and
Mr.P.Gorai, Adv.
Mr.A.Banerjee, Adv.
Mr.B.Ghosh, Adv.
And
Mr.N.C.Behai, Adv.
Mr.D.Mondal,Adv. appear
The Court: Let a copy of the notice dated 18th August, 2015
be served by the West Bengal Fire and Emergency Services
department on Mr.Baldeo Shaw said to be a tenant and an occupier
of premises No.10, Sukur Sarkar Lane, Kolkata - 700016 under the
New Market Police Station.
The fire department along with the local police will take
whatever steps that are necessary against the occupier to remedy
the illegalities mentioned in the said notice. The writ
petitioners, the owners of the premises may also be compelled to
take measures in accordance with law against the tenant and
occupier and in respect of the building, by the above authorities.
An affidavit of service is on record.
None appears for the occupier/tenant.
2
The writ petitioners have shown their bone fides in
approaching this Court, complaining of the above illegalities.
The respondent authorities will grant an opportunity to the
writ petitioners to rectify the structural defects and the wiring system of the premises within the time frame specified by the authorities.
Certified photocopy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(I.P.MUKERJI, J.) dg2