Calcutta High Court (Appellete Side)
Gopal Shaw & Anr vs Howrah Municipal Corporation & Ors on 7 August, 2020
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1
35 07.08.2020 W.P. 6098 (W) of 2020
sg Ct. No. 16 CAN 4344 of 2020
(Through Video Conference)
Gopal Shaw & Anr.
Versus
Howrah Municipal Corporation & Ors.
Ms. Shebatee Datta, Adv.
...for the petitioners
Mr. Santanu Kr. Mitra, Adv.
...for the respondent
The petitioners undertake to affirm and stamp the petition/application as per the Rules within a month of resumption of normal functioning of the court. Subject to such undertaking, the application is taken up through video conference.
The application being CAN 4344 of 2020 is disposed of. Petitioners submit that no step was taken by the respondent Municipal Authorities with regard to the illegal construction initiated by the respondent nos. 5 and 6 herein.
Grievance of the petitioners ventilated in the representation at page 20 of the writ petition shall be considered by the respondent no.1 after giving an opportunity of hearing to the petitioners as well as the private respondent and other affected parties and necessary decision shall be taken thereon at the earliest.
With the aforesaid direction, the writ petition is disposed of.
(Joymalya Bagchi, J.)