Calcutta High Court (Appellete Side)
Pijush Kanti Roy Chowdhury vs The State Of West Bengal & Ors on 5 June, 2015
Author: Shivakant Prasad
Bench: Shivakant Prasad
40 05.06.2015 AB Court No.33 W. P. 22424 (W) of 2005 Pijush Kanti Roy Chowdhury Vs The State of West Bengal & Ors.
It appears that the operation of the impugned notice of demand by the Kolkata Municipal Corporation was unconditionally stayed for a period of four weeks from the date of passing order on 7.2.2006 by this Court with a condition that if the petitioner deposits a sum of Rs.1 Lac towards the said demand, the operation of the impugned demand notice will remain stayed till the disposal of the writ petition ; in default, the Corporation was at liberty to realize the said dues in accordance with law.
Now, the petitioner does not appear to have taken any step after having obtained the order of stay. No accommodation has been prayed for from any corner.
Hence, the writ petition stands dismissed for default.
(Shivakant Prasad, J.)