Calcutta High Court (Appellete Side)
Ram Rajak & Anr vs The Howrah Municipal Corporation & Ors on 11 January, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
z 1
44. 11.01. W.P. 20883 (W) of 2018
Sd3 2019
Ram Rajak & Anr.
Versus
The Howrah Municipal Corporation & Ors. Mr. Shebatee Datta ...for the petitioners.
Mr. N.C. Behani Mr. Santanu Chatterjee ...for the corporation.
A report as called for by the order dated December 5, 2018 filed in Court be taken on record.
Learned advocate appearing for the Howrah Municipal Corporation makes over a copy of the report to the learned advocate for the petitioner in Court.
The report speaks of detection of unauthorized construction.
Since the Howrah Municipal Corporation is of the view that, there exists unauthorized construction, it will invoke provision under Section 177 of the Howrah Municipal Corporation Act, 1980 within a period of fortnight from date. It will endeavour to conclude such proceedings within a period of twelve weeks thereafter. The issue as to the nature and extent of the unauthorized construction is kept open to be decided in such proceedings. The authorities will afford a reasonable opportunity of hearing to the private parties.
W.P. No. 20883 (W) of 2018 is disposed of. No order as to costs.
Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities. z 2 (Debangsu Basak, J.)