Calcutta High Court
Joydeep Mondal vs The Kolkata Municipal Corporation & Ors on 22 March, 2023
Author: Amrita Sinha
Bench: Amrita Sinha
OD-2 ORDER SHEET
WPO No.102 of 2023
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
JOYDEEP MONDAL
-Versus-
THE KOLKATA MUNICIPAL CORPORATION & ORS.
BEFORE:
The Hon'ble JUSTICE AMRITA SINHA
Date:22nd March, 2023.
Appearance:
Mr. Suvadeep Sen, Adv.
...for Petitioner.
Mr. Alak Kr. Ghosh, Adv.
Mr. Swapan Kumar Debnath, Adv.
...for KMC.
Mr. Supratim Bhattacharjee, Adv.
Mr. K. Chakraborti, Adv.
Mr. K. S. Haque, Adv.
..for Respondent No.9.
The Court:-Mr. Monoranjan Bera, the owner of the subject premises, has filed an application before the Director General Building-II, Kolkata Municipal Corporation on 15.05.2017 with a prayer for demolishing the top floor of the premises no.1582, Anandapur Road, Madurdaha, Ward No.108, Borough-XII. No formal order has yet been passed on the said prayer made by the owner of the subject premises.
The respondent No.9 takes the responsibility of carrying on the demolition work of the top floor.
Three weeks' time has been sought for demolishing the same. On such prayer, the matter stands adjourned till 21.04.2023. Documents shall be produced before this Court evidencing the demolition of the top floor of the subject premises.
(AMRITA SINHA, J.) nm