Calcutta High Court (Appellete Side)
Sultan Mahmud Molla vs The Howrah Municipal Corporation & Ors on 30 July, 2018
Author: Debangsu Basak
Bench: Debangsu Basak
1 30.07.2018 Ct. No.13 S/L No.37 KS W. P. No.34288 (W) of 2014 Sultan Mahmud Molla Versus The Howrah Municipal Corporation & Ors.
Sk. Faridullah ..... For the Petitioner Mr. N. C. Behani Ms. Papiya Banerjee Behani ..... For the H. M. C. Report as called for the by the order dated July 9, 2018 filed in Court be taken on record. Report speaks of the entire structures being unauthorized. In such circumstances, Howrah Municipal Corporation will invoke the provisions of Section 177 of the Howrah Municipal Corporation Act, 1980 within a period of fortnight from date, if not already done. It will endeavour to dispose of such proceedings within a period of four weeks thereafter. It will afford a reasonable opportunity of hearing to the private parties in such proceedings. The issues as to the nature and extent of the unauthorized construction is kept open to be decided in such proceedings, in accordance with law.
W. P. No.34288 (W) of 2014 is disposed of. There will be 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.
(Debangsu Basak, J.)