Section 149(2) in New Town, Kolkata Development Authority Act, 2007
(2)If the Development Authority at the office of which, or the officer or the other employee of the Development Authority or the person acting under the direction of the Development Authority at the office of the residence of whom, a notice has been delivered or left tinder Sub-section (1), satisfies the court having Jurisdiction that the relief claimed was tendered to the plaintiff before the institution of the suit, the suit shall be dismissed.
