Calcutta High Court (Appellete Side)
Shamim Ara Begum & Ors vs Rajpur Sonarpur Municipality & Ors on 16 January, 2024
Author: Amrita Sinha
Bench: Amrita Sinha
Item No.14 16.01.2024Court. No. 24
GB W.P.A. 11219 of 2022 Shamim Ara Begum & Ors.
Vs. Rajpur Sonarpur Municipality & Ors. Mr. Arindam Banerjee, Mr. Ashis Kr. Mukherjee, Mrs. Arpita Saha, Mr. Somnath Prosad ... for the Petitioners.
Mr. Mir Anuruzzaman ... for the Municipality.
Mr. Dwaipayan Basu Mallick, Mr. Tapajit Das ... for the Intervenor.
The petitioners pray for a direction upon the Municipality to accept the outstanding municipal tax.
Learned advocate representing Esdee Electromill Private Limited seeks leave to intervene in the instant proceeding and submits that the writ petition has been filed upon gross suppression of material facts. The intervenor submits that there is a title suit pending between the parties in connection with the title deed of the property. The intervenor claims to have paid the up to date tax in respect of the subject property.
It will be open for the intervenor to file appropriate application annexing all documents in support of its claim and serve copy of the same upon the respective parties.
Let this matter appear in the list on February 12, 2024.
(Amrita Sinha, J.)