Calcutta High Court
Lansdowne Market Byabasayee Samity And ... vs Kolkata Municipal Corporation And Ors on 19 March, 2024
1
OD-9
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
Original Side
WPO/1792/2022
LANSDOWNE MARKET BYABASAYEE SAMITY AND ANR.
VS
KOLKATA MUNICIPAL CORPORATION AND ORS.
BEFORE:
The Hon'ble JUSTICE RAI CHATTOPADHYAY
Date : 19th March, 2024.
Appearance:
Mr. Puspal Chakraborty, Adv.
...for the petitioners.
Ms. Manju Agarwal, Adv.
Ms. A. Manot, Adv.
Mr. Rishi Agarwal, Adv.
...for the private respondent.
Mr.Biswajit Mukherjee, Adv.
Mr. Gopal Chandra Das, Adv.
...for KMC.
The Court: Mr. Chakraborty, learned Counsel appearing on behalf of the writ petitioners is primarily of the opinion that there should not be any further construction by the private respondent at the concerned premises in view of the fact that the writ petitioners have expressed their grievance as to the very legibility of the petitioners' engagement with the respondent Corporation in bringing up the revamped building of Lansdowne Market.
To this, Ms. Agarwal, learned Counsel appearing for the private respondent has serious objections and she says that the case of the writ petitioners is not to challenge their authority to work by her client for renovation of the market, but for cancellation of their contract with the KMC on the alleged 2 ground of dilatory progress. Ms. Agarwal has specifically objected to the fact stated, then there has not been any delay attributable to her client in carrying on with this job.
Right now, the matter is in the midst of hearing and the Court does not find any compulsive circumstance, to pass any restraining order, as prayed for on behalf of the petitioners.
Ms. Agarwal, who was continuing with argument on behalf of the private respondent, has not completed the same. On her prayer, let this matter be adjourned today and again be listed on 2nd April, 2024.
(RAI CHATTOPADHYAY, J.) s.pal