Calcutta High Court (Appellete Side)
Mr. Nirmal Kumar Chatterjee vs Sri Suman Howlader & Ors on 26 September, 2014
Author: Soumen Sen
Bench: Soumen Sen
1 26‐09‐2014 S.L. No 6.
Ct.5/tkm.
CPAN 1492 of 2014 in W.P. 27498 (W) of 2013 Mr. Nirmal Kumar Chatterjee Vs. Sri Suman Howlader & Ors. Mr. Jeevan Ballav Panda ..........For the petitioner. Rule drawn in Separate sheet.
It is submitted that in spite of communication of the order dated 13th November 2013 upon the Municipality, the application for mutation has not been considered and disposed of within a period of 12 weeks from the date of communication of this order.
In view of aforesaid, Rule be issued against the alleged contemnor no. 1 and 2. The Rule is made returnable on November 21, 2014 at 2 P.M. (Soumen Sen, J.)