Calcutta High Court (Appellete Side)
Sri Bansodhor Ghosh vs Basirhat Municipality & Ors on 14 November, 2018
Author: Debangsu Basak
Bench: Debangsu Basak
1
14.11.2018
Ct. No.13
S/L No.153
M/L
KS
W. P. No.3212 (W) of 2018
Sri Bansodhor Ghosh
Versus
Basirhat Municipality & Ors.
Mr. Javed Kumar Sanwarwala
Ms. Farah Anjum
.....For the Petitioner
The petitioner complains of unauthorized construction.
None appears for the respondents despite service.
Affidavit of service filed in Court be taken on record. In view of the nature of allegations, it would be appropriate to direct the concerned officer of the municipality to visit the locale, upon notice to the private parties, and submit a report in the form of an affidavit, as to whether there subsist any unauthorized construction or not.
List the writ petition on December 10, 2018 when the report as called for, be filed. 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.)