Arindam Dey vs Serampore Municipality & Ors on 8 February, 2018

[Cites 0, Cited by 0]

Calcutta High Court (Appellete Side)

Arindam Dey vs Serampore Municipality & Ors on 8 February, 2018

Bench: Debasish Kar Gupta

                                  1



08.02.2018.
Item no. 35.
Court No. 19
    ap             W.P. No. 28876 (W) of 2017

                       Arindam Dey
                          Versus
                Serampore Municipality & Ors.


                 Mr. Sudip Ghosh Chowdhury.
                               ...For the Petitioner.

                 Mr. Goutam Lahiri.
                            ...For the Municipality.



                 None appears on behalf of the

          respondent nos.7 to 9 in spite of service of

copies of this writ petition upon them. No accommodation is prayed for.

Let the affidavit-of-service file in Court today by the learned Advocate for the petitioner be kept on record.

This writ petition is filed by the petitioner alleging inaction on the part of the respondent Municipality in demolishing the unauthorized construction raised at premises No. 4/B/1/A, P.M. Mukherjee Street, Chatra, 2 Serampore at the instance of the respondent nos.7, 8 and 9.

A representation dated May 22, 2014 (Annexure - P/3 at page 17 to this writ petition) submitted by the petitioner in this regard before the Municipality is still pending.

I direct the respondent Municipality to dispose of the above representation of the petitioner by passing a reasoned order within a period of six weeks and to communicate the same to the petitioner within a period of fortnight thereafter.

Accordingly, this writ petition stands disposed of.

There will be, however, no order as to costs.

Urgent photostat certified copy of this order, if applied for, be given to the parties as expeditiously as possible on compliance of all necessary formalities.

(Debasish Kar Gupta, J.)

Unlock Advanced Research with PRISMAI

Calcutta High Court (Appellete Side)