Calcutta High Court (Appellete Side)
Smt. Paromita Mazumdar vs Basirhat Municipality & Ors on 14 June, 2018
Author: Debangsu Basak
Bench: Debangsu Basak
1 14‐06‐2018 S.D. W.P. 27320 (W) of 2016 Smt. Paromita Mazumdar Vs. Basirhat Municipality & Ors.
Mr. R. Ghoshal Mr. S. Mitra ...For the Petitioner.
Mr. Tulsi Das Maiti ...For the Municipality.
The petitioner has several grievances with regard to resolutions adopted by Basirhat municipality. At this stage, learned Advocate for the petitioner seeks a copy of the resolution dated November 4, 2016.
The municipality is represented. Wholly without prejudice to the rights and contentions of the parties, it would be appropriate to request the municipality to make over a photocopy of the resolution dated November 4, 2016 to the learned Advocate on record of the writ petitioner at least 2 days before the next date of hearing.
List the writ petition on June 21, 2018 for further consideration. 2 Urgent website certified copies of this order, if applied for, be made available to the parties upon compliance of the formalities.
(Debangsu Basak, J.) 3 4 5 6