Calcutta High Court (Appellete Side)
Tarun Kanti Aun vs The Basirhat Municipality & Ors on 18 November, 2023
Author: Amrita Sinha
Bench: Amrita Sinha
333
18.11.2023
Court No. 24
A.G.M.
In The High Court At Calcutta
Constitutional Writ Jurisdiction
Appellate Side
WPA 23995 of 2023
With
CAN 1 of 2023
Tarun Kanti Aun
-versus
The Basirhat Municipality & Ors.
Mr. Avijit Ghoshal
... For the petitioners.
None represents the respondents.
Learned advocate for the petitioner submits that the private respondent is raising unauthorised construction at a very fast pace.
Prayer has been made for passing necessary order for demolition of the unauthorised construction.
In view of the resolution adopted by the Bar Association with a request to the Hon'ble the Chief Justice and the Hon'ble Judges not to take up any matter in absence of any party, the matter stands adjourned for the day.
List on 22nd November, 2023.
Let notice be served upon the respondents intimating the next date of hearing.
( Amrita Sinha, J.)