Calcutta High Court
Shib Krishna Debutter Estate vs Janab Jalaluddin Ahmed Siddique & Ors on 29 November, 2013
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
GA No.3016 of 2013
GA No.3017 of 2013
CS No.224 of 2009
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
SHIB KRISHNA DEBUTTER ESTATE
Versus
JANAB JALALUDDIN AHMED SIDDIQUE & ORS.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 29th November, 2013.
Appearance:
Mr. Jishnu Chowdhury, Adv.
Mr. Rahul Karmakar, Adv.
Mr. Jugal Chandra Porel, Adv.
Ms. Era Ghosh, Adv.
Mr. Debangshu Mondal, Adv.
The Court : The suit is adjourned for six weeks in order to enable the defendants to make a proper application before the municipal authority for apportionment of rates and taxes.
The Corporation is directed to apportion the rates and taxes in the meantime. Such application shall be filed within a week from date and the Corporation is directed to apportion the rates and taxes after giving opportunity of hearing to the parties. The defendants shall clarify in the said application whether such application is under Section 178(6) or 193 of the Kolkata Municipal Corporation Act.
All parties concerned are to act on a signed photocopy of this order on the usual undertakings.
(SOUMEN SEN, J.) B.Pal