Calcutta High Court
Lansdowne Market Babsayee Samity & Anr vs The Kolkata Municipal Corporation & Ors on 13 November, 2025
OD-4 & 5 ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
WPO/1792/2022
With
IA No.GA/2/2024
GA/3/2024
GA/4/2025
GA/5/2025
LANSDOWNE MARKET BABSAYEE SAMITY & ANR.
-VERSUS-
THE KOLKATA MUNICIPAL CORPORATION & ORS.
WPA/1787/2025
SUSMITA BHOWMICK & ORS.
-VERSUS-
THE KOLKATA MUNICIPAL CORPORATION & ORS.
WPO/35/2025
BISWANATH PAUL
-VERSUS-
THE KOLKATA MUNICIPAL CORPORATION & ORS.
BEFORE:
The Hon'ble JUSTICE SHAMPA DUTT (PAUL)
Date :13th November, 2025.
Appearance:
Mr. Anindya Lahiri, Sr. Adv.
Mr. Puspal Chakraborty, Adv.
Mr. Samrat Dey Paul, Adv.
Mr. Prisanka Ganguly, Adv.
...for the Petitioner in WPO/1792/2022.
Mr. Alak Kumar Ghosh, Adv.
Ms. Manisha Nath, Adv.
...for the Petitioner in WPA/1787/2025.
Ms. Manju Agarwal, Sr. Adv.
Ms. Anju Manot, Adv.
Ms. Ruchi Hallen, Adv.
...for the Respondent/Developer.
Ms. Srijani Mukherjee, Adv.
...for the Applicant in GA/4/2025.
Mr. Biswajit Mukherjee, Adv.
Mr. Gopal Chandra Das, Adv.
...for the KMC.
2The Court:-Mr. Alak Kumar Ghosh, learned Senior Counsel appearing for some of the writ applicants has placed some pictures and submits that the statement of the developer that the first phase has been completed along with infrastructure is not correct. The pictures show incomplete construction.
On the other hand, learned Senior Counsel on behalf of the developer virtually appearing submits that the said contention is not correct and that the first phase is complete along with infrastructure, except lift and the developer intends to bring the said fact on record along with supporting documents and photographs on affidavit.
Considering the said statements and the submission of Mr. Lahiri, learned senior Counsel appearing for some of the writ applicants, who submits that till date a copy of the agreement between the developer and the Kolkata Municipal Corporation has not been placed before this Court. The agreement is required for proper adjudication of this case and to address the relief that has been prayed for in the writ application. Accordingly, learned Senior Counsel appearing on behalf of the developer shall place a copy of the said agreement on the next date for perusal of the Court only.
Let the matter appear in the list on 27 th November, 2025.
(SHAMPA DUTT (PAUL), J.) nm