Calcutta High Court (Appellete Side)
Somnath Ghosh vs The State Of West Bengal & Ors on 8 January, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
1
08.01.2019
Ct. No.8
ML No.187
KS
W. P. No.13990 (W) of 2017
Somnath Ghosh
Versus
The State of West Bengal & Ors.
Mr. Anindya Lahiri
Mr. Mainak Ganguly
..... For the Petitioner
The petitioner complains that, an application for change of user of a plot at Salt
Lake is yet to be considered and decided by the authorities.
In such circumstances, it would be appropriate to direct the respondent No.3 to
consider and decide the representation dated July 11, 2016 made by the petitioner for change of user, in accordance with law. The respondent no.3 will afford a reasonable opportunity of hearing to the petitioner. He is at liberty to hear such other parties and consult such documents that he deems appropriate. He will pass a reasoned order, which he will communicate to the parties forthwith thereafter. It is expected that, the entire exercise is completed within a period of six weeks from the date of communication of this order.
W. P. No.13990 (W) of 2017 is disposed of.
There will be no order as to costs.
Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
(Debangsu Basak, J.)