Calcutta High Court (Appellete Side)
Shamim Ara Begum & Ors vs Rajpur Sonarpur Municipality & Ors on 30 August, 2024
Author: Kausik Chanda
Bench: Kausik Chanda
30.08.2024 Sl. No.164 Ct. No.15 S.A. WPA 11219 of 2022 with CAN 1 of 2024 Shamim Ara Begum & Ors.
-vs-
Rajpur Sonarpur Municipality & Ors. Mr. Arindam Banerjee Ms. Arpita Saha Mr. Sourabh Prasad ...for the petitioners Mr. Mir Anuruzzaman ...for Rajpur Sonarpur Municipality In this writ petition, the petitioners have prayed for a direction upon Rajpur Sonarpur Municipality to accept the tender of outstanding municipal taxes from the petitioners from July, 2019.
Learned advocate appearing for the Municipality submits that though the relevant property was earlier mutated in favour of the petitioners, subsequently in the year 2015, the mutation was cancelled and the property was mutated in favour of one Esdee Electromill (Pvt.) Ltd.
In that view of the matter, there is no scope to entertain this writ petition.
The petitioner will be at liberty to challenge the mutation in favour of the said Esdee Electromill (Pvt.) Ltd.
The Municipality shall provide the relevant documents regarding the cancellation of mutation to 2 the writ petitioners within a period of seven days from date.
Accordingly, WPA 11219 of 2022 along with CAN 1 of 2024 is disposed of.
Urgent certified photocopy of this order, if applied for, be supplied to the parties on compliance of usual legal formalities.
(Kausik Chanda, J.)