Calcutta High Court (Appellete Side)
Taraknath Pramanik vs State Of West Bengal & Ors on 1 December, 2020
Author: Arijit Banerjee
Bench: Arijit Banerjee
D/L
Item 15
01.12.2020
(Video Conference)
Kole/AD
WPA 8129 of 2020
Taraknath Pramanik
-Vs.-
State of West Bengal & Ors.
Mr. Goutam Guria,
Mr. Tarasankar Samanta
... for the petitioner.
Mr. Bhaskar Ch. Manna,
... for the respondent no. 7.
Affidavit-in-opposition filed on behalf of the seventh respondent is taken on record.
Reply, if any, be filed within two weeks from date. List the matter on 14.01.2021.
Any construction and use of the building in question will be subject to further orders.
The pendency of the writ petition and the issuance of this order will not stand in the way of any statutory or public authority taking requisite action against any construction which may be unauthorized or illegal according to such authority.
(Thottathil B. Radhakrishnan, CJ.) (Arijit Banerjee, J.)