Calcutta High Court (Appellete Side)
Sadhana Douli vs Howrah Municipal Corporation & Ors on 7 August, 2020
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1
36 07.08.2020 W.P. 6100 (W) of 2020
sg Ct. No. 16 CAN 4346 of 2020
(Through Video Conference)
Sadhana Douli
Versus
Howrah Municipal Corporation & Ors.
Mr. Anil Kumar Chattopadhyay, Adv.
...for the petitioners
The petitioner undertakes to affirm and stamp the
petition/application as per the Rules within a month of resumption
of normal functioning of the court. Subject to such undertaking, the
application is taken up through video conference.
The application being CAN 4346 of 2020 is accordingly
disposed of.
Petitioner has made a representation before respondent no.2
for making repairs in his premises which was allegedly damaged due to Amphan cyclone. No decision has been taken by the said respondent in the matter.
It appears that an objection has also been raised over such issue by the private respondent before the concerned authority.
In view of the nature of the dispute canvassed in the writ petition, I dispose of the writ petition directing the respondent no.2 to consider the representation of the petitioner after giving an opportunity of hearing to the petitioner and the private respondent and to take necessary decision in the matter in accordance with prevalent Building Rules at the earliest, preferably within a period of four weeks from date. Decision so taken shall be communicated within one week thereafter.
The writ petition is thus disposed of.
2Urgent photostat certified copy of this order, if applied for, be supplied to the parties upon compliance of all requisite formalities.
(Joymalya Bagchi, J.)