Calcutta High Court
Shib Krishna Debutter Estate & Another vs The Kolkata Municipal Corporation & Ors on 19 August, 2014
Author: I.P.Mukerji
Bench: I. P. Mukerji
WP No.754 of 2014
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
SHIB KRISHNA DEBUTTER ESTATE & ANOTHER
Versus
THE KOLKATA MUNICIPAL CORPORATION & ORS.
BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI
Date : 19th August, 2014.
Appearance:
Mr. Sakya Sen, Advocate
Mr. Debmalya Ghosal, Advocate
Mr. A.Dutta, Advocate
Mr. Jugal Chandra Porel, Advocate
Ms. Era Ghosh, Advocate
Mr. Debangshu Mondal, Advocate
Mr. Nirmalya Dasgupta, Advocate
Mr. Dibanath Dey, Advocate
Mr. Aniruddha Chatterjee, Advocate
Mr. Syed Nurul Arefin, Advocate
Mr. Rahul Karmakar, Advocate
Ms. Paramita Pal, Advocate
The Court: This writ application complains of alleged illegal
construction made by the 5th to 14th respondents in the subject
property. It seeks orders from this court directing the Kolkata Municipal Corporation to make a suitable enquiry and take steps for demolition of the same.
The writ application is admitted. Let affidavits be exchanged according to the following directions :-
2
Affidavit in opposition is to be filed by 8th September, 2014. List this application on 22nd September, 2014. Affidavit in reply may be filed in the meantime.
By 1st September, 2014 the Kolkata Municipal Corporation will file a report as to whether any illegal construction has been made in the property, circulating copies thereof to the parties to enable them to deal with the same in the affidavits in opposition. This report will be prepared on inspection of the property upon notice to and in the presence of all the parties.
Certified photocopy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(I.P.MUKERJI, J.) G/