Calcutta High Court (Appellete Side)
Saibal Kumar Ghosh vs Ranaghat Municipality & Ors on 21 December, 2018
Author: Debangsu Basak
Bench: Debangsu Basak
1 21.12.2018
Ct. No.8 S/L No.7 KS W. P. No.25852 (W) of 2018 Saibal Kumar Ghosh Versus Ranaghat Municipality & Ors.
Mr. Anand Jha ..... For the Petitioner Mr. Achintya Kr. Banerjee Sk. Faridullah ..... For the Municipality The petitioner complains of unauthorized construction. The Municipality is represented. In view of the nature of allegations, it would be appropriate to direct the concerned officer of the Municipality to visit the locale, upon notice to the private parties, and submit a report in the form of an affidavit, as to whether there subsist any unauthorized construction or not.
List the writ petition on January 15, 2019 when the report as called for, be filed. 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.)