Calcutta High Court (Appellete Side)
Mrinal Kanti Panda vs The Contai Municipality & Ors on 13 April, 2023
Author: Saugata Bhattacharyya
Bench: Saugata Bhattacharyya
09. 13.04.2023 & Ct.15 W.P.A. 24454 of 2012
10. With bd. FMA 1880 of 2013 Mrinal Kanti Panda
-vs-
The Contai Municipality & Ors.
In terms of the order dated 8th November, 2013 passed by the then Hon'ble Acting Chief Justice the writ petition being WPA 24454 of 2012 is taken up for consideration along with FMA 1880 of 2013 today.
No one appears for the petitioner and no accommodation is prayed for.
This Court has perused the prayer couched in the writ petition whereby the petitioner has prayed for issuance of sanctioned plan upon compliance of formalities and supplying of requisite Forms.
This Court has also perused the order dated 16th April, 2015 passed on an intra Court appeal being FMA 1880 of 2013 whereby the Hon'ble Division Bench disposed of the aforementioned appeal and application being CAN 1100 of 2013.
On perusal of the order of the Hon'ble Division Bench dated 16th April, 2015 it appears that the grievance canvassed in the writ petition being WPA 24454 of 2012 by the petitioner stood redressed.
2Accordingly no order need be passed on this writ petition and the same stands disposed of.
Let the writ petition being WPA 24454 of 2012 remains tagged with the appeal being FMA 1880 of 2013.
Urgent photostat certified copy of the order, if applied for, be given to the parties, upon usual undertakings.
(Saugata Bhattacharyya, J.)