Calcutta High Court
Bhagirath Pasari vs Kolkata Municipal Corporation & Ors on 18 April, 2016
Author: I. P. Mukerji
Bench: I. P. Mukerji
ORDER SHEET
GA 1064 OF 2016
WITH
WP 1183 OF 2015
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
BHAGIRATH PASARI
Versus
KOLKATA MUNICIPAL CORPORATION & ORS.
.........
BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI Date : 18th April, 2016.
Mr. S. Ghosh,Mr. A. Sarkar...appear.
Ms. A. Panja...appears.
The Court : The petitioner has filed an application in aid of the writ to pay off the admitted amount to the Corporation.
He is aggrieved by the imposition of penalty and interest. The principal amount is Rs.19,74,861/-. Whether the said imposition of penalty and interest is good or bad will be considered at the time of hearing of the writ.
Provided the petitioner makes a payment of Rs.19,74,861/- to the Kolkata Municipal Corporation by demand draft/banker's cheque/pay order by 26th April, 2016, the Corporation will not take any coercive steps against the petitioner in respect of the period of assessment in dispute in this application, till the disposal of this writ application.
All the papers are before this court. No affidavit has been called for. Allegations, if any, contained in this application are deemed not to have been admitted.
This application is, accordingly, disposed of. Time to file affidavit in opposition in the main writ is extended as follows:
Let the affidavit in opposition be filed by 2nd May, 2016. The returnable date is extended till 17th May, 2016. Affidavit in reply, if any, may be filed by 16th May, 2016.
Certified photocopy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(I. P. MUKERJI, J.)
Pkd.
A.R.[C.R.]
2