Calcutta High Court (Appellete Side)
Saraju Maiti vs The Ghatal Municipality & Anr on 1 November, 2019
Author: Samapti Chatterjee
Bench: Samapti Chatterjee
1
1.11.2019
5
Court No.11
AKD
W.P. No. 13890(W) 2019
Saraju Maiti
-vs-
The Ghatal Municipality & Anr.
Mr. Sujit Bhunia
... for the Petitioner
Mr. Swarup Kr. Ghosh
... for the Respondent Nos. 1 and 2
Affidavit of service filed by the learned Advocate appearing for the petitioner in Court today be kept on record.
Leave, as prayed for, is granted to the petitioner to implead the Board of Councillors, Ghatal Municipality, as party-respondent no. 3, in the writ petition here and now.
The petitioner has filed the present writ petition for a direction upon the Board of Councillors, Ghatal Municipality, the respondent no. 3 herein, to take a decision in respect of the petitioner's application dated 11th March, 2016 as well as the application dated 21st May, 2019 for mutation. Unfortunately, till date no step has been taken by the Board of Councillors, Ghatal Municipality to mutate the plot in question in favour of the petitioner. Hence, the present writ petition.
Mr. Ghosh, learned Advocate appearing for the Municipality, submits that already an objection has been made on 7th July, 2016 before the Chairman, Ghatal Municipality by one Aananda Sankar Mondal. Therefore, the Municipality failed to take any step to mutate the said plot in the name of the petitioner.
2
Considering the submissions as advanced by the learned Advocates for the parties and after perusing the records, I direct the Board of Councillors, Ghatal Municipality to take a decision in respect of the petitioner's applications dated 11th March, 2016 and 21st May, 2019 within a period of six weeks from the date of communication of this order after giving an opportunity of hearing to the petitioner or her authorised representative and one Aananda Sankar Mondal or his authorised representative and thereafter communicate the decision to the parties within one week.
The copy of the documents filed by Mr. Ghosh in Court today be kept on record. With this direction, this writ petition is disposed of.
However, there will be no order as to costs.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties, upon compliance of all requisite formalities.
(Samapti Chatterjee, J.)