Calcutta High Court
Forum Projects Pvt. Ltd. & Anr vs Kolkata Municipal Corporation & Ors on 19 March, 2015
Author: Debangsu Basak
Bench: Debangsu Basak
WP No. 278 of 2015
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
FORUM PROJECTS PVT. LTD. & ANR.
Versus
KOLKATA MUNICIPAL CORPORATION & ORS.
Appearance
Mr. Anindya Mitra, Sr. Adv.
Mr. Abhrajit Mitra, Sr. Adv.
Mr. Jishnu Chowdhury, Adv.
Mr. Soumabho Ghosh, Adv.
Mr. S.K. Singhi, Adv.
Mr. Ashok Kr. Banerjee, Sr. Adv.
Mr. Biswajit Mukherjee, Adv.
Mr. D. Mondal, Adv.
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
Date : March 19, 2015.
The Court : The challenge in the writ petition is directed towards a notice under Section 401 of the Kolkata Municipal Corporation Act, 1980 dated February 27, 2015. The writ petitioners also complain about the annual valuation in respect of the property concerned.
The writ petitioners have deposited a sum of Rs.5,53,71,704/- by a pay order dated March 19, 2015 bearing no. 009977 with the Kolkata Municipal Corporation authorities.
2
Pending adjudication of this writ petition, there will be an interim order of stay of the notice under Section 401 of the Kolkata Municipal Corporation Act, 1980 dated February 27, 2015 and steps taken pursuant thereto, if any, until disposal of the writ petition.
List WP No. 278 of 2015 on March 26, 2015 under the same heading as prayed for.
(DEBANGSU BASAK, J.) sg.