Calcutta High Court (Appellete Side)
Sd3 Smt. Lipika Roy vs Serampore Municipality & Ors on 8 May, 2018
Author: Debangsu Basak
Bench: Debangsu Basak
1
62. 08.05 W.P. 24156 (W) of 2017
M.L. 2018
Sd3 Smt. Lipika Roy.
Versus
Serampore Municipality & Ors.
Mr. Ayanava Bhattacharyya
...for the petitioners
Mr. Ashok Kr. Banerjee, Ld. Sr. Adv.
Mr. S. Lahiri
...for the Serampore Municipality
Mr. Koushik Chatterjee
Mr. Nilanjan Adhikari
Mr. P. Mukherjee
...for the respondent nos. 3, 4 & 5
Learned senior advocate for the municipality submits a report which be taken on record.
The report contains an order dated May 5, 2018 passed by the Chairman of the municipality. Copies of the report including the order are made over to the learned advocates for the private parties in Court.
Learned advocate for the petitioners submits that, the Chairman has limited its finding to a small portion of the building. The allegation of unauthorised construction is directed against the entire building. According to the petitioner, the entire building is unauthorized.
The building concerned is premises No.7/A, B.N. Jot Sarani, Serampore, Hooghly.
In such circumstances, the municipality will submit a report as to whether the structure standing at premises No.7/A, B.N. Jot Swarani, Serampore, Hooghly is authorized or not. In the event, any portion is found to be unauthorised, it will take expeditious steps with regard thereto, in accordance with law.
List the writ petition on May 16, 2018 under the 2 same heading for further consideration when the report as called for be filed.
Urgent certified Website copy of this order, if applied, be supplied to the parties, upon compliance of all requisite formalities.
(Debangsu Basak, J.)