Calcutta High Court (Appellete Side)
Raiganj Municipality vs The Union Of India & Ors on 14 January, 2019
Author: Arindam Sinha
Bench: Arindam Sinha
1 14.01.2019
Item no. 11 dd WP 1358 (W) of 2015 Raiganj Municipality Vs. The Union of India & Ors.
Mr. Biswaroop Bhattacharyya Ms. Deblina Chattaraj ... ... For the petitioner Mr. Shiv Chandra Prasad ... ...For the Provident Fund Authority Mr. Ritwik Pattanayak .. ...For the UOI Ms. Sipra Majumdar Ms. Susmita Biswas ... ....For the State Petitioner is Raiganj Municipality, also an Urban Local Body (ULB) as petitioner in WP 8964 (W) of 2018, being previous item in day's list. Mr. Biswaroop Bhattacharya, learned advocate appears on behalf of petitioner and files supplementary affidavit upon leave granted and copy served. He relies on judgment of learned single Judge of this Court in Kolkata Municipal Corporation vs. Union of India reported in (2018) 2 CLT 260 to submit, the points raised in said writ petition stand answered by this judgment. Ms. Majumdar, learned advocate appears on behalf of State and submits, since notice in earlier writ petition has been issued to learned Advocate General, State be heard on adjourned date.
2List under same heading on same day, 25th January, 2019, immediately after said writ petition.
(Arindam Sinha, J.)