Calcutta High Court
Arambagh Foodmart Private Ltd. & Anr vs The Kolkata Municipal Corporation & Ors on 6 February, 2024
Author: Amrita Sinha
Bench: Amrita Sinha
OD-7 ORDER SHEET
WPO No.58 of 2024
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
ARAMBAGH FOODMART PRIVATE LTD. & ANR.
VERSUS
THE KOLKATA MUNICIPAL CORPORATION & ORS.
BEFORE :
THE HON'BLE JUSTICE AMRITA SINHA
Date: 6th February, 2024.
Appearance:
Mr. Raghunath Chakraborty, Adv.
Mr. Supratick Shyamal, Adv.
Ms. Soma Chatterjee, Adv.
...for the petitioner.
Mr. Biswajit Mukherjee, Adv.
Mr. Swapan Kr. Debnath, Adv.
...for the KMC.
Mr. Manoj Malhotra, Adv.
Mr. Manoj Kr. Mondal, Adv.
..for the State-respondent.
Mr. A. Z. Mondal, Adv.
Mr. A. Mondal, Adv.
..for the Respondent No.4.
The Court:-Instruction has been forwarded by the Assessor-Collector (South), Kolkata Municipal Corporation and the Assistant Assessor-Collector of the Corporation signed on 01.02.2024 mentioning that the liability of the petitioner subject to future adjustment could be approximately Rs. 70 Lakh. The break-up of Rs.70 Lakh, however, is not mentioned in the said instruction.
Leaned advocate for the petitioner submits that the petitioner will pay a sum of Rs. 15 Lakh by tomorrow i.e. on 07.02.2024.
The Corporation is directed to accept the aforesaid amount of Rs. 15 Lakh and issue receipt thereof. The receipt showing payment of Rs.15 Lakh should be produced before this Court on the said date. The payment shall be made and accepted without prejudice to the rights and contentions of either of the parties.
2
The Corporation is directed to produce the break-up of Rs.70 Lakh which the petitioner will be liable to pay on account of arrear property tax.
List the matter on 08.02.2024.
(AMRITA SINHA, J.) nm