Calcutta High Court (Appellete Side)
(Smt. Purnima Lakshman & Anr vs The Arambag Municipality & Ors.) on 13 June, 2014
Author: Soumitra Pal
Bench: Soumitra Pal
1
3.6.2014
l.no. 11
WP 13079(W) of 2014
(Smt. Purnima Lakshman & Anr.-vs- The Arambag Municipality & Ors.)
Mr. Amal Baran Chatterjee
Mr. Anadi Banerjee.....for the petitioners
Mr. Niladri Sekhar Ghosh ...for the respondent
Nos. 1 and 2
Pursuant to the directions contained in the order dated 14th May, 2014, the Chairman of the Arambag Municipality, the respondent no.2 has filed a report. Let it be kept on record. Let a copy of the same be furnished to Mr. Amal Baran Chatterjee, learned advocate for the petitioners, which is served and accepted.
Let the matter appear as 'Listed Motion' on 2nd July, 2014. The petitioners are at liberty to file objection in the form of affidavit on the said date.
(Soumitra Pal, J.)