Calcutta High Court (Appellete Side)
Smt. Lipika Roy vs Court No. 5 Serampore Municipality & Ors on 25 September, 2017
1
Vacation W. P. No. 24156(W) of 2017
Bench
(SB-I)
Smt. Lipika Roy
Vs.
Court No. 5 Serampore Municipality & Ors.
25.09.2017
(Sl. No. 10)
(S. Banerjee)
Mr. Ayanava Bhattacharyya, Ld. Advocate
... for the petitioner
Learned advocate for the petitioner assured that the
affidavit-of-service will be filed in court by today.
The allegation of the petitioner is that the private-
respondent has been making an unauthorized
construction. It appears from the Annexures to the writ petition that this matter has been continuing for quite some time, at least from the second week of July, 2017. There has been successive representations and even a letter was written by the learned advocate. This writ petition was filed on September 11, 2017. I do not find any great urgency for the petitioner to move during the Vacation Bench itself.
Let this matter appear before the appropriate bench after the reopening of the court after the Puja vacation.
It is, however, made clear that pendency of the writ petition shall not stand in the way of the municipality's taking steps in accordance with law.
(Dr. Sambuddha Chakrabarti, J.)