Anandlok Welfare Association & ... vs Kolkata Municipal Corporation & ...
2021 Latest Caselaw 161 Cal/2

OD-29,
30 & 31

                 IN THE HIGH COURT AT CALCUTTA
                   Constitutional Writ Jurisdiction
                          ORIGINAL SIDE
                       (Via Video Conference)


                          WPO/ 992/2015
               IA No: GA/1/2015(Old GA/3088/2015),
                  GA/2/2018 (Old GA/1540/2018)
             ANANDLOK WELFARE ASSOCIATION & ANR.
                             Versus
             KOLKATA MUNICIPAL CORPORATION & ORS.


                          WPO/ 990/2016
                IA No: GA/1/2018(Old GA/1543/2018)
             ANANDLOK WELFARE ASSOCIATION & ANR.
                              Versus
             KOLKATA MUNICIPAL CORPORATION & ORS.


                          WPO/ 492/2017
                IA No: GA/1/2018(Old GA/1541/2018)
             ANANDLOK WELFARE ASSOCIATION & ANR.
                              Versus
             KOLKATA MUNICIPAL CORPORATION & ORS.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 18th February, 2021.

                                                                Appearance:-

                                       Mr.Bikash Ranjan Bhattacharya, Sr. Adv.
                                                             Mr.R.L.Mitra, Adv.
                                                               Mr.R.Mitra, Adv.
                                                           ..for the petitioners.

                                                            Mr.P.Majumder, Adv.
                                         ..for proforma respondent of Item no.31

Mr.Anindya Kumar Mitra, Sr. Adv. Mr.Saumya Roychowdhury, Adv.

Mr.A.K.Roy, Adv.

..for respondent no.6

Mr.Satadeep Bhattacharya, Adv.

..for respondent no.7.

Mr. Biswajit Mukherjee, Adv.

Mr.Swapan Kumar Debnath, Adv.

..for KMC.

The Court : Heard the parties.

An accommodation is prayed for on behalf of the Kolkata Municipal

Corporation to file their Written Notes of Submissions. Let such Notes be filed

prior to the adjourned date of hearing and copies thereof be circulated

amongst all the parties.

Heard Mr. Bhattacharya, Senior Advocate appearing on behalf of the

petitioners.

Heard Mr.Mitra, Senior Advocate appearing on behalf of the respondent

no.6.

The Written Notes of Arguments filed on behalf the respondent no.6 be

kept with the records. The Written Notes of Arguments filed on behalf of the

petitioners be kept with the records.

The petitioners are directed to circulate their list of judgments to all the

parties prior to the adjourned date of hearing.

Let these matters appear on 25th February, 2021 for further hearing.

(RAVI KRISHAN KAPUR, J.)

D.Ghosh