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Chanchal Kumar Das vs The Chairperson
2022 Latest Caselaw 1794 Cal

Citation : 2022 Latest Caselaw 1794 Cal
Judgement Date : 5 April, 2022

Calcutta High Court (Appellete Side)
Chanchal Kumar Das vs The Chairperson on 5 April, 2022

05.04.2022 Item No.07 Court No.18 AJ.

C.O. 310 of 2022

Chanchal Kumar Das

-Vs-

The Chairperson, Board of Administrators, Rajpur Sonarpur Municipality & Ors.

Mr. Partha Pratim Roy, Mr. Dibakar Bhattacharjee.

.....for the petitioner. Mr. Mir Anuruzzaman.

.....for the opposite party nos. 1, 2 & 3.

Mr. A.K. Gayen, Ms. A.A. Gayen.

.....for the opposite party no.4.

The authorities of Rajpur Sonarpur

Municipality, the opposite party nos. 1, 2 and 3

are restrained from executing the order of

demolition of the suit property till the judgment is

delivered.

Hearing is concluded and made CAV.

(Biswajit Basu, J.)

 
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