Putul Ganguly & Anr vs State Of West Bengal & Ors
2022 Latest Caselaw 3024 Cal

09.   20.05.2022
      Ct. No.06
      Tanmoy


                                       M.A.T. 655 of 2022
                                     Putul Ganguly & Anr.
                                            -Versus-
                                  State of West Bengal & Ors.
                                              With
                                    IA No: C.A.N. 1 of 2022
                                              With
                                    IA No: C.A.N. 2 of 2022



                   Mr. Srijib Chakraborty, Adv.,
                   Mr. Sunny Nandy, Adv.

                                 ...for the appellants/applicants.

                   Mr. Gobinda Ch. Bandyopadhyay, Adv.

                                 ...for the respondent nos. 2, 3 & 4.

Mr. Sayan Sinha, Adv., Mr. Joydeep Bhattacharjee, Adv.

...for the respondent no.7.

In Re: IA No: C.A.N. 2 of 2022 in M.A.T. 655 of

This is an application filed for leave to appeal

against the judgment and order dated February 8, 2022

whereby W.P.A. 24115 of 2018 was disposed of. The

applicants were not made parties to the writ petition.

Having heard learned Advocate for the applicants,

we are of the view that the applicants deserve leave to

appeal as the order under appeal does concern the

applicants.

Leave to appeal is granted. The application being IA

No: C.A.N. 2 of 2022 in M.A.T. 655 of 2022 is

accordingly disposed of.

In Re: IA No: C.A.N. 1 of 2022 With M.A.T. 655 of 2022

Heard learned Counsel for both the parties. After

considering the hearing we are of the opinion that the

Municipality should submit a report by the next date

regarding feasibility of giving water connection to the

writ petitioner without encroaching upon the portion of

the premises in question under the occupation of the

appellants. All the parties before us shall render full co-

operation to the Officer of the Municipality, who shall

visit the concerned property for the purpose of local

inspection and filing of the report. Prior notice of the

visit of such Officer of the Municipality should be given

to the parties before us.

List the matter on June 20, 2022.

(Subhendu Samanta, J.) (Arijit Banerjee, J.)