Anandlok Welfare Association & ... vs The Kolkata Municipal ...
2023 Latest Caselaw 2348 Cal

     Item No.1


                                In The High Court At Calcutta
                                Constitutional Writ Jurisdiction
                                        Appellate Side

     05.04.2023
       Ct-24
                                     WPA 21069 of 2021
                            Anandlok Welfare Association & Anr.
                                             v.
                          The Kolkata Municipal Corporation & Ors.
                                            with
                                    IA No. CAN 2 of 2023

                         Mr. Nirmalya Dasgupta
                         Mr. Amartya Basu
                                  ... for the petitioners.

                         Mr. Sarvapriya Mukherjee
                         Mr. A.K. Roy
                         Mr. Arijeet Bera
                         Ms. A. Khan
                                      ... for the respondent no. 8.

Mr. Biswajit Mukherjee Mr. Swapan Kumar Debnath ... for KMC.

The matter has appeared in the list for correction of the application number recorded in the judgment dated March 30, 2023.

The interim application number should read as IA No. CAN 2 of 2023.

Rest of the judgment remains unaltered.

The department is directed to carry out the necessary correction at once.

Urgent certified photocopy of this order, if applied for, be supplied to the parties expeditiously on compliance of usual legal formalities.

Sh                                             (Amrita Sinha, J.)