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Chandra Udyog And Another vs Kolkata Municipal Corporation & ...
2023 Latest Caselaw 1635 Cal/2

Citation : 2023 Latest Caselaw 1635 Cal/2
Judgement Date : 20 July, 2023

Calcutta High Court
Chandra Udyog And Another vs Kolkata Municipal Corporation & ... on 20 July, 2023
OD-2

                          APO /86/2023
                              WITH
                         WPO/2257/2022
                        IA NO.GA/1/2023

             IN THE HIGH COURT AT CALCUTTA
                 Civil Appellate Jurisdiction
                        Original Side
              CHANDRA UDYOG AND ANOTHER.
                           -Versus
        KOLKATA MUNICIPAL CORPORATION & OTHERS.

                                                                      Appearance:
                                                 Mr Abhrajit Mitra, Sr.Advocate,
                                                Mr. Arindam Banerjee, Advocate
                                                   Mr. Chayan Gupta, Advocate,
                                                  Mr. Dwip Raj Basu, Advocate,
                                              Mr. Souradeep Banerjee, Advocate,
                                                             ...for the Appellants
                                           Mr. Ashoke Kr. Banerjee, Sr.Advocate,
                                                       Mr. Arijit Dey, Advocate,
                                                                         For KMC




BEFORE:
The Hon'ble JUSTICE ARIJIT BANERJEE
The Hon'ble JUSTICE APURBA SINHA RAY
Date: July 20, 2023.
         THE COURT: This appeal is directed against a judgment
and order dated May 12, 2023, whereby the writ petition of the
appellants being WPO/2257/2022 was disposed of with certain
directions.
         The crux of the matter is that the appellants/writ
petitioners are challenging an order of KMC/Heritage Conservation
Committee declaring the property of the appellants being premises
no. 2, Camac Street, Kolkata, as a Grade-IIA heritage property.




                                 1
          We have heard learned Counsel for the parties for some
time today. Mr. Mitra, learned senior Counsel appearing for the
appellants would like to rely on certain other authorities and
hence, as requested by him, we adjourn the matter till Wednesday
(July 26, 2023.)
         .

(ARIJIT BANERJEE, J.)

(APURBA SINHA RAY, J.)

dg/

 
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