Jayanta Ray & Ors vs The Kolkata Municipal ...
2023 Latest Caselaw 4489 Cal

 25.07.2023
Item Nos.61 & 62.
Court No.6.
   S. De
                             M.A.T. 1312 of 2019
                                     with
                            I.A. No. CAN /1/2019
                          (Old No. CAN/9410/2019)
                            I.A. No. CAN /2/2020
                          (Old No. CAN/1560/2020)
                Jibendra Chandra Roy (deceased) substituted by
                               Jayanta Ray & Ors.
                                         Vs
                    The Kolkata Municipal Corporation & Ors.
                                        With
                                MAT 1313 of 2019
                              I.A. No. CAN /1/2019
                            (Old No. CAN/9411/2019)

                    Mr. Biswajit Mukherjee,
                    Mr. Swapan Kr. Debnath,
                                      ...for the K.M.C.
                    Mr. Alak Kr. Ghosh,
                          ...for the respondent nos.11(a) to 11(f) in

MAT 1312 of 2019.

Mr. Pinaki Dhole, Ms. Kakali Samajpaty, ...for the State in MAT 1312 of 2019.

One of the important points involved in these

matters is whether or not Section 17A of the Inland

Fisheries Act, 1984, was ever notified in accordance

with law. This issue is under consideration in another

matter in which we have reserved judgment after

extensive hearing.

As suggested by learned advocates for the

parties, let these matters stand adjourned for a

fortnight for the time being.

(Apurba Sinha Ray, J.) (Arijit Banerjee, J.)