Tanuj Mitra And Ors vs The Kolkata Municipal Corporation And ...
2024 Latest Caselaw 2723 Cal/2

Calcutta High Court

Tanuj Mitra And Ors vs The Kolkata Municipal Corporation And ... on 27 August, 2024

Author: Kausik Chanda

Bench: Kausik Chanda

OD-5

                        IN THE HIGH COURT AT CALCUTTA
                       CONSTITUTIONAL WRIT JURISDICTION
                                 ORIGINAL SIDE

                              WPO/615/2024
                           TANUJ MITRA AND ORS.
                                    VS
                THE KOLKATA MUNICIPAL CORPORATION AND ORS.


BEFORE:
The Hon'ble JUSTICE KAUSIK CHANDA

Date : 27TH AUGUST, 2024

Appearance:

Mr. S. Sengupta, Adv.

Mr. A.K. Ghosh, Adv.; Mr. S.K. Debnath, Adv.

The Court: Mr. Ghosh, learned Advocate appearing for the KMC, submits that

the issue involved in this writ petition is similar to the issues involved in

APO/3/2020 and APO/86/2023. Mr. Ghosh submits that a Division Bench of this

Court has reserved the judgment after hearing the said appeals.

In that view of the matter, hearing of the case is adjourned for a period of two

months.

Let the Corporation file its report within a period of two weeks from date.

Let the matter be listed after two months under the heading "To Be

Mentioned".

(KAUSIK CHANDA, J)

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