(Huf) vs The Kolkta Municipal
2025 Latest Caselaw 1312 Cal/2

Calcutta High Court

(Huf) vs The Kolkta Municipal on 27 February, 2025

OD-1
                                  WPO/902/2021
                                 IA No.GA/2/2022

                     IN THE HIGH COURT AT CALCUTTA
                        Constitutional Writ Jurisdiction
                               ORIGINAL SIDE


                                        DURGA PRASAD PODDAR AND ORS
                                        (HUF)

                                                 -VERSUS-

                                        THE KOLKTA MUNICIPAL
                                        CORPORATION AND ORS.

  BEFORE:
  The Hon'ble JUSTICE SHAMPA DUTT (PAUL)
  Date : 27th February, 2025.
                                                                              Appearance:
                                                                  Mr. Rupak Ghosh, Adv.
                                                                    Mr. Ayan Dutta, Adv.
                                                         Mr. Pradip Kumar Sarawgi, Adv.
                                                                    .... for the petitioner.

                                                            Mr. Alak Kumar Ghosh, Adv..
                                                            Mr. Gopal Chandra Das, Adv.
                                                                         ...for the KMC.

                                                                    Mr. Vikas Baisya, Adv.
                                                                     Mr. Rajana Seal, Adv.
                                                                ...for the respondent No.6.

Mr. Suddha Satva Banerjee, Adv.

Mr. Sumit Biswas, Adv.

...for the respondent no.7.

Mr. Aditya Mondal, Adv.

Mr. Wasim Dafadar, Adv, ...for the respondent no.8.

Mr. Aniruddha Chatterjee, Sr. Adv.

Mr. Abir Lal Chakraborty, Adv.

...for the respondent no.9.

The Court: Affidavit-of-service, filed in Court today, be taken on record.

Learned counsels for the both the parties, except the respondent no.11

who is not being represented in spite of due service, have submitted that the

settlement process between the parties has been fruitful and they intend to

conclude the said process and they need a further accommodation for about a month

or so.

Considering the fact that the respondent no.11 who is a sub-tenant under

the respondent no.10 who is also not being represented, leave as prayed for by the

learned counsel for the petitioner that the petitioner may be permitted to serve once

again upon the said respondents and also considering the nature of the present

case, the said service upon the company be effected through the local police station,

who shall ensure the service of notice. It is made clear that in case in spite of such

effort, the respondent no.11 fails to appear, the said respondent will be bound by the

judgment and order to be passed finally in this case.

Accordingly, let the matter appear on 3rd April, 2025 for further hearing

and necessary order.

(SHAMPA DUTT (PAUL), J.)

A.Sadhukhan