Brand & More Mapp vs The Kolkata Municipal Corporation & Ors
2025 Latest Caselaw 903 Cal/2

Calcutta High Court

Brand & More Mapp vs The Kolkata Municipal Corporation & Ors on 16 January, 2025

OD-5
                               ORDER SHEET

                               WPO/283/2009

                    IN THE HIGH COURT AT CALCUTTA
                      Constitutional Writ Jurisdiction
                             ORIGINAL SIDE


                       BRAND & MORE MAPP
                                VS
             THE KOLKATA MUNICIPAL CORPORATION & ORS.


BEFORE:
The Hon'ble JUSTICE SHAMPA DUTT (PAUL)

Date : 16th January, 2025.

Appearance:

Mr. Kumarjyoti Tewari, Sr. Adv.

Mr. Amrit Sinha, Adv.

Mr. Aniruddha Tewari, Adv.

Samriddhi Nayak, Adv.

...for the petitioner

Ms. Piyali Sengupta, Adv.

...for KMC

The Court: The present writ application has been preferred praying for

cancellation of the notices of demand for land utilisation charges.

Learned senior counsel appearing for the petitioner submits that he is

covered by a judgment of a Co-ordinate Bench of this Court passed in WP

23193(W) of 2015 dated 18th September, 2019.

Learned counsel appearing for the Kolkata Municipal Corporation

submits that the said judgment and order relied upon by the petitioner is

now subjudice in appeal before a Division Bench and is pending

adjudication.

In view of the said fact, let the present writ application be put up on

disposal of the appeal by the Division Bench.

Parties are at liberty to mention.

[SHAMPA DUTT (PAUL), J.]

R.Bhar/bp.