Shashi Kant Tapuriah vs The Kolkata Municipal Corporation
2025 Latest Caselaw 1456 Cal/2

Calcutta High Court

Shashi Kant Tapuriah vs The Kolkata Municipal Corporation on 19 March, 2025

Author: Kausik Chanda

Bench: Kausik Chanda

OD -18
                                    WPO/941/2024

                          IN THE HIGH COURT AT CALCUTTA
                         CONSTITUTIONAL WRIT JURISDICTION
                                   ORIGINAL SIDE


                                          SHASHI KANT TAPURIAH

                                                   -VERSUS-

                                          THE KOLKATA MUNICIPAL CORPORATION
                                          AND ANR.

       BEFORE:
       The Hon'ble JUSTICE KAUSIK CHANDA

Date: 19th March, 2025 Appearance:

Mr. Raghunath Chakraborty, Adv.

Ms. Amrita De, Adv.

...for the petitioner.

Mr. Biswajit Mukherjee, Adv. Ms. Piyali Sengupta, Adv. Mr. Swapan Kumar Debnath, Adv.

...for the KMC.

The Court: Hearing is concluded and judgment is reserved.

The parties shall file their respective written notes of argument

within a period of two weeks from date.

(KAUSIK CHANDA, J.)

A/s.