Ravindra Kumar Singh And Ors vs Kolkata Municipal Corporation And Ors
2026 Latest Caselaw 2637 Cal/2

Calcutta High Court

Ravindra Kumar Singh And Ors vs Kolkata Municipal Corporation And Ors on 2 April, 2026

OD- 2
                     IN THE HIGH COURT AT CALCUTTA
                    CONSTITUTIONAL WRIT JURISDICTION
                             ORIGINAL SIDE

                                WPO/502/2024

                   RAVINDRA KUMAR SINGH AND ORS.
                                 VS
               KOLKATA MUNICIPAL CORPORATION AND ORS.

BEFORE
THE HON'BLE JUSTICE RAJA BASU CHOWDHURY
Date: 2nd April, 2026

                                                                            Appearance:
                                                           Mr. Deepankar Sarkar, Adv.
                                                            Mr. Karanjeet Sharma, Adv.
                                                             Mr. Navneet Sewale, Adv.
                                                          Ms. Anshumala Bansal, Adv.
                                                                   ....for the petitioners
                                                                 Mr. Srijan Nayek, Adv.
                                                          Mrs. Sima Chakraborty, Adv.
                                                                          ...for the KMC
                                                             Ms. Sipra Mazumdar, Adv.
                                                             Ms. Somashree Das, Adv.,
                                                                          ...for the State
                                                        Mr. Saptangshu Basu, Sr. Adv.
                                                        Mr. Syed Moyeenul Arefin, Adv.
                                                              ...for the respondent no.5

Mr. K. R. Thaker, Sr. Adv.

Mr. Soumyadeb Sinha, Adv.

Ms. Suranjana Chatterjee, Adv.

...for the respondent no.6

1. Pursuant to the order dated 17th March, 2026, the municipality has filed a

report duly counter-signed amongst other by the Executive Engineer (C),

Building, Borough - VII dated 1st April, 2026.

2. As per the aforesaid report, an inspection has been carried out. The report

notes that the ground floor of the building situated at 47B, Bondel Road,

Ward - 65, Borough - VII is mostly affected/damaged. Comparatively the 1st

floor, 2nd floor, 3rd floor as also the roof of the top floor is not properly

maintained, and water leaking from the roof top, is an issue of the 3rd floor.

The structural engineer's report has also been enclosed.

3. The structural engineer's report concludes that there are no cracks noted in

the building frame members even after almost two years and cracks are

primarily limited within the ground floor plinth and infill walls, and the

engineer does not see any danger or concern on the stability of the

structure in its present condition. However, certain remedial measures have

also been provided.

4. Incidentally, the report filed by the municipality notes that considering the

gravity and merits of the situation, some more time is required to complete

the entire process. Having regard thereto, while taking the report filed in

Court today on record along with the photographs disclosed by the

petitioners which are also made over to the learned Advocates for the

respective parties, I am of the view that some more time may be granted to

complete the entire process. Let the same be concluded by the next date of

hearing. Accordingly, let this matter appear on 6th May, 2026.

5. It is made clear that the time line indicated hereinabove is peremptory.

(RAJA BASU CHOWDHURY, J.)

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