Dipes Banerjee vs The Kolkata Municipal
2026 Latest Caselaw 2661 Cal/2

Calcutta High Court

Dipes Banerjee vs The Kolkata Municipal on 6 April, 2026

Author: Debangsu Basak

Bench: Debangsu Basak

OC-9
                                 APO/100/2024
                               WITH CC/107/2024
                                IA No.GA/1/2024

                      IN THE HIGH COURT AT CALCUTTA
                         Commercial Appellate Division
                               ORIGINAL SIDE

                                        DIPES BANERJEE

                                             -VERSUS-
                                        THE KOLKATA MUNICIPAL
                                        CORPORATION AND ORS.

BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
              -AND-
The Hon'ble JUSTICE MD. SHABBAR RASHIDI
Date: 6th April, 2026
                                                                               Appearance:
                                                                   Mr. Pran Gopal Das, Adv.
                                                                      Mr. Tanmoy Sett, Adv.
                                                                   Mr. Debodip Ghosh, Adv.
                                                                         ...for the appellant.

                                                                 Mr. Debjit Mukherjee, Adv.
                                                               Ms. Susmita Chatterjee, Adv.
                                                                      ...for the respondent.

Mr. Sakya Sen, Adv.

Mr. Sandipan Banerjee, Adv.

...for the KMC.

Mr. Subrata Mukhopadhyay, Adv.

Ms. Basabi Raichowdhury, Adv.

...for the IIEST.

The Court :- There is hardly any progress in the demolition of the

unauthorised structure effected at site. Justification is that the unauthorized

structure is such that it is likely to affect the surrounding structures.

There is a report by an engineering institute.

In view of the tardiness in the progress with regard to the demolition,

the contemnors are put on notice that if the demolition is not concluded by

April 18, 2026, the Court will be constrained to restrain them from

withdrawing their salaries and joining their duties.

List the contempt petition on April 20, 2026 when a report be

submitted.

(DEBANGSU BASAK, J.)

(MD. SHABBAR RASHIDI, J.)

A/s.