Abhishek Mishra vs M/S. Shree Shyam Projects
2026 Latest Caselaw 1326 Cal/2

Calcutta High Court

Abhishek Mishra vs M/S. Shree Shyam Projects on 24 February, 2026

Author: Rajasekhar Mantha

Bench: Rajasekhar Mantha

OD-3
                                 APOT/18/2026

                      IN THE HIGH COURT AT CALCUTTA
                          Civil Appellate Jurisdiction
                                ORIGINAL SIDE


                                           ABHISHEK MISHRA

                                                -VERSUS -
                                           M/s. SHREE SHYAM PROJECTS
                                           PVT. LTD. AND ORS.

BEFORE :
THE HON'BLE JUSTICE RAJASEKHAR MANTHA
             And
THE HON'BLE JUSTICE MD. SHABBAR RASHIDI
Date : 24th February, 2026.
                                                                       Appearance :
                                                          Mr. Sujit Banerjee, Adv.
                                                         Mr. Nilay Sengupta, Adv.
                                                               ...for the appellant.

                                                     Mr. Alak Kumar Ghosh, Adv.
                                                     Mr. Nilotpal Chatterjee, Adv.
                                                     Mr. Nilanjan Chatterjee, Adv.
                                                                   ...for the KMC.

                                                             Mr. Rajib Mullick, Adv.
                                                          Ms. Ayantika Saha, Adv.
                                                     ...for the private respondent.

1. The Court: The order dated 9th February, 2026 has been mentioned for

correction.

2. In the third line of paragraph 3 at page 3 of the said order, after the

expression 'subject premises' the expression "No.3" be added and the

word 'Shree' shall stand deleted.

3. In the second line of paragraph 11 at page 3 of the said order, the

expression 'on about 3000 sq.ft' shall stand corrected to "more than

3000 sq.ft."

4. In the second line of paragraph 12 at page 3, the word 'affect' shall stand

replaced with the word "effect".

5. In the first line of paragraph 17 at page 5 of the said order, the

expression 'Municipal Commissioner' shall stand replaced with the

expression "Mayor-in-Council".

6. In the last line of paragraph 19 at page 5, the expression 'a notice' shall

stand corrected to read "an order".

7. In the third line of paragraph 22 at page 6 of the said order, the

expression 'KMC, 1983' shall stand corrected to read "KMC Act, 1980".

In the same paragraph in the fourth line the expression 'is question is

illegal' shall stand corrected to read "in question is illegal".

8. In the second line of paragraph 23 of the said order, the expression 'KMC

Act, 1983' shall stand corrected to read as "KMC Act, 1980". In the same

paragraph in the third line the expression 'committed illegal

construction' shall stand corrected to read as "committed minor illegal

construction". In the fourth line of the same paragraph at page 6, the

expression 'committed illegal construction' shall stand corrected to read

as "committed gross illegal construction".

9. Let these corrections be incorporated in the order dated 9 th February,

2026.

(RAJASEKHAR MANTHA, J.)

(MD. SHABBAR RASHIDI, J.) A/s.