Boo Ali Wakf Estate And Anr vs The Kolkata Municipal Corporation And ...
2026 Latest Caselaw 829 Cal/2

Calcutta High Court

Boo Ali Wakf Estate And Anr vs The Kolkata Municipal Corporation And ... on 11 February, 2026

Author: Saugata Bhattacharyya

Bench: Saugata Bhattacharyya

                                                                               2020:CHC-OS:470

OD-4,5

                               ORDER SHEET
                     IN THE HIGH COURT AT CALCUTTA
                       Constitutional Writ Jurisdiction
                              ORIGINAL SIDE

                            WPO/381/2023
                    BOO ALI WAKF ESTATE AND ANR.
                                -VS-
             THE KOLKATA MUNICIPAL CORPORATION AND ORS.
                                 --

WPO/611/2015; IA NO:GA/4/2024 BOO ALI WAKF ESTATE

-VS-

KOLKATA MUNICIPAL CORPORATION & ORS.

BEFORE:

The Hon'ble JUSTICE SAUGATA BHATTACHARYYA Date : 11.02.2026

Appearance:

Mr. A. Chatterjee, Sr. Adv.; Mr. K. Chatterjee, Adv., for petitioners.

Mr. D. Kundu, Adv., for interveners.

1. THE COURT: Both the writ petitions are taken up for consideration

when Mr. Chatterjee, learned Senior Advocate representing the

petitioners has placed before this Court order of the Hon'ble Division

Bench dated 21st January, 2025 and same is taken on record.

2. Today Kolkata Municipal Corporation is not represented.

3. Learned Advocate for the petitioners is directed to serve notice upon the

learned Advocate for Kolkata Municipal Corporation by seven days from

date.

4. Learned Advocate representing applicants seeking impleadment in both

the writ petitions is directed to serve copies of applications for

2020:CHC-OS:470

impleadment upon the learned Advocates representing the petitioners

and Kolkata Municipal Corporation by seven days from date.

5. List the matters as assigned hearing in the Monthly Combined List of

March, 2026.

(SAUGATA BHATTACHARYYA, J.)

tk