Zamir Khan vs Pankaj Sarkar
2026 Latest Caselaw 971 Cal/2

Calcutta High Court

Zamir Khan vs Pankaj Sarkar on 16 February, 2026

Author: Amrita Sinha

Bench: Amrita Sinha

OD-1                            ORDER SHEET

                             CC No.103 of 2025
                                Arising out of
                            WPO No.451 of 2024
                    IN THE HIGH COURT AT CALCUTTA
                    Special Civil Jurisdiction (Contempt)
                              ORIGINAL SIDE



                                     ZAMIR KHAN
                                        -VS-
                                     PANKAJ SARKAR

 BEFORE:
 The Hon'ble JUSTICE AMRITA SINHA
 Date:16th February, 2026.
                                                               Appearance:
                                                            Mr. Prasenjit Mukherjee, Adv.
                                                            Md. Shakir, Adv.
                                                            Mr. Nirmlaya Kr. Das, Adv.
                                                                       For the Petitioner.

                                                            Mr. Gopal Chandra Das, Adv.
                                                            Ms. Ananya Das, Adv.
                                                               For the KMC/Contemnor.



1.

A completely unauthorized six storied construction made without sanction

at premises No.45A/H/3, Canal East Road, Ward No.29, Borough-III of the

Kolkata Municipal Corporation has not been demolished despite an order of

demolition being passed by the Special Officer (Building) on 21 st October,

2024 and approved by the Mayor-in-Council vide resolution dated 8 th

January, 2025.

2. The order of demolition cannot be acted upon allegedly because of pendency

of an appeal before the Municipal Building Tribunal being B. T. Appeal

No.19 of 2025. The Court has not been made aware of the reason of

pendency of the appeal.

3. Learned advocate appearing for the petitioner is not aware about the

pendency of the said appeal.

4. The department inspected the site on 16th January, 2026 and found the

building to be fully occupied.

5. Re-list the contempt application for further consideration on 16 th March,

2026.

6. The case status of the appeal shall be placed before this Court on the

adjourned date.

7. It will be open for the writ petitioner to take necessary steps before the

Municipal Building Tribunal.

8. Report filed by the engineers of the Corporation signed on 10 th September,

2025 and 17th January, 2026 be retained with the records.

9. The surname of the contemnor was wrongly recorded in the order dated

19th January, 2026. The proper surname shall be read as 'Sarkar' instead

of 'Dutta'.

(AMRITA SINHA, J.)

nm