Abhijit Bhattacharya vs The Kolkata Municipal Municipal ...
2026 Latest Caselaw 2074 Cal/2

Calcutta High Court

Abhijit Bhattacharya vs The Kolkata Municipal Municipal ... on 19 March, 2026

OD-9                            ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                    CONSTITUTIONAL WRIT JURISDICTION
                              ORIGINAL SIDE

                              WPO/828/2025

                      ABHIJIT BHATTACHARYA
                                VS
       THE KOLKATA MUNICIPAL MUNICIPAL CORPORATION AND ORS.

 BEFORE:
 The Hon'ble JUSTICE RAJA BASU CHOWDHURY
 Date : 19th March, 2026.
                                                                             Appearance:
                                                                Mr. Jaydip Kar, Sr. Adv.
                                                             Mr. Arindam Banerjee, Adv.
                                                                   Mr. A. Banerjee, Adv.
                                                             Mr. Supriyo Banerjee, Adv.
                                                                      Mr. S. S. Roy, Adv.
                                                                     ... for the petitioner.

                                                            Mr. Nilotpal Chatterjee, Adv.
                                                          Mr. Anupam Dasadhikari, Adv.
                                                                          ...for the KMC.


              1.

Today Mr. Kar, learned Senior Advocate has placed before

this Court the copy of the record of rights pertaining to CS and RS

records and would submit that plot no. 1943 has already been

recorded as 'Bastu' long back. Insofar as plot no. 1939 is concerned

though the same is recorded as pond (Pukur) in the RS record of

rights, however, subsequently the same has been converted as

'Bastu'.

2. Let the copies of the aforesaid record of rights as placed

before this Court be taken on record.

3. Since the State is not represented, the petitioner is directed

to communicate the aforesaid order to Mr. Paritosh Sinha, learned

Advocate-on-record for the State.

4. Let copies of the above documents as placed before this

Court be also made over to Paritosh Sinha, learned Advocate on

record for the State, for him to take necessary instructions in the

matter.

5. The petitioner must also forward the copy of the order dated

15th January, 2026 to Mr. Paritosh Sinha for production of the

records as directed.

6. List this matter under the heading 'To Be Mentioned' on 25 th

March, 2026.

(RAJA BASU CHOWDHURY, J.)

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