Jayanta Kumar Mullick vs The Kolkata Municipal Corporation & Ors.

None appears on behalf of the respondent no.7 in spite of service of a copy of this writ petition upon the above respondent. Let the affidavit-of-service file in Court today by the learned Advocate for the petitioner be kept on record.

This writ petition is filed on the ground of inaction on the part of the respondent no.7 in considering the representation of the petitioner dated January 28, 2015 (Annexure - P/13 at page 66 to this writ petition).

The subject matter involved in the above representation is a dispute relating to a thika tenanted property lying and situated at premises No. 237E/1A, Satin Sen Sarani (Formerly Manicktala Main Road), Ward No. 29, Borough-III, Kolkata - 700 054.

I direct the respondent no.7 to dispose of the above representation of the petitioner by passing a reasoned order in accordance with law after giving an opportunity of hearing to the petitioner, a representative of the Kolkata Municipal Corporation as also the respondent nos.8, 9 and 10 within a period of three months from the date of communication of this order and to communicate this order to all concerned within a period of fortnight thereof.

I make it clear that I have not expressed any opinion with regard to the merits of the claim of the petitioner and all points are kept open. Accordingly, this writ petition stands disposed of. There will be, however, no order as to costs.

Urgent photostat certified copy of this order, if applied for, be given to the parties as expeditiously as possible on compliance of all necessary formalities.