Sk. Asraf Ali & Anr. vs The Kolkata Municipal Corporation & Ors.

Let the affidavit-of-service file in Court today by the learned Advocate for the petitioners be kept on record.

This writ petition is filed by the petitioners alleging inaction on the part of the respondent Municipal Corporation in disposing of their representation dated June 10, 2015 (Annexure - P/1 at page 16 to this writ petition).

The above representation relates to an alleged unauthorized construction raised at the premises in question at the instance of the respondent nos.6 and 7.

I direct the Kolkata Municipal Corporation to dispose of the above representation of the petitioners by passing a reasoned order in accordance with law after giving an opportunity of hearing to the petitioners as also representative/representatives of the respondent nos.6 and 7 within a period of three months from the date of communication of this order and to communicate such 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.