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High CourtsDivision Bench(2006) 04 CAL CK 0013

Aniruddha Basu vs Kolkata Municipal Corporation and Others Kolkata Municipal Corporation and Others Vs Aniruddha Basu

Calcutta High Court · Decided on 10 April 2006 · Citation: (2006) 4 CHN 177

HON’BLE JUDGES
V.S. Sirpurkar, C.J · Soumitra Sen, J
CASE NUMBER
MAT No''s. 140 and 192 of 2006 and CAN No''s. 353 and 1187 of 2006

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Judgment

7 paragraphs · 195 words

V.S. Sirpurkar, C.J.—Allowed to withdraw with liberty to approach the Corporation. If the petitioner approaches the Corporation the said A-75 Form shall be supplied and further action will be taken by the Corporation, without any loss of time as far as possible, not beyond three months. The petitioners agrees to pay the arrears and on payment of the arrears further step will be taken. The petitioner would be free to take objection against the assessment in terms of the provisions of Calcutta Municipal Corporation Act, 1980. If this objection is taken, the same shall also be decided within six weeks thereof. The application and the appeal (treating the same on the day''s list) are dismissed as withdrawn.

MAT No. 140 of 2006; CAN No. 353 of 2006 Kolkata Municipal

Corporation and Ors. v. Aniruddha Basu

2.

In view of the order passed in MAT No. 192 of 2006 there is no necessity to proceed with this appeal. The application and the appeal (treating the same on the day''s list) are accordingly disposed of.

3.

Urgent xerox certified copy of this order may be supplied to the parties on usual undertaking.

Soumitra Sen, J.

I agree.