AMRITA SINHA,J. - (1.) By consent of the parties the matter is taken up for consideration at the 'court application' stage and is being disposed of in the manner appearing herein below.
(2.) The petitioner prays for revocation/cancellation/withdrawal of the Certificate of Enlistment issued in favour of the private respondent. According to the petitioners the said Certificate of Enlistment was initially issued and subsequently renewed contrary to the guidelines mentioned in Section 199 of the Kolkata Municipal Corporation Act, 1980.
(3.) The petitioner claims to be the owner and landlord of the premises where the private respondent is carrying on his business. He submits that it was obligatory for the private respondent to obtain his consent prior to applying for issuance of the Certificate of Enlistment in his favour. According to the petitioner, without the consent letter of the landlord the Certificate of Enlistment could not have been issued in favour of the private respondent, who is a rank trespasser in the said premises.;