JAYANTA KUMAR BISWAS,J. - (1.) The petitioner in this WP under Article 226 dated January 13, 2012 is alleging inaction on the part of the Mayor of the Kolkata Municipal Corporation.
(2.) The allegation is that the Mayor has not considered the petitioner's proposal dated July 27, 2011 (at p.71) for "a JV Projects to built up the CNG/LPG supply infrastructure to the Flat Owners of Multistoried Buildings/Residents to the Townships and Supply of CNG/LPG to the Auto Transporters within KMC Jurisdiction."
(3.) Counsel for the petitioner submits that the Mayor not disputing the receipt of the proposal was under an obligation to respond to the proposal, and that by remaining silent the Mayor has acted unfairly and unreasonably.;