SOUMITRA PAL,J. - (1.) Affidavit of service filed today be kept on record.
(2.) Leave granted to the petitioners to add the Assessor Collector (North), Kolkata Municipal Corporation, as a party respondent. Let the cause title be amended in course of this day. Since Mr. Majumdar, learned advocate on behalf of the Kolkata Municipal Corporation accepts service of notice on behalf of the added respondent, no further copy need be served.
(3.) In the writ petition, the Employees' State Insurance Corporation and its Regional Director, the petitioner nos.1 and 2 respectively have challenged the Letters of Intimation dated 25th August, 2011 and 20th September, 2011 containing the details regarding the municipal dues raised by the authorities of the Kolkata Municipal Corporation, the respondent no.2 in respect of the period from 4th quarter, 1979 to 2nd quarter, 2005 amounting to Rs. 16,35,640/- on the ground that the Corporation should consider the representation filed on 22nd September, 2011 issued on behalf of the petitioner no.1 annexing the receipts showing payment of taxes, being annexure P-2 to the writ petition.;