MUKHTAR HOSSAIN Vs. KOLKATA MUNICIPAL CORPORATION AND OTHERS
LAWS(CAL)-2012-2-428
HIGH COURT OF CALCUTTA
Decided on February 21,2012

Mukhtar Hossain Appellant
VERSUS
KOLKATA MUNICIPAL CORPORATION AND OTHERS Respondents

JUDGEMENT

SOUMITRA PAL,J. - (1.) Affidavit of service filed today be kept on record.
(2.) Since it is submitted on behalf of the petitioner that respondent no.7 has been served and the postal authorities have furnished a report to that effect, the petitioner is directed to affirm and file supplementary affidavit of service by tomorrow.
(3.) In the writ petition the petitioner has prayed for a direction upon the authorities of the Kolkata Municipal Corporation to amend the municipal records by incorporating the name of Haji Abdul Mistry Wakf Estate which is under the domain of the Board of Wakfs after deleting the names of the respondent nos. 8 and 9 there-from which has been done without intimating the petitioner as well as the Board of Wakfs.;


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