DEBANGSU BASAK, J. - (1.) THE writ petitioners herein contend that the Corporation is liable to pay interest on the amount deposited with the Corporation authorities under Section 197 of the Kolkata Municipal Corporation Act, 1980. The issue whether the Corporation is liable to refund the amount deposited with it under Section 197 of the Kolkata Municipal Corporation Act, 1980 with interest has been answered in the negative by me in W.P. No. 1105 of 2004. This petition was heard along with W.P. No. 1105 of 2004 (Abhishek Karnani v. Kolkata Municipal Corporation and Ors.).
(2.) IN the present case, the Kolkata Municipal Corporation authorities have refunded the amount deposited. The writ petitioners claim interest for the period from the date of deposit till the date of refund. Since the Corporation authorities are not liable to pay interest, the writ petitioners are not entitled to any relief herein. W.P. No. 1976 of 2003 is dismissed. No order as to costs.;