- (1.) By the order dated 26th September, 2014 in WP No.927 of 2014 this court had extended the time for Kolkata Municipal Corporation to take a decision whether premises no.121/1C,Bidhan Sarani, Kolkata-700 004 should be declared as a heritage building or not. Time was given to them till 26th October, 2014 by the said order. They did nothing. That occasioned the passing of the order dated 3rd November, 2014 in a subsequent writ application [T.No.310 of 2014]. Time was extended till 15th December, 2014.
(2.) Appeals were preferred before the Appellate Court against both these orders. By the order dated 10th December, 2014 the order dated 26th September, 2014 was sustained. However, by another order passed on the same day the order of 3rd November, 2014 was set aside.
(3.) The effect of the orders of the Appeal court, to my mind is that the issue regarding granting of further time to the Heritage Commission to take a decision whether to declare the subject building as a heritage building or not, is closed at least before this court. This is so because the Appellate court did not appreciate the granting of further time to Kolkata Municipal Corporation after 26th October, 2014 to make the said declaration. Hence, my order dated 3rd November, 2014 was set aside.;