ANANDALOK WELFARE ASSOCIATION Vs. KOLKATA MUNICIPAL CORPORATION
LAWS(CAL)-2016-11-64
HIGH COURT OF CALCUTTA
Decided on November 28,2016

Anandalok Welfare Association Appellant
VERSUS
KOLKATA MUNICIPAL CORPORATION Respondents

JUDGEMENT

INDRA PRASANNA MUKERJI,J. - (1.) The premises with which we are concerned is no.227, A.J.C. Bose Road, Kolkata-700020.
(2.) This writ made by the petitioners challenges a decision made on 5th July, 2016 by the Chief Manger [Revenue], South holding that the said private respondents could produce enough prima facie evidence that they had title over the 700 sq. mt. of vacant land adjacent to the said premises. The mutation made in their favour was allowed to stand.
(3.) The basic facts are very important. This premises has a land of 700 sq. mt. appertaining to it. This is not a part of the premises. The private respondents, the respondent nos.6, 7 and 8 claim ownership and possession of this parcel of land.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.