Biswanath Somadder, J. - (1.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for appropriate order. Let the affidavit of service filed in Court today by the advocates engaged by the High Court Legal Services Committee, Calcutta, be kept with the record.
(2.) This affidavit of service has been filed pursuant to our directions as contained in the order dated 27th August, 2018. In spite of being intimated, the appellant's son - who is the Power of Attorney holder representing the interest of the appellant - and who wanted to file a supplementary affidavit which was prepared in the office of the learned advocate engaged by the High Court Legal Services Committee, Calcutta, never turned up. It was recorded in our order dated 27th August, 2018, that the appellant's son was earlier informed over phone and also by SMS, but had failed to turn up to affirm the supplementary affidavit.
(3.) We are, therefore, of the view that the appeal and the connected application are required to be disposed of without any further order as it is evident that the concerned municipality, i.e. Panihati Municipality, has substantially complied with the order dated 10th May, 2018, passed by the learned Single Judge in WP 28889 (W) of 2017, by putting a cover-pit.;