GOVINDA CHANDRA DAS & ORS Vs. KOLKATA MUNICIPAL CORPORATION & ORS
LAWS(CAL)-2018-7-423
HIGH COURT OF CALCUTTA
Decided on July 06,2018

Govinda Chandra Das And Ors Appellant
VERSUS
KOLKATA MUNICIPAL CORPORATION And ORS Respondents

JUDGEMENT

Debangsu Basak, J. - (1.) Learned advocate appearing for the petitioner seeks information as to how the respondent No.4 was mutated in the records of the Kolkata Municipal Corporation as the owner of the property.
(2.) The Corporation and the Railway authorities are represented.
(3.) It appears that, corporation has treated the railway as the owner of a particular plot. The petitioner seeks the basis for such treatment. The petitioner had written a letter dated November 10, 2017 for such purpose.;


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