S. B. Sinha, J. - (1.) This appeal is directed against a judgment and order dated 5th February, 1999 passed by a learned Single Judge of this court whereby and whereunder the writ application filed the appellant was dismissed on the ground that there exists an alternative remedy. The case has a chequered career.
(2.) A writ application was filed by the appellant. The said writ application was disposed of with certain direction. As the said order has not been complied with, a contempt application was filed. In the contempt proceeding a report dated 11.2.97 was filed, whereafter a Division of this Court by an order dated 16.3.98 held, "When an order has been passed, it is not for this Court to consider as to whether the findings arrived at by the Chief Municipal Engineer (Buildings) are correct or not. If the parties are aggrieved by any findings made therein, the same being subsequent event the aggrieved party may file a separate writ application but for that purpose, the contempt proceedings may not continue."
(3.) Thereafter the writ application was filed by the petitioner-appellant praying for certain reliefs. After the matter was heard, Mr. Brain Banerjee, learned counsel appearing on behalf of the Calcutta Municipal Corporation, stated that an order had been passed in the matter but the same had not been communicated to the petitioner.;