PRAMATH PATNAIK, J. - (1.) In pursuance to order dated 12.05.2016, Mr. Bijay Kumar Gupta, C.E.O., (Extra Charge), Dhanbad Municipal Corporation, Dhanbad appeared in person before this Court. It is submitted that no body is in -charge of respondent no. 2.
(2.) Learned counsel for the respondents -Corporation handed over the counter affidavit in the Court. Let it be kept on record. In such view of the matter, the personal appearance of respondent is dispensed with.
(3.) Heard Mr. P.K. Mukhopadhyay, learned counsel for the petitioner and Mr. Indrajit Sinha, learned counsel for the respondents -corporation on the merit of the case.;