MAUSUMI ROY Vs. HOWRAH MUNICIPAL CORPORATION

JUDGEMENT

(1.) Appeal is directed against order dated May 29, 2026 passed in WPA 12113 of 2026.

(2.) By the impugned order, the learned Single Judge noted that, the appellants before us challenged an action of the Howrah Municipal Corporation initiated on the basis of the order dated April 9, 2026 passed by another learned Single Judge in CPAN 1534 of 2024 arising out of WPA No.25314 of 2023.

(3.) The learned Single Judge dismissed the writ petition after holding that, the subject-matter of the writ petition was governed by the order of another learned Single Judge.