Sanjib Bhattacharya v. State Of West Bengal & Ors.

Debasish Kar Gupta, J.:— On the prayer made on behalf of the petitioner, the respondent nos. 2, 3, 5, 6, 7 and 8 are expunged from this writ application. Let the affidavit of service filed by the petitioner be kept on record.

This writ application is directed against the Kolkata Municipal Corporation alleging inaction on its part to give separate water supply connection in favour of the petitioner at Premises No. 91, Netaji Subhas Road, Behala - 700 034. A representation dated June 9, 2014 submitted to the respondent no. 4, amongst others, (at page 61 of this writ application) is still pending.

I direct the competent authority of the respondent no. 1 to dispose of the above application of the petitioner by passing a reasoned order in accordance with law after giving an opportunity of hearing to the petitioner and the other person/persons within a period of two months from the date of communication of this order and to communicate such decision to the petitioner and other concern within one weeks thereafter.

Since no affidavit-in-opposition has been filed by the respondents, the allegation made in the writ application are not treated to have been admitted by them.

I make it clear that I have not entered into the merits of this case and allpoints are kept open.

This writ application is, thus, disposed of.

There will, however, be no order as to costs.

Urgent photostat certified copy of this order, if applied for, be given to the parties on priority basis.