RANU PAL Vs. KOLKATA MUNICIPAL CORPORATION

JUDGEMENT

(1.) Pursuant to the order passed by me, Kolkata Municipal Corporation (KMC) has done a commendable job. Reports, one by Director General of Building and one by Executive Engineer (C )/Bldg./Br-III and Deputy Chief Engineer (B)/North/K.M.C. have been filed.

(2.) The report of the Director General of Building dated 24.06.2021 is as follows :

(3.) The report of the Executive Engineer (C)/Bldg./Br-III and Deputy Chief Engineer (B)/North/K.M.C. dated 24/06/2021 is reproduced which is as follows :