AJIT KUMAR GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In spite of service, none appears on behalf of the private respondents to oppose this writ petition at the time when this application is taken up for hearing. Under such circumstances, this writ petition is taken up for hearing in the presence of the learned advocate appearing for the Municipal authority, but ex parte so far as the private respondents are concerned. Let the affidavit-of-service filed in Court today, be kept with the record.

(2.) The petitioner claims that the petitioner being an occupier of the 1st Floor of premises No. 96, K.B. Bose Road, Barasat, applied for water connection before the Municipal authority.

(3.) Mr. Roy Chowdhury, learned advocate appearing for the "Municipal authority submits that an eviction suit, filed by the owner of the said premises against the petitioner, is pending before the Civil Court. He further submits that the petitioner has failed to submit any rent receipt to support his claim for his legal possession in any portion of the said premises.