N ARAVINDAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) ADVOCATE for the petitioner submits that the Chairman -inCouncil of the Kharagpur Municipality has failed and neglected to take action against the private respondents under s.240 of the West Bengal Municipal Act, 1993. He has said that the Chairman -in -Council has not responded to the several complaints made by the petitioner.

(2.) IT is evident from the provisions of s.240 that the allegation made by the petitioner could be examined only by the Chairman -in -Council of the Municipality. The documents produced with the WP do not reveal that any complaint was submitted to the Chairman -in -Council of the Municipality.

(3.) THE complaints were submitted to various different authorities who possessed no power to take action under s.240 of the Act. I am, therefore, unable to accept the allegation of inaction made by the petitioner.