KALYAN BISWAS Vs. KOLKATA MUNICIPAL CORPORATION

JUDGEMENT

(1.) Appellants have assailed the judgment and order dated March 2, 2023 passed by the learned Single Judge in WPO 47 of 2018.

(2.) By the impugned judgment and order learned Single Judge has dismissed the writ petition challenging an order of the Joint Municipal Corporation of Kolkata Municipal Corporation dated January 19, 2018 refusing to grant permission to the appellants to transfer the demised flats in favour of third parties.

(3.) Learned advocate appearing for the appellants has submitted that, the respondents have acted arbitrarily, capriciously and in colourable exercise of power in rejecting the request for transfer of flats in favour of third parties.