LAWS(CAL)-2025-1-223

SRIKANTA MAITY Vs. GHATAL MUNICIPALITY

Decided On January 08, 2025
Srikanta Maity Appellant
V/S
Ghatal Municipality Respondents

JUDGEMENT

(1.) IA No.: CAN 2 of 2024 is an application for condonation of delay.

(2.) Department reports a delay of 67 days in making and filing the appeal.

(3.) The respondents are represented.