SURAJIT MNDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavit of service filed in Court is taken on record.

(2.) Despite service, the municipality is not represented.

(3.) Challenging the memo dtd. 1/2/2023, issued by the Deputy Secretary to the Government of West Bengal, Department of Urban Development & Municipal Affairs, the instant writ petition has been filed.