SOMA BHATTACHARJEE Vs. NIBEDITA CHAKRABORTY & ORS

JUDGEMENT

(1.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for stay.

(2.) Having heard the learned advocates for the parties and upon perusing the impugned judgment and order dated 11th December, 2017, we had directed the learned advocate representing Baranagar Municipality in our order dated 30th July, 2018, to produce relevant records on the next date wherefrom it could be clearly ascertained that the added respondent no.6 in the writ proceeding (being the appellant before us) was duly served, consequent upon the directions given by the learned Single Judge to dispose of the writ petitioner's application which has been referred to in the impugned judgment and order dated 11th December, 2017.

(3.) Consequently, the relevant records have been produced in Court today by the learned advocate representing Baranagar Municipality. It appears therefrom that the appellant before us was duly served with a notice of hearing pursuant to the direction given by the learned Single Judge to dispose of the writ petitioner's application which has been referred to in the impugned judgment and order dated 11th December, 2017. The hearing took place on 29th June, 2018, in the presence of several persons including the appellant before us. This fact of her attending the hearing is not disputed by the learned advocate for the appellant. As such, we do not find any reason to interfere with the impugned judgment and order.