TANYA JAISWAL Vs. KOLKATA MUNICIPAL CORPORATION

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.) The instant appeal arises out of a judgment and order dated 22nd June, 2018, passed by a learned Single Judge in WP 25635 (W) of 2017 (Smt. Indumati Goenka vs. The Kolkata Municipal Corporation & Ors.). By the impugned judgment and order, the learned Single Judge was pleased to dispose of the writ petition.

(3.) It appears that during the pendency of the instant appeal, the statutory proceedings under section 400(1) of the Kolkata Municipal Corporation Act, 1980 (as amended up-to-date) has been concluded.