GOSTHO BEHARI DAS Vs. DIPAK KUMAR SANYAL

JUDGEMENT

(1.) Leave granted.

(2.) Further with the order dtd. 14/7/2022, while extending the period of suspension till 19/8/2022, the petitioner was asked to show cause as to why such suspension be not affected for a period of two years.

(3.) A perusal of the record reveals that the Appellant had unauthorizedly constructed a structure which was in deviation with the plans sanctioned by the Siliguri Municipal Corporation.1 Respondent No.1(private party) filed numerous complaints against such unauthorised construction, but to no avail. Discontented by the non1 Hereafter, "SMC" intervention of the Commissioner of SMC(Hereafter, Respondents No. 2) , and the SMC(Hereafter, Respondents No. 3) appellant herein filed a writ petition before the High Court. Vide order dtd. 22/12/2016 passed in W.P No. 11464 (W) of 2016, Respondent No. 3 was directed to have the construction so made, inspected and submit a report before the court. On the next date of hearing, that is 19/12/2017 it was directed that the representation that stood already filed before the Municipal Corporation dated 2 nd August 2007, was to be considered and a reasoned order was to be passed thereon.