T.S CONSTRUCTION Vs. HOWRAH ZILLA PARISHAD

JUDGEMENT

(1.) Delay condoned.

(2.) This petition arises from the judgment and order passed by the High Court at Calcutta dtd. 26/11/2024 by which the High Court dismissed the WPA No.22845/24 filed by the petitioners - herein and thereby allowed the MAT No.2079/24 filed by the original complainant- Respondent No.9 - herein.

(3.) This litigation has something to do with unauthorized construction in the City of Calcutta. The facts recorded by the High Court in its impugned order speak for themselves.