EXECUTIVE OFFICER DIGHA SANKARPUR DEVELOPMENT AUTHORITY & SPECIAL OFFICER U.D. (T & C.P.) DEPARTMENT Vs. SUSHANTA ADAK

JUDGEMENT

(1.) Leave granted.

(2.) The dispute in the present case pertains to the demolition of nineteen stalls situated at Kshanika Market in New Digha, West Bengal.

(3.) Nineteen persons whose shops were demolished filed a writ petition before the High Court of Calcutta seeking to challenge a notice dated 23 November 2017 issued to the shop owners by the Digha Sankarpur Development Authority[1]. [1] "Authority"