B.C. SHANTA Vs. MAMATA

JUDGEMENT

(1.) The captioned writ petition is filed by the petitioners who claims to be the adjoining owners seeking mandamus against respondent No.13 to take action against respondent Nos.1 to 12 as per final show-cause notice dtd. 1/9/2022 vide Annexure-E.

(2.) The petitioners have knocked the door of the writ court alleging that respondent Nos.1 to 12 have commenced with the construction contrary to the sanctioned building plan. The petitioners claim that final show-cause notice is issued by respondent No.13, but no further action is taken and therefore, the present writ petition is filed seeking writ of mandamus against respondent No.13.

(3.) Learned counsel for respondent No.13 would submit to this court that in view of pendency of the suit filed by the petitioners, respondent No.13 has not proceeded with further course of action, pursuant to the final show-cause notice dtd. 1/9/2022.