RAHUL DEY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The writ petitioner has approached this Court with a prayer to issue a writ in the nature of Mandamus and/or any other direction or directions and/or order or orders of like nature directing the respondents to implement the Order of demolition of the unauthorized building, dated, 23/8/2021 and 29/1/2021 issued by the Assistant Municipal Commissioner, Central Zone AMC.

(2.) The case of the writ petitioner is that he has prayed for necessary direction upon the respondents No. 1 to 4 to demolish the unauthorized and illegal structure of the respondent No. 5 as per the orders dtd. 23/8/2021 and 29/1/2021 issued by the Assistant Municipal Commissioner, Central Zone, AMC.

(3.) The petitioner earlier filed WP(C) No. 504 of 2020, before the Court of the then Chief Justice, High Court of Tripura, Mr. Akil Kureshi objecting to the construction of a building which has been started by the respondent No. 5. This Court vide order dtd. 10/12/2020 disposed of the said writ petition by directing the AMC to complete the proceeding for removal/demolition of the construction. This Court further directed that respondent No. 5, shall not carry out any construction without obtaining permission and approval of plans for construction from the AMC.