BHASKAR GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present challenge has been taken out by a resident of a G+4 storied building at Municipal Holding No. 23/32, Jessore Road, Sidheswari Colony, Kolkata - 700 028.

(2.) Admittedly, the initial sanctioned plan of the building was revised, thereby earmarking the ground and first floors thereof for commercial purpose and the second, third and fourth floors for residential purpose.

(3.) The grievance of the petitioner is that the private respondent no. 13 is running a clinical establishment on the ground and first floors of the said building in gross violation of various provisions of law and as such, the licence of the said clinical establishment ought to be quashed and no further renewal of such licence should be granted.