TAPAS CHANDRA Vs. SARJUN PRASAD SHOW

JUDGEMENT

(1.) It is submitted by the learned Counsel representing the appellant that no order of demolition has yet been passed by the competent authority of the Kolkata Municipal Corporation in accordance with law.

(2.) Mr. Chatterjee, learned Counsel representing the appellant in A.S.T.539 of 2010 submits that the learned Single Judge should not have passed any order of demolition in respect of any part or portion of the premises in question specially when the competent authority of the Kolkata Municipal Corporation has not taken any final decision in this regard.

(3.) Mr. Chatterjee further submits that an application has also been filed subsequently before the competent authority of the Kolkata Municipal Corporation for regularisation of the structure in question and such application is still pending for final consideration.