NEMAI CHANDRA KUNDU Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appellants are beleaguered with the misconception of facts and distortion appears to have been projected in their mind in assailing the order passed by the learned Single Judge disposing of the writ petition.

(2.) The first attack is made to the impugned order that the learned Judge have exceeded in discharging of his duties in taking into account the extraneous factors without travelling on the circumference of the relief claimed in the writ petition.

(3.) According to Mr. Bibek Jyoti Basu, learned Advocate appearing for the appellants, the writ petition was filed simplicitor for a direction upon the Municipal Authorities to consider the representation/prayer for renewal/extension of the sanctioned building plan granted in favour of the appellants and in absence of any proceeding having launched against the appellants, the learned Single Judge was not justified in rejecting and/or refusing such relief, which appears to be formal and innocuous.