BIMAL KUMAR CHANDA Vs. BARASAT MUNICIPALITY & OTHERS

JUDGEMENT

(1.) Let affidavit of service, filed in Court today, be kept on record.

(2.) In the writ petition, the petitioner has prayed for a direction upon the respondents, particularly on the Board of Councillors, Barasat Municipality, the respondent no. 3 to demolish the construction made by the respondent no. 4 allegedly illegally. Submission has been made that though the petitioner has demolished the unauthorized construction made by him, however, the private respondent has ignored the notices dated 25th August, 2009 and 23rd May, 2011.

(3.) Learned advocate for the respondent no. 4 denying the allegations submits on instruction that the notices do not disclose the nature of illegal construction.