TAPAN KUMAR DE Vs. BARANAGORE MUNICIPALITY & OTHERS

JUDGEMENT

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

(2.) In the writ petition, the petitioner has alleged that some of the private respondents have carried out construction in the premises concerned which is not in consonance with the provisions contained in the West Bengal Municipal Act, 1993. Submission has been made that appropriate direction may be issued upon the authorities of the Baranagar Municipality, the respondent no.1 to take appropriate steps against such unauthorized construction.

(3.) .Mr. Bihani, learned advocate appearing on behalf of the respondent no. 8 submits that in the recent past several circulars have been issued regarding erection of mobile towers and while erection is done, it is to be ensured that those are complied with.