SONA KARAR Vs. HOWRAH MUNICIPAL CORPORATION

JUDGEMENT

(1.) The writ petition has been filed challenging the self-demolition order dated January 20, 2022 issued by the Assistant Engineer, Howrah Municipal Corporation.

(2.) The grounds of challenge are as follows :-

(3.) The petitioners have produced a sanction plan granted by the Howrah Municipal Corporation for construction of a G+3 storeyed building. A supplementary affidavit has been filed inter alia, containing a revised plan which had been filed with the Corporation, for construction of the 4th and 5th floors. It is submitted that the petitioners have not yet started construction of the 4th and 5th floors, in view of the pendency of the revised plan.