BISWANATH CHAKRABORTY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavit of service is taken on record. None appears on behalf of the respondent Nos.7 and 8. It appears that a copy of the writ petition was served upon all the respondents. When the matter was mentioned, the respondent Nos. 7 and 8 were served with a notice. Thereafter, the respondents were again intimated about the enlisting of the matter. Thus, this court does not find any reason to keep the matter pending. The order to be passed by this court will afford sufficient opportunity to the respondent Nos. 7 and 8 to make their submissions before the authority concerned and no ex-parte proceeding will be initiated.

(2.) The petitioner alleges that the respondent Nos. 7 and 8 have raised certain unauthorized construction without any permission from the Krishnanagar Municipality (hereinafter referred to as the municipality). The petitioner relies on an information received under the Right to Information Act, dated January 18, 2018, which inter alia, states that no building plan had been sanctioned by the municipality in favour of the respondent no. 8 and another Subodh Pal. According to the petitioner, the respondent no. 8 and his son have raised unauthorized construction by constructing the entire ground floor on the plot adjacent to the plot owned by the petitioner, without any permission.

(3.) Complaints have been lodged by the petitioner before the municipality with regard to the alleged unauthorized constructions by the respondent Nos. 7 and 8. It is the bounden duty of the municipality to look into such grievances and pass necessary orders by taking steps as per law.