SOUMEN DAS Vs. MUNICIPAL COMMISSIONER

JUDGEMENT

(1.) THE COURT: This appeal is directed against a judgment and order dated February 27, 2020 whereby WP 1117 of 2016 was dismissed by the learned single Judge

(2.) The writ petitioners had challenged by way of an appeal before the Municipal Building Tribunal, an order dated October 8, 2002 passed by the Special Officer (Building), CMC in Demolition Case No.84-D/2001- 02,Br.III, whereby the writ petitioners were directed to demolish certain unauthorized constructions.

(3.) The point urged by the writ petitioners before the Tribunal essentially was that certain structures which had been allowed to be retained upon payment of applicable fees in an earlier Demolition Case, have been included again in the present Demolition Case.