CHANDRAWATI DEVI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) ADVOCATE for the petitioner submits that the Municipality has not taken steps to enforce the demolition order passed in 2011.

(2.) CORRECTNESS of the allegation is disputed by advocate for the Municipality who has submitted that all steps for enforcement of the demolition order already issued have been taken. He has said that a stop work notice has been issued and information has already been given to the police for giving requisite assistance.

(3.) IN view of the above -noted situation, I dispose of the WP directing the Municipality to give the petitioner documents showing that the Municipality has taken all necessary steps for enforcement of the demolition order. Compliance within a fortnight from the date this order is served on the Municipality. No costs. Certified xerox.