JOHAR ALI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner in this WP under Article 226 of the Constitution of India dated October 17, 2012 is questioning an order of the sanctioning authority of the New Town Kolkata Development Authority dated October 5, 2012 (WP p. 42).

(2.) The sanctioning authority issued a notice dated August 22, 2012 (WP p.41) asking the petitioner to show-cause why an order should not be passed under Section 82 of the New Town Kolkata Development Authority Act, 2007 for demolition of the unauthorized construction at the premises particulars whereof were given in the notice.

(3.) The petitioner did not submit any written show-cause. It is his case that at the time of hearing on September 6, 2012 he wanted to produce documents to show that the construction in question was erected as back as 1998 on the basis of sanction granted by the then authority; but that the authority passed the impugned order without giving any attention to his case.