(1.) The writ petitions have been filed by way of Public Interest Litigation wherein allotment of plot of land being BF 267, Sector-I, Salt Lake, earmarked for primary school to DOEACC society for opening of computer school has been questioned. It is submitted that action is not in conformity with the Master Plan, the Regulations and the other provisions of law. It is also submitted that illegal construction of a computer centre school will materially affect the peaceful enjoyment of the property by persons residing in the area. The conversion is illegal and void.
(2.) It is averred in the writ petition No. 8 (W) of 2013 that in the year 1962 work at Salt Lake City was undertaken to enable Calcutta Metropolis to expand eastwards. There is corruption in allotment of plots of land in the area in question, Certain instances of illegal allotment have been narrated in the writ petition. Salt Lake area was divided into five sectors as apparent in the Cabinet Memo dated 10.08.1977.
(3.) It is further averred that the plot No. BF-267 was clearly earmarked for primary school. Plot No. 141 was earmarked as Higher Secondary School and Plot No. 142 was earmarked as college. Urban Development Department by practicing fraud has converted the plot earmarked for primary school into that of regional computer centre. The plot measures 18 cottahs. The Map/Plan for its construction was drawn up in violation of the provisions of the West Bengal Town and Country (Planning and Development) Act, 1979 (hereinafter referred to as the Act of 1979'). Preparation of the Map on 03.09.2004 was illegal. It was forged and did not depict correct position as recorded in the year 1967. Under the Act of 1979 as per the provisions contained in sections 31 and 32, the land use and development control plan prepared prior to application of the said Act is deemed to be land use and development control plan under the Act of 1979. The petitioner has further submitted that primary school namely BF Block Prathamik Bidyalaya is running from AG-33/A, Kolkata. It was established in the year 1980 and was recognized under the West Bengal Board of Primary Education whereas it should run on the plot No. BF-267. The proposed building will spoil the entire residential area and destroy the environment. Hence, the petition has been preferred.