MANOJ KUMAR GUPTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The matter relates to the circuit bench at Jalpaiguri. As the bench is currently not in session the same has been filed before the principal bench citing urgency.

(2.) Facts and points of law being similar in both the writ petitions, the cases are taken up for consideration analogously and are being decided by this common judgment.

(3.) The petitioners, in both the writ petition, are aggrieved by the order passed by the Commissioner, Siliguri Municipal Corporation ('SMC' for short) whereby the authority held that there has been contravention to the sanctioned building plan and the deviations and/or unauthorised constructions have been directed to be demolished.