SOURASIS NAG Vs. KOLKATA MUNICIPAL CORPORATION

JUDGEMENT

(1.) The petitioner is aggrieved by the order passed by the Municipal Building Tribunal, Kolkata Municipal Corporation on 6/6/2023 in BT Appeal No.50 of 2022.

(2.) The matter relates to premises no.19, Fakir Chand Mitter Street, Ward 38, Borough-IV under jurisdiction of the Kolkata Municipal Corporation. The structure constructed at the aforesaid premises is suffering an order of demolition passed by the Special Officer [Building] under Sec. 400[1] of the Kolkata Municipal Corporation Act, 1980.

(3.) The person responsible obtained sanction for construction of building of G+4 height in the year 2019. Two additional floors were constructed and the mandatory side open spaces were encroached. Construction was made in deviation of the plan sanctioned.