SUMBUL AFZAL Vs. KOLKATA MUNICIPAL CORPORATION

JUDGEMENT

(1.) The instant appeal has been preferred against the order dtd. 4/4/2022 passed by the Learned Single Judge in WPA No. 16276 of 2021. The relevant factual matrix may be narrated as hereunder:-

(2.) According to the appellant/writ petitioner, even after having furnished the Information as aforesaid, the respondent Corporation did not take any further step in respect of such unauthorized construction. The private respondents acted as per their own whims and fancies by engaging in illegal and unlawful construction at the said premises in violation of the sanctioned plan. All efforts to restrain the private respondents fell in deaf ears. As a result, the appellant/writ petitioner filed WPA No. 16276 of 2021 praying for issuance of writ in the nature of mandamus commanding the respondent nos. 1 to 4, i.e., KMC and its officers, to act and/or to consider the complaints lodged by the petitioner regarding illegal construction made at Premises No. 151, Rabindra Sarani, Kolkata ' 700073 and also for preventing the respondent nos. 5 and 6 from making any further construction at the said premises etc. along with prayers for injunction.

(3.) After hearing the parties the Hon'ble Single Judge passed the following order:-