ASOKE KUMAR BHATTACHARYYA Vs. SERAMPORE MUNICIPALITY AND OTHERS

JUDGEMENT

(1.) Leave is granted to the petitioner to correct the typographical errors in the cause title so far as the respondents are concerned.

(2.) Since all the parties are present before this Court, this matter is taken up for hearing.

(3.) This writ application is filed by the petitioner for a direction upon the respondents to demolish the unauthorized construction raised of a land lying and situated at R.S. Dag No. 8645 corresponding to L.R. Dag No. 8652 under L.R. Khatian No. 9394 in Mouza Serampore, District - Hooghly at the instance of the respondent no. 5.