MANAS KUMAR BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner prays for implementation of the order of demolition dtd. 30/12/2021 passed by the Executive Engineer (Civil)/Building, Borough -III in respect of the construction of approximately 325 sq. mtr. at premises no. 84, Canal Circular Road and premises nos. 76/H/21, 76/H/22 and 76/H/23, Dr. S.C. Banerjee Road (formerly Beliagahta Main Road), Ward-33, Borough-III of the Kolkata Municipal Corporation within five days failing which the Corporation would demolish the same and recover the cost from the persons responsible for making construction. The portion required to be demolished has been specifically demarcated in the order of demolition.

(2.) It has been submitted that though the time period stipulated in the order of demolition expired long back, but till date the Corporation has not taken any step to demolish the unauthorised construction.

(3.) The order of demolition has been issued to East City Promoters Pvt. Ltd., Satish Chandra Agarwal, Manas Kumar Biswas (writ petitioner) and Mangal Behari and copy forwarded to Bimal Prasad Sarda (private respondent), Durga Devi Sarda and Gouri Sankar Sarda.