BHABATOSH JHA Vs. BIDHANNAGAR MUNICIPAL CORPORATION

JUDGEMENT

(1.) Appellant is aggrieved by the judgment and order dtd. 11/3/2024 whereby the Hon'ble Single Judge upheld the order passed by the Commissioner and directed the Commissioner to demolish portions of the building constructed beyond the sanctioned building plan.

(2.) Appellant is one of the flat owners in the building which is a G+5 structure. He made representation before the respondent-Bidhannagar Municipal Corporation alleging the car parking spaces had been converted into residential quarters by the office bearers of the owners' association in violation of Sec. 267 of the West Bengal Municipal Corporation Act, 2006. It was also alleged unauthorised construction had been made without prior sanction plan.

(3.) The representation not being acted upon, appellant approached this court in WPA 20183 of 2022 and the matter was remanded to the respondent-Corporation for taking appropriate decision.