AJIT NASKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) By filing the instant writ petition the writ petitioner has prayed for issuance of appropriate writ upon the respondent nos. 4 and 5 i.e. Howrah Zila Parisad and its functionary commanding them to take immediate steps for demolition of the alleged unauthorized construction of the building as raised by private respondent nos. 9 to 16 in Mouza Jagadishpur, P.S Liluah, J.L no.02, Old Plot no. 588 corresponding to L.R Plot no.621, by Nature Bastu, measuring of an area 20 Sattak, and Old Plot no. 589 corresponding to LR Plot No.622, by Nature Danga, measuring of an area 39 Sattak, Police Station Liluah, District-Howrah at the cost of private respondents.

(2.) For effective adjudication of the instant lis some admitted facts are required to be looked into and those are narrated hereinbelow in seriatim:-

(3.) In course of hearing Mr. Abdas Uddin, learned advocate for the writ petitioner submits before this Court that from Annexure R2 of the affidavit-in-opposition as filed by the private the respondent nos. 5 to 16 it would reveal that all on a sudden the respondent no.7 i.e. Pradhan of Jagadishpur Gram Panchayat issued a sanction plan dtd. 10/3/2023 of existing single storied commercial building in the name of the private respondent nos. 9, 10 and 11 and soon thereafter on 29/3/2023 the said Pradhan also issued a sanction plan for an existing one storied G+1 residential building over the said suit plots of land in the name of respondent nos. 9, 10 and 11.