INDRANIL ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The original writ petitioner had died on July 3, 2020, during pendency of the present writ petition. The legal heirs of the original petitioner (since deceased) have been substituted in place of their deceased father, as the substituted writ petitioners in this case.

(2.) The writ petitioner has challenged the impugned order of the Special Secretary to the Government of West Bengal, Urban Development Department dated July 5, 2016. The said order is extracted as herein below:-

(3.) The factual background of the case in brief, resulting into issuance of the said order by the authority dated July 5, 2016 and filing of the present writ petition may be stated as herein below:-