BOJOY RAJ JAIN Vs. STATE

JUDGEMENT

(1.) In this writ petition the writ petitioners have challenged the Memo No. C6020 / Con dated 14-10-93, issued by the District Magistrate, North 24-Parganas in purported exercise of powers conferred upon him u / S. 548(2) of the Bengal Municipal Act, 1932 and the consequential Order dated 21-10-93 issued by the Chairman, Barranagar Municipality suspending construction of building at premises 59, Kalicharan Ghosh Road, according to the building plan sanctioned by the Barranagar Municipality on 5-6-1993.

(2.) The facts, inter alia, leading to this writ petition are that the petitioners are the owners diverse portions of premises No. 59 Kalicharan . Ghosh Road, Calcutta-700 050.

(3.) Originally the said premises belonged to Sri Ajoy Kumar Das and 21 others. Total area of land comprised in the said premises is 36988. 36 sq. mtrs. Out of the said 36988.36 sq. mtrs. the petitioners have purchased 24090 sq. mtrs.