DILIP RAY Vs. HOWRAH MUNICIPAL CORPORATION

JUDGEMENT

(1.) Appeal is at the behest of the writ petitioner and directed against an order dated January 25, 2024 passed in W.P.A. 14410 of 2018.

(2.) By the impugned the order, the learned Single Judge dismissed the writ petition.

(3.) Learned advocate appearing for the appellant submits that, the appellant complained to the Howrah Municipal Corporation of unauthorized construction. He submits that, initially a sanction for G+3 was granted by the Howrah Municipal Corporation. The private respondent constructed beyond the sanction granted. In fact, it was in deviation of the sanction granted. Thereafter, the private respondent applied for sanction of 'as made" building plan. He submits that, the Howrah Municipal Corporation granted sanction thereof illegally and wrongfully. The building presently is G+5 storied.