PRADIP KUMAR CHANDRA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Appeal is at the behest of the writ petitioners and directed against an order dated February 29, 2024 passed in W.P.A. 15103 of 2022.

(2.) Appellants claim that, there are constructions which are unauthorized at the locale, made at the behest of the private respondents.

(3.) In consideration of such allegations, learned Trial Judge called for reports from the concerned Municipality.