SK.GOWSOL ALAM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ petition filed as a public interest writ petition alleges that the private respondents have put up construction in a land which is classified as a water body.

(2.) The learned advocate for the private respondents submitted that copy of the writ petition has not been served and the ancestors of the private respondents have been recorded as rightful owners of the property.

(3.) The learned advocate for the Municipality, on instruction, submitted that already notice has been issued by the Municipality to the private respondents as there is an allegation of construction in a water body.