ROWINA NANDINI MEHROTRA Vs. MALA ROY

JUDGEMENT

(1.) The petitioner alleges violation of the order dtd. 14/9/2023 passed by the Court directing the concerned Executive Engineer of the Kolkata Municipal Corporation to take prompt necessary steps to deal with the unauthorised constructions that have been detected at the subject premises, after giving a reasonable opportunity of hearing to all the necessary parties at the earliest, but positively within a period of twelve weeks from the date of communication of the order. A reasoned order was to be passed and communicated to all the parties.

(2.) The said order was passed relying upon a report filed by the engineers of the Corporation disclosing that the Corporation sanctioned a residential building plan for construction of G+4 storied building in the year 2007. The same was modified/regularised twice on 5/5/2010 and 17/9/2011. Completion plan and completion certificate was issued on 20/9/2011.

(3.) Ground floor of the subject structure was sanctioned as car parking space. First floor was sanctioned as show room and second to the fourth floors were sanctioned as residential flats. A portion of the ground floor was sanctioned as 'entrance lobby for show room' without any walls.