MADAN MOHAN PAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The judgment of the Court was as follows The petitioners who are the owners of holding No.29/7/N/A in Ward No.4 at Ghutkia under Katwa Municipality comprising of Plot Nos. 283, 284 and 299 constructed a single storied building in the said holding as per the sanctioned building pian being No. 14E dated 4th May, 1990

(2.) It appears from the sanctioned plan being Annexure 'P-1' to this writ petition that sanction was granted for construction of building on two plots of land, viz., Plot Nos. 283 and 299. Admittedly, site plan was also approved by the Municipal authority at the time of grant of such sanction to the said building plan.

(3.) Trouble started when the petitioners submitted a building plan together with the site plan in 2004 / 2005 for sanction and / or approval thereof in respect of the proposed construction of one additional storey on the existing ground floor construction of the said premises.