RAZIA BEGUM Vs. KOLKATA MUNICIPAL CORPORATION

JUDGEMENT

(1.) Affidavit -of -service filed in Court today be taken on record. Nobody appe respondents.

(2.) It is the grievance of the petitioner that in spite of a 'stop work' notice issued upon the private respondents they are continuing with the illegal construction. Accordingly, necessary directions have been sought for upon the respondent authorities to prevent such illegal construction. Mr. De appearing for the State submits a report wherefrom it appears that prompt action has been taken in the matter and criminal cases have been registered against the private respondents and round -the - clock police vigil is maintained at the site so that no illegal construction work is carried on. Copy of the report filed in Court today be kept on record and a copy thereof is also served upon the learned counsel for the petitioner. Mr. Debnath, learned counsel for the Corporation submits that they have also taken necessary steps in the matter.

(3.) From the aforesaid report filed on behalf of the State, I find that criminal cases have been started against the private respondents and round -the -clock police vigil is maintained to ensure no illegal construction is undertaken at the site.