MANAB KUMAR BHOWMICK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner claims to be the owner of Premises No. 67 Netaji Colony, Ward No. 22, P.S Baranagar, Kolkata -700090. He contends that the private respondent is making illegal and unauthorised construction on the adjacent plot of land at 76 Netaji Colony, Ward No. 22, P.S Baranagar, Kolkata -700090 without leaving statutory side space as per the Municipal Building Rules and Regulations. This is prejudicial to the petitioner's proprietary interest in his property.

(2.) The writ petitioner has made complaint to the Officer -in -Charge of Baranagar Police Station but no action has been taken by the police. The petitioner's complaint to the Baranagar Municipality has also not resulted in any action on the part of the Municipality.

(3.) The State respondent is present. However, in spite of service, nobody represents the Municipality or the private respondent. The petitioner is directed to file affidavit of service in the course of the day.