ABICHAL CHATTOPADHYAY Vs. HOWRAH MUNICIPAL CORPORATION

JUDGEMENT

(1.) Supplementary affidavit filed by the petitioner in Court today is taken on record.

(2.) Citing extreme urgency, the matter was mentioned on 23rd December, 2025. This Court, accordingly, had passed the following order;

(3.) Today, the Howrah Municipal Corporation (HMC) has filed a revised status report dated 20th January, 2026. From the status report, it would transpire that although a plan was sanctioned for construction of a G+2 storied building at premises No.19/2, Ras Behari Ghosal Lane, Post Office- Salkia, Police Station-Malipanchghora, Howrah-711106, however, the HMC has ascertained on the basis of an inspection carried out pursuant to the order dated 23rd December, 2025 that the person responsible had deviated, on both horizontal as also on vertical direction.