NAUSHAD ALAM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavit of service filed in Court is taken on record.

(2.) Complaining illegal construction at Premises No. 105, 105/2 and 109, Mollapara Lane, Ward No.40, Borough-VI, under Howrah Municipal Corporation, P.S. Shibpur, District- Howrah, the instant writ petition has been filed.

(3.) The petitioners would complain that the respondent no.8, without following the building rules has been constructing on the aforesaid property in the most illegal manner. Though, the proposed construction was sanctioned for G+2 storied building, the same has now become a G+5 storied building.