SUMITRA KANRAR Vs. SANJIT JANA & ORS

JUDGEMENT

(1.) This mandamus appeal is directed against an order passed by the learned single judge of this court on 17th December 2013 directing the Howrah Zilla Parishad as well as the Pradhan, Kolorah Gram Panchayat-2, District- Howrah to take immediate steps to ensure that the unauthorized structure raised by the appellant herein is demolished in accordance with law.

(2.) We are informed by Mr. Kar, Learned Senior Advocate, appearing for the respondent no. 2, namely, Howrah Zilla Parishad, that his client has already accorded sanction to the building plan submitted by the appellant herein for regularizing the construction already made by the appellant in pursuance of the provisions contained in bye-laws 15 of the Howrah Zilla Parishad.

(3.) Since the construction has been regularized by the concerned authority and post-facto sanction has been given by the respondent no. 2 being the concerned authority, in our opinion, no useful purpose will be served by keeping the appeal pending any more.