PRASENJIT KARAR Vs. AMAL MONDAL & ORS

JUDGEMENT

(1.) By consent of the parties, both the appeals are treated as on day's list and taken up for consideration along with the respective connected applications.

(2.) The two appeals have been filed by two brothers against a common judgment and order dated 29th January, 2018, passed by a learned Single Judge in W. P. 3323 (W) of 2015 (Amal Mondal vs. The Howrah Municipal Corporation & Ors). Prasenjit Karar, being one of the brothers, has filed an appeal, being MAT 248 of 2018, whereas the other brother Sujit Karar has filed another appeal, being MAT 250 of 2018.

(3.) When the two appeals were initially taken up for consideration, it was noticed that the learned Single Judge had disposed of the writ petition with a direction upon the Howrah Municipal Corporation to cause demolition of the offending building within a certain timeframe, after giving a reasonable notice to the private respondents in the writ petition (being the appellants herein).