BIMAN MUKHERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner and the private respondent No.3 are owners of adjacent buildings. Both are at war with each other. The writ petitioner says that the private respondent No.3 is making an illegal Verandah on the western side of his (respondent No.3) building and that he made a complaint in that regard to the Chairman, Kamarhati Municipality by a letter dated 11.5.2009 which is annexure 'P-1' at page 20 to the writ petition. He says that no action has been taken further to that letter. Reminders were made to the municipality thereafter.

(2.) Both the municipality and the private respondent are represented.

(3.) There is no use keeping the writ application pending by inviting affidavits, as the order which I propose to make, would subserve the interest of justice.