Calcutta High Court (Appellete Side)
Sri Bansodhor Ghosh vs 3.09.18 Basirhat Municipality & Ors on 3 September, 2018
Author: Debangsu Basak
Bench: Debangsu Basak
1
W.P. No.3212 (W) of 2018
Sri Bansodhor Ghosh
v.
03.09.18 Basirhat Municipality & Ors.
SL-87
Ct-13 Mr. Javed K. Sanwarwala ... for the petitioner.
(S.R.)
The petitioner complains of unauthorised
construction.
None appears for the respondents, in spite of
service. Affidavit of service filed in Court be taken on record.
Since there is an allegation of unauthorised construction, it would be appropriate to direct the concerned officer of the Municipality to visit the locale, upon notice to the private parties, and submit a report in the form of an affidavit as to whether there exists any unauthorised construction or not.
List the writ petition on September 27, 2018 under the same heading when the report as called for be filed.
Urgent website certified copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities. 2 (Debangsu Basak, J.)