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Judgment
6 paragraphs · 212 wordsRaja Basu Chowdhury, J
Alleging illegal construction at the behest of the private respondent Nos. 6 and 7, a complaint was lodged with the Rajpur Sonarpur Municipality. It was alleged that a three storied building is being constructed at the western side of the petitioner's premises without leaving any side open space in respect of holding No. 255.
At the time of call, the petitioner has remained unrepresented.
Considering the case made out and noting the submissions made by the State, and though the State has represented the same to be private dispute by filing a report which is taken on record, I am of the view since, an allegation of illegal construction has been made, it shall only be appropriate to direct the municipality to redress the grievance of the petitioner in accordance with law.
Accordingly, the writ petition stands disposed of by directing the municipality to dispose of the petitioner's compliant by carrying out an inspection and by passing a reasoned order upon giving an opportunity of hearing to the parties concerned. In the process as aforesaid, if the municipality finds any illegal construction, appropriate steps shall be taken in accordance with law.
With the above observations and directions, the writ petition is disposed of.