TAPAN KANTI BHATTACHARYA Vs. BIDHANNAGAR MUNICIPALITY AND OTHERS

JUDGEMENT

(1.) Affidavit of service filed today be kept on record.

(2.) In the writ petition the petitioner has sought for a direction upon the authorities of the Bidhannagar Municipality to consider the written complaint dated 6th November, 2010 and the notice dated 24th August, 2011 filed on his behalf regarding the construction of under-ground tank/water reservoir alleged to be unauthorisedly made by the private respondent no.4.

(3.) Submission of the petitioner is that the memo dated 12th August, 2009 addressed to him directing demolition of the unauthorised construction is not proper as he in his two notices have alleged that the private respondent has raised such construction.