S.B. Sinha, J - (1.) This appeal is directed against an order dated 21.4.99 passed by a learned single, Judge of this Court in Writ Petition No. 6708 (W) of 1999.
(2.) The writ petitioner-appellant in the said writ petition questioned a notice dated 1.4.99 as contained in Annexure 'F' thereto whereby and where under directions had been issued upon the appellant herein to demolish the structure.
(3.) Allegedly, the plot in question bearing Dag No. 152 was shown as a 'pond' in the Cadastral Survey Plan. The writ petitioners-appellants contend that they had purchased 1.5 cottahs of the in the said plot appertaining to khatian No. 1106 being holding No. 46 in West Ghoshpara Road within Bhatpara Municipality from Smt. Shyama Pandey and Smt Saraswati Pandey on or about 11th March, 1988.;