- (1.) Heard the learned Advocates appearing for the parties.
(2.) Assailing a portion of the judgment and order dated 10th March, 2010 passed in W.P. No. 822 of 2007 this appeal has been preferred.
(3.) The portion of the impugned order reads such: In that view of the matter I give a final opportunity to the private Respondent to demolish the unauthorized structure as mentioned in the order of the Special Officer (Building) dated 28th March, 2008 within a period of 48 hours from the date of service of a copy of this order failing which the writ Petitioner will immediately notify the Kolkata Municipal Corporation who upon such notification will effect such demolition within a period of two weeks from the date of the said notification. On the requisition of the Kolkata Municipal Corporation the local police authorities the Respondent No. 3 will render prompt assistance so that the order is carried out within the time specified therein,;