- (1.) This writ petition is at the instance of 19 petitioners. Of them petitioners 1, 3, 5, 6, 8, 10, 11, 13, 14, 16 and 18 are companies incorporated under the Companies Act, 1956. The rest of the petitioners are directors and principal officers of the aforesaid petitioner companies.
(2.) Challenge in this writ petition is to the declaration of premises no.14A, D.L. Khan Road, Kolkata 700025 (hereafter the said property) as a heritage site by the West Bengal Heritage Commission (hereafter the Commission), in its 15th meeting conducted on 30.10.2006.
(3.) A preliminary objection in respect of locus standi of the petitioners to challenge the declaration made by the Commission having been raised by Mr. Mondal, learned Advocate appearing on its behalf and by Mr. Ghosh, learned Advocate for the Kolkata Municipal Corporation (hereafter the Corporation), I propose to consider the same first. Obviously, if the preliminary objection is sustained, I may not have to consider the merits of the claim raised in the writ petition.;