- (1.) This writ petition has been listed under heading 'To Be Mentioned' pursuant to earlier direction by order dated 17th February, 2020. Text of the order is reproduced below: - This writ petition has been listed under heading "To Be Mentioned" upon it having been transferred from the Original Side. Parties have appeared.
(2.) Mr. Tapas Dutta, learned advocate appears on behalf of petitioner and submits, a fabricated sanction plan has since been disclosed by the Corporation. Most of the building is unauthorised construction as it was sanctioned only for ground+1 floor but there is, at this time, seven-storeys plus one asbestos shed being eighth-storey. Mr. Rajarshi Dutta, learned advocate appears on behalf of person who claims to occupy approximately 1500 square feet in the building. His client is interested to oppose the writ petition and as such seeks to be added as party. Petitioner will serve a copy to learned advocate, on approach.
(3.) Petitioner has obtained information, based on which he wants to press for orders. Court is inclined to adjourn this petition, at least once, to see if things can be sorted out. List under same heading on 24th February, 2020.";