Nirmal Chandra Mukherji, J. - (1.) This application is directed against an order dated 17.2.78 passed by the Deputy Commissioner (P), Corporation of Calcutta and also against the order dated 8.3.80 passed by Building Tribunal.
(2.) The Deputy Commissioner passed an order for demolition of the unauthorised structures as those structures were without any sanction of the Corporation. Being aggrieved by the aforesaid order the petitioner has come up to this Court.
(3.) It is contended that the case before She Deputy Commissioner was fixed on 7th October, 1977. On that date the petitioner made an application for adjournment. That application was allowed and the petitioner was informed that the next date would be intimated to her. It is the case of the petitioner that without any further intimation from the authorities the date was fixed on 17.2.78 and as the petitioner did not know about the date an ex parte order was passed by the Deputy Commissioner and the Building Tribunal also did not really intend to interfere with the order of demolition as the petitioner could not produce any material before the Deputy Commissioner.;