Harish Tandon, J. - (1.) This revisional application is directed against the judgment and order dated 25.11.2005 passed by the Municipal Building Tribunal, Kolkata Municipal Corporation in BT appeal No. 7 of 2003 whereby and whereunder the petitioner was directed to demolish the portion specified therein.
(2.) The petitioner being the owner of the premises No. 32/4/1F, Chandi Ghosh Road, Kolkata - 40 submitted a plan to the Kolkata Municipal Corporation for due sanction for the purpose construction of a three -storied building at the said premises. Kolkata Municipal Corporation, the opposite party No. 1 herein duly sanctioned the said plan vide BS Plan No. 61 dated July 4, 2001.
(3.) Subsequently the opposite party No. 1 initiated a proceeding against the petitioners under Sec. of the Kolkata Municipal Corporation Act 1980 as the petitioner has made certain unauthorized construction in deviation of the sanction plan.;