SOUMITRA PAL,J. - (1.) Leave granted to the petitioners to add the Executive Engineer, Kolkata Municipal Corporation, as a party respondent. Let the cause title be amended in course of this day. Since Mr. D.P. Mukherjee, learned advocate appearing on behalf of the Corporation, accepts service of notice on behalf of the added respondent, no further copy of the writ petition need be served.
(2.) In the writ petition the petitioners have prayed for a direction upon the respondents particularly on the added respondent to remove the structure stated to have been placed by the private respondent no.7 illegally.
(3.) Mr. Ghose, learned advocate for the private respondent submits that his clients are the co-owners of the premises and since she is a widow having four daughters and one son, for sustaining livelihood she is running a tea stall which does not hamper the ingress and egress of the petitioners.;