SOUMITRA PAL,J. - (1.) Affidavit-of-service filed today be kept on record.
(2.) In the writ petition, the petitioner has challenged the memo dated 2nd December, 2011 issued by the Chairman, Memari Municipality, the respondent no.3. directing the petitioner to stop work as it has been alleged that construction is being raised by deviating from the sanctioned building plan dated 17th May, 2010.
(3.) Since I find that proceedings are continuing before the respondent no.3, considering such fact, the writ petition is disposed of by directing the Chairman, Memari Municipality, the respondent no.3, to dispose of the proceedings by passing a reasoned order to be communicated to the petitioner within four weeks from the date of presenting a copy of the certified copy of this order after giving an opportunity of hearing and after verifying the records and after causing an inspection of the premises upon notice. At the very outset, in the said proceedings, the Chairman shall indicate the deviation, if any, made by the petitioner from the sanctioned plan.;