SOUMITRA PAL, J. - (1.) Since it has been submitted by the learned advocate for the petitioner that the respondents including the respondent nos. 6, 7 and 8 have been served with copies of the writ petition, he is directed to affirm and file affidavit of service by 10th January, 2012.
(2.) As prayed for, leave granted to the petitioner to add South Dum Dum Municipality as a party respondent. Let the cause title be amended in course of this day. Since Mr. Bihani, learned senior advocate appearing on behalf of the South Dum Dum Municipality, accepts service of notice on behalf of the added respondent, no further copy need be served.
(3.) In the writ petition the petitioner has prayed for a direction upon the authorities of the South Dum Dum Municipality, particularly on the Board of Councillors, the respondent no.3, to demolish the building stated to have been raised illegally by the respondent nos. 7 and 8 in terms of the provisions contained in the West Bengal Municipal Act, 1993. Submission has been made that though representation dated 26th March, 2011 and a representation on her behalf dated 2nd April, 2011 were filed to that effect, no action has been taken. Aggrieved this writ petition has been filed.;