SOUMITRA PAL,J. - (1.) Affidavit-of-service filed today be kept on record.
(2.) In the writ petition, the petitioner has prayed for a direction upon the authorities of the Kolkata Municipal Corporation to take steps against the construction allegedly made illegally by the private-respondent no.6.
(3.) It is submitted by Mr. Banerjee, learned advocate appearing on behalf of the Kolkata Municipal Corporation that pursuant to the complaint dated 28th December, 2011, stop-work notice under Section 401 of the Kolkata Municipal Corporation Act, 1980 has been issued and follow-up steps have been taken.;