SOUMITRA PAL,J. - (1.) Affidavit of service filed today be kept on record.
(2.) In the writ petition the petitioner has prayed for several reliefs including a direction upon the authorities of the Kolkata Municipal Corporation to demolish the structure stated to have been raised illegally by the private respondent no.5.
(3.) Submission has been made that though it is evident from the order dated 1st April, 2005 passed in W.P. 5488(W) of 2005 that the said writ petition was admitted and an interim order was passed directing that the possession of the property in question should be maintained in that condition that existed on that day till the disposal of the writ petition, however the private respondent no.5 is going ahead with the construction ignoring the interim order and though a representation dated 25th October, 2011 was filed, it has not been considered. Aggrieved this writ petition has been filed.;