DEBASISH KAR GUPTA,J. - (1.) Leave is granted to the petitioner to file affidavit-of-service in course of the day.
(2.) This writ application is filed by the petitioners for restraining the respondents no. 8, 9 and 10 from disturbing the parking of the cars in front of premises no. 11/3G, Old Ballygunge, Second Lane, Kolkata 700 019 on the street.
(3.) According to the petitioners they are the owners/residents of adjacent buildings of the aforesaid premises. According to them, an attempt is made to change the user of a portion of ground floor of the aforesaid premises. It is the case of the petitioners that in the event of change of user at the instance of the Kolkata Municipal Corporation, they will face difficulty due to parking of the cars on street in front of the above premises.;