SOUMITRA PAL,J. - (1.) Affidavit of service filed today be kept on record.
(2.) In the writ petition the petitioner has challenged the order dated 7th September, 2009 passed by the Special Officer(Building), the Kolkata Municipal Corporation, the respondent no.8 in demolition case no. 01-D/XIII/09-10 in respect of premises no. 18, Bhupen Roy Road, Behala, Kolkata - 700 034 and has also prayed for a direction upon the authorities to rescind and revoke the order of regularisation and/or any permission for conversion regarding the nature of use of any part or portion of the said premises for any purpose other than residential.
(3.) Submission has also been made that though the order passed by the Special Officer is an appealable order, however as it relates to unauthorised construction and not regarding the change of user and as the building which was primarily sanctioned for residential purpose is sought to be used for commercial purpose, appropriate direction may be passed so that no such change of user is done without disposing of the application dated 16th November, 2011 filed on behalf of the petitioner.;