SOUMITRA PAL,J. - (1.) Affidavit-of-service filed today be kept on record. Despite service of notice, none appears on behalf of the private-respondent no.6.
(2.) Let the vakalatnama filed by Mr. Bikash Kr. Chattopadhyay, learned advocate for the Panihati Municipality, be kept on record.
(3.) In the writ petition, the petitioner has prayed for a direction upon the respondents, particularly on the Panihati Municipality, the respondent no.3, to take steps for demolishing the construction raised by the private-respondent no.6 stated to be not in accordance with law. Submission has been made that though a written representation was submitted to the Municipality on 16th December, 2011, till date it has not been considered. Aggrieved, this writ petition has been filed.;