SOUMITRA PAL,J. - (1.) Let affidavit-of-service, filed in Court today, be kept on record.
(2.) In the writ petition, the petitioners have challenged the notice directing the petitioners to stop the filling up of the pond and water body, being annexure P-7 to the writ petition, issued by the Chairman, Barrack pore Municipality, the respondent no.1 on the ground that since it is evident from the information furnished by the statutory authorities, as evident from page 49 of the writ petition, that the land has been categorized as "?danga "?, the notice is unwarranted and illegal.
(3.) Learned advocate appearing on behalf of the municipality submits that as the citizens of the locality, had represented that pond was being filled up, the authorities of the Municipality had issued the notice under challenge.;