SOUMITRA PAL,J. - (1.) Let affidavit-of-service filed today be kept on record. Despite service of notice, none appears on behalf of the private respondents.
(2.) In the writ petition, the petitioners have prayed for a direction upon the authorities of the Howrah Municipal Corporation to demolish the construction stated to have been raised illegally by the private respondent nos. 5 and 6 at premises no. 82/5, Bhairab Dutta Lane, Salkia, Howrah. It is submitted that though stop work notice was issued by the Corporation, it has been ignored by the private respondents and though hearing was granted by the authorities on 29th April, 2011, no order has been passed.
(3.) Having heard the learned advocates for the parties and considering the facts and circumstances of the case, the writ petition is disposed of by directing the Assistant Engineer, Borough No.2, the respondent no.3, to dispose of the proceedings under Section 167(1) of the Howrah Municipal Corporation Act, 1980 by passing a reasoned order to be communicated to the parties within eight weeks from the date of presenting a copy of the certified copy of this order. Till reasoned order is passed and communicated, the respondent no. 3 shall ensure that no construction is carried on at the premises concerned since it appears from the intimation dated 10th October, 2011 that stop work notice was issued on 30th March, 2011. The private respondent nos. 5 and 6 are also directed not to raise any construction till reasoned order is passed and communicated. Let a copy of the intimation dated 10th October, 2011 filed today be kept on record.;