SOUMITRA PAL,J. - (1.) Let affidavit of service, filed in Court today, be kept on record.
(2.) In the writ petition, the petitioner has challenged the notices under sections 220(1), 220(3) and 218(1) of the West Bengal Municipal Act, 1993, appearing at pages 111, 185 and 186 of the writ petition, issued by the Rajpur Sonarpur Municipality on several grounds. It is submitted by the learned advocate for the petitioner that as the construction raised is temporary in nature, his client did not apply for any sanctioned plan.
(3.) Learned advocate for the Municipality submits on instruction as well as on the basis of some photographs produced before this Court that the building are permanent in nature. Moreover, it is submitted that notices under sections 220 and 218 have been issued as it has been stated in paragraph 9 of the writ petition that the petitioner did not apply for any sanctioned plan, no order may be passed.;