SOUMITRA PAL, J. - (1.) In the writ petition, the petitioner has challenged the stop work notice dated 17th October, 2011 issued by the Chairman, Baruipur Municipality, the respondent no.4. on the ground that only repair has been undertaken and no construction has been raised. Submission has been made that the authorities of the Municipality may be directed to sanction the plan which has been submitted. It has also been submitted that though a representation dated 19th October, 2011 has been furnished, same has not yet been disposed of.
(2.) 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 Chairman, Baruipur Municipality, the respondent no.4, to dispose of the representation dated 19th October, 2011 filed pursuant to the stop-work notice by passing a reasoned order within a period of fortnight from the date of communication of this order after giving an opportunity of hearing to the petitioner and the respondent no.5. Till the reasoned order is passed and communicated, the petitioner shall not make any repair of the premises concerned. Pendency of the proceedings before the Chairman, Baruipur Municipality, shall not prevent the authorities to take a decision regarding the plan submitted.
(3.) However, I make it clear that I have not gone into the merits of the case and all points are left open to be dealt with by the respondent no.4.;