SOUMITRA PAL, J. - (1.) Affidavit of service filed today be kept on record. Despite service of notice none appears on behalf of the respondent no.5.
(2.) In the writ petition the petitioner has prayed for a direction upon the authorities of the Howrah Municipal Corporation, particularly on the Assistant Engineer, Borough IV, Howrah Municipal Corporation, Howrah, the respondent no.3 to take steps against the construction of the bathroom alleged to have been constructed unauthorisedly by the private respondent no.5, stated to be the promoter. According to the petitioner, since Rule 49 of the Howrah Municipal Corporation Building Rules, 1999 stipulates the parameters regarding such construction and as according to her representations dated 5th August, 2011 and 23rd September, 2011 were furnished regarding the construction made, appropriate direction may be issued.
(3.) Mrs. Mukherjee, learned advocate appearing on behalf of the Howrah Municipal Corporation submits that if directed the authorities of the Corporation shall inspect the premises.;