SOUMITRA PAL,J. - (1.) Affidavit-of-service filed today be kept on record. Despite service of notice, none appears on behalf of the Chairman, Maheshtala Municipality.
(2.) As prayed for, leave is granted to the petitioner to add Maheshtala Municipality as a party-respondent. Let the cause title be amended in course of the day.
(3.) In the writ petition, the petitioner has alleged that the authorities of the Maheshtala Municipality are widening the road and trying to demolish the building of the petitioner without taking recourse to the provisions contained in the Land Acquisition Act, 1894. Submission has been made that though a representation dated 2nd November, 2011 has been submitted before the authorities, same has gone unheeded. Aggrieved, this writ petition has been filed.;