SOUMITRA PAL,J. - (1.) It is submitted by Mr.Banerjee, learned Advocate for the Kolkata Municipal Corporation, on instruction, that pursuant to the order dated 17th February, 2012 an inspection was made which is disputed by Mr.Mishra, learned Advocate for the petitioners.
(2.) It is submitted by Mr.Mishra that when the matter was mentioned on 22nd February, 2012 the Executive Engineer had intimated that he was not in a position to inspect the premises without an authenticated copy of the order and, therefore, prayer was made to have it listed today for extending the time for having an inspection in terms of the order dated 17th February, 2012 and accordingly prayer is made for extension of time. Such submission is disputed by Mr.Banerjee, learned Advocate for the KMC as well as by Mr.Mondal, learned Advocate for the respondent nos.8, 9 and 10.
(3.) In view of the submissions advanced and as prayer has been made on behalf of the petitioners for extending the time for inspection, the date and time to inspect the premises is extended and shall be held on 2nd March, 2012 in between 11.00 am and 1.00 pm. No further notice be given to the parties for inspection. At the time of inspection parties or their learned Advocates-on-Record may be present and after inspection, the respondent no.5 shall prepare a report and shall file it in a sealed cover which shall be placed on 6th March, 2012 when the matter will appear as 'Court Application'.;