SOUMITRA PAL,J. - (1.) Since it is submitted by the learned advocate for the petitioner that the respondents including the private respondents have been served, he is directed to affirm and file affidavit of service.
(2.) In the writ petition the petitioner has prayed for a direction upon the authorities of the Kolkata Municipal Corporation, particularly on the Director General (D.G) Building-II, the Kolkata Municipal Corporation, the respondent no.3 to implement the order dated 24th September, 2009 passed by the Special Officer(Building), the Kolkata Municipal Corporation directing restoration of the car parking space to its original position.
(3.) Mr. Nandy, learned advocate for the private respondent nos. 7 and 8 submits that being aggrieved by the order dated 24th September, 2009 the private respondents have preferred an appeal before the Learned Municipal Building Tribunal, being BT No. 68 of 2010, which is pending and the next date of hearing is 18th January, 2012 and records have been called for. On a query whether an application for stay has been filed along with the appeal and whether an order of injunction has been passed by the Tribunal, it is submitted that no interim order has been passed.;