SOUMITRA PAL,J. - (1.) Affidavit-of-service filed today be kept on record.
(2.) As prayed for, leave is granted to the petitioner to add Md. Salauddin, Md. Nayeem and Md. Nizam as party-respondents and to correct the designation of the respondent no.3. Let the cause title be amended in course of this day. Since Mr. Sarkar, learned advocate appearing on behalf of the respondent no.8, accepts service of notice on behalf of the added respondents, no further copy need be served on the added respondents. Let the vakalatnama filed today by him on behalf of the private respondents be kept on record.
(3.) In the writ petition, the petitioner has prayed for a direction upon the respondents, particularly on the Executive Engineer, Borough-VII, Building Department, Kolkata Municipal Corporation, the respondent no.4, to initiate action on the basis of the complaint dated 19th January, 2012 wherein it has been alleged that unauthorised construction is being made at the premises concerned by the private-respondent no.8 and the added respondents.;