SOUMITRA PAL,J. - (1.) Leave is granted to the petitioner to correct the cause title, so far as it relates to respondent no.4.
(2.) Let affidavit in opposition filed on behalf of the respondent no.13 be kept on record.
(3.) In the writ petition, the petitioner has prayed for a direction upon the authorities of the Kolkata Municipal Corporation to issue notice under section 401 of the Kolkata Municipal Corporation Act, 1980 in respect of premises No.29B Rabindra Sarani, Kolkata as it has been alleged that the private respondent no.13 is raising unauthorized construction.;