SOUMITRA PAL, J. - (1.) It is submitted by Mr. Mukherjee, learned advocate for the petitioner that the original intimation, as directed, could not be produced as the learned advocate-on-record for the petitioner has misplaced the same. Such explanation is accepted.
(2.) In the writ petition, the petitioner has challenged the stop work notice issued under section 401 of the Kolkata Municipal Corporation Act, 1980 regarding the premises being Mercantile Buildings, 9 Lalbazar Street, Kolkata on several grounds.
(3.) It is submitted on behalf of the petitioner that the charges levelled in the stop work notice are incorrect as no unauthorized construction has been carried out.;