SOUMITRA PAL, J. - (1.) Leave is granted to the petitioner to add North Barrackpore Municipality as a party-respondent. Let the cause title be amended in course of this day.
(2.) Since Mr. Das, learned advocate appearing on behalf of the respondent-Municipality, accepts service of notice on behalf of the added respondent, no further copy need be served.
(3.) In the writ petition, the petitioner has alleged that though the private respondent No.3 has raised a construction illegally and though the same was communicated by representation dated 18th May, 2009, no steps have been taken. Being aggrieved, this writ petition has been filed.;