SOUMITRA PAL,J. - (1.) As prayed for in W.P. 18410(W) of 2011, leave granted to the petitioner to add Bally Municipality, as a party respondent. Let the cause title be amended in course of this day. Since Mr. Ayan Banerjee, learned advocate for the Municipality accepts service of notice on behalf of the added respondent, no further copy need be served.
(2.) In these two writ petitions there are allegations and counter allegations by the petitioners regarding unauthorised construction raised by each other and it appears representations to that effect have been filed before the authorities.
(3.) It is submitted by Mr. Banerjee, learned advocate for the Bally Municipality that though proceedings have been initiated however it could not be proceeded as the officers of the Bally Municipality were prevented from making inspection of the entire building.;