- (1.) THE petitioner in this WP under art.226 of the Constitution of India dated October 8, 2012 is alleging inaction on the part of the Howrah Municipal Corporation in that after issuing a hearing notice dated September 7, 2012 in a demolition proceeding instituted on the basis of a complaint filed by his mother, the Corporation has not taken any step.
(2.) HIS further allegation is that taking advantage of the situation the private respondent has been continuing to erect unauthorized constructions.
(3.) MR . Mukherjee appearing for the Corporation has submitted under instructions that the proceedings instituted on the basis of the complaint submitted by the petitioner's mother is pending, and that after making inquiry, recording proceedings and hearing all concerned the authority concerned of the Corporation will give final decision in the proceedings within four weeks. Mr. Bhattacharyay appearing for the private respondent submits that the petitioner not lodging the complaint is not entitled to make any grievance and file the WP, and that in any case an incorrect allegation has been made that the private respondent has erected unauthorized constructions and has been erecting unauthorized constructions.;