S.Chatterji J. - (1.) -Having heard the learned counsel for the petitioner and the Calcutta Municipal Corporation it appears that the petitioner-company has challenged the actions of the corporation authorities regarding further demolition of work at premises No. 22, Prafulla Sarkar Street previously known as Sooterkin Street, Calcutta.
(2.) The grievance of the petitioner is that under the order of Building Tribunal and strictly in terms of permission the petitioner had made reconstruction work but the corporation authorities demolished the major portion of building by exercising the power given under section 400(8) of the Municipal Corporation Act of 1980 and the acts done and/or caused to have done by the Corporation authorities are irregular and illegal and this Court may grant such reliefs in the manner as indicated above.
(3.) The writ petition is opposed by corporation authorities by filing affidavit-in-opposition. It is disclosed, inter alia, that the petitioner has taken steps contrary to the order of the Building Tribunal dated 24.6.87 and absolutely unauthorised constructions have been made and the corporation authorities had taken steps consistent with the provisions of law and the writ petition is otherwise misconceived and the same may be rejected.;