- (1.) This writ petition has been filed challenging the decision/order dated 12th May, 2003 passed by the South Dum Dum Municipality whereby and whereunder the said municipality refused to sanction the building plan of the petitioner in respect of the Premises Nos. 39, 39Aand 39B, Shyam Nagar Road, Kolkata.
(2.) The ground for refusal to sanction the aforesaid building plan of the petitioners as recorded in the impugned decision of the municipality is that the Block Land the Land Reforms Officer issued a letter on 30th April, 2003 informing the Chairman, South Dum Dum Municipality that there was a mistake in recording the classification of R.S. Plot No. 794 in the Record of Right.
(3.) It has been submitted on behalf of the petitioners that even on the date of the said letter the plot in question was recorded as 'Danga'and not as 'Karkhana'and in the aforesaid letter dated 30th April, 2003 the concerned Block Land and Land Reforms Officer also did not mention that the aforesaid plot of land of the petitioners should be classified as 'Karkhana' instead of 'Danga'.;