- (1.) Challenging the inaction on the part of the authorities of the Kolkata Municipal Corporation for not considering the petitioners' application for renewal of the building plan in respect of premises No. 15, Netaji Subhas Chandra Bose Road, Ashok Nagar Market, Kolkata, the instant writ petition was moved by the owners of the said premises.
(2.) The petitioners have prayed for issuance of the direction upon the authorities of the Kolkata Municipal Corporation for early consideration of the petitioner's said application for renewal of the building plan in accordance with Rule 62 (A) of the Building Rules, 1977 for a further period of five years from the date of renewal, on payment of fees as prescribed therein.
(3.) The grievance against the inaction on the part of the Municipal authorities can be redressed by making them active by order of the Court. But the entire grievance of the petitioners cannot be redressed unless the incidental prayer as referred to above is granted.;