- (1.) The defects in the cause title are directed to be removed by the learned advocate-on-record of the appellants.
(2.) By consent of the parties, the appeal is treated as on day's list and disposed of along with the connected application, being CAN 8966 of 2016, as follows:-
(3.) The appellants filed the writ petition, being WP 5527 (W) of 2016, before the learned Single Judge essentially challenging an order dated 20th February, 2016, passed by the Deputy Chief Engineer (C), Borough III, Building Department, Kolkata Municipal Corporation.;