HARISH TANDON,J. - (1.) The instant writ petition was filed challenging the order dated 7th July, 2017 passed by the Officer in Charge [Building] directing the person responsible for the construction to continue with the construction as per the sanctioned plan or revised sanction in accordance with the provisions of the Kolkata Municipal Corporation Act, 1980 as well as the Rules applicable thereto.
(2.) The present writ petition was filed as the construction was still continuing in gross violation of the conditions imposed in the building plan and the portion which was found to be unauthrised and illegal, having constructed in deviation from the sanctioned plan and had not been demolished by the Corporation.
(3.) Since serious questions were raised on the stand of the Corporation reflected in the impugned order, this Court directed the Corporation to effect fresh inspection and submit a report to this Court.;