I. P. Mukerji, J. - (1.) The petitioner is a private limited company. It is a lessee of 15.01570 cottahs of land comprising plot No. 20, Block DN, Sector-V, Salt Lake City, Kolkata-700091.
(2.) The petitioner applied to the Nabadiganta Industrial Township Authority for sanction of a building plan to construct a building having a basement, ground floor and four storeys over it. It wanted to use it as a hospital. The building plan was sanctioned on 21st June, 2006. It was valid till 20th June, 2016. It appears from the submission made that the construction has been completed. In respect of the construction comprising of the basement, ground floor the completion certificate was issued on 5th May, 2011.
(3.) On 11th January, 2013, the writ petitioner company gave notice of completion to the above authority with regard to the rest of the building and requested it to make an inspection and issue an occupancy certificate.;