HARISH TANDON,J. - (1.) Re: W.P. 15147 (W) of 2017. - The petitioner is trying to put the clock back by filing the instant writ petition and wants the Municipal Authorities to remain calm despite the order for demolition passed against the writ petitioner.
(2.) It is not a case made out in the instant writ petition that the authorities have not recorded the events happened before him, but the writ petition is filed challenging the notice dated 2nd June, 2017 issued by the Commissioner of the Municipal Corporation fixing a time and date for inspection.
(3.) It is an undisputed fact that on the basis of the complaint lodged by one Aswini Sadhu alleging an illegal and unauthorized construction undertaken by the petitioner, a proceeding was initiated by the Corporation. A show cause notice dated 13th April, 2007 was issued against the petitioner indicating the violation of Rule 53 of the West Bengal Municipal Building Rules, 1996.;