HARISH TANDON,J. - (1.) Though the matter is listed under the heading extension of interim order but the learned Advocates appearing for the petitioner and the respondent No. 10 submits that they are ready with the main matter. Let the affidavit-in-opposition filed by the private respondent No. 10 and the reply filed by the petitioner, be kept with the record.
(2.) Let the affidavit-in-opposition files by the private respondent No. 10 and the reply filed by the petitioner, be kept with the record.
(3.) The instant writ-petition is filed challenging the notice/memo dated January 3, 2017 issued by the Assistant Engineer, Borough-VII, Howrah Municipal Corporation, whereby and whereunder the respondent was directed to submit "as made plan" through License Building Surveyor of the Corporation along with the photocopy of the relevant papers within 15 days from the date of receipt thereof.;