SUBRATA TALUKDAR,J. - (1.) Party/Parties are represented in the order of their name/ names as printed above in the cause title.
(2.) Leave granted, as prayed for, in terms of Rule 26 of the Writ Rules on the Appellate Side.
(3.) The writ petition is sought to be moved on the ground of grave urgency since, it is alleged by the petitioner that construction on the adjoining premises is going on in full swing. It is further alleged that such construction in the name of a mosque is unauthorised and without a sanctioned plan.;