R.K.BAG,J. - (1.) Mr. Nukherjee, learned counsel for the petitioner contends that the private respondents Nos. 5 and 6 have constructed pucca structure on the Nayanjali appertaining to Plot No. 861 and Plot No. 835/1214, Khatian No. 303 of Mouza Ranihati in the District of Howrah in spite of specific order passed by the learned Single Judge on June 27, 2014 in connection with WP 18117(W) of 2013 and affirmed by the Hon'ble Division Bench on September 19, 2014 in connection with MAT 1431 of 2014 restraining the respondent No. 2, Howrah Zilla Parishad and those private respondents from making pucca construction on the said land and giving liberty to the Howrah Zilla Parishad for renewal of the licence of the said private respondents for running the shop of selling vegetables in the temporary structure to be situated on the said land.
(2.) On the other hand, Ms. Ghosh, learned counsel representing the respondents No. 5 and 6 submits that there is no pucca construction on the land in question and the said respondents have been running the business of selling vegetables from the temporary structure situated on the said land after obtaining licence from the Howrah Zilla Parishad.
(3.) I have also heard the learned counsel for the State respondents and Mrs. Mekhla Sinha, learned counsel for Howrah Zilla Parishad.;