Subrata Talukdar, J. - (1.) Party/Parties are represented in the order of their name/names as printed above in the cause title.
(2.) The short grievance raised by the writ petitioners relates to the alleged denial of access to the main road from their residential property which, in this case, is James Long Sarani.
(3.) The petitioners describe themselves as octogenarians and submit that both the Respondent Nos. 3 and 4/Kolkata Municipal Corporation (KMC) and the State Police Department/Respondent No.2 as impleaded through the Secretary, Home, are respectively constructing a Community Hall and a Police Station on a vacant adjacent plot blocking their main access.;