DEBANGSU BASAK,J. - (1.) The petitioners complain of over-action on the part of the Officer 'in' Charge of the concerned police station.
(2.) Learned Advocate for the petitioner submits that, despite the petitioners having a valid sanctioned plan from the Corporation authorities to construct a building thereon and the petitioners while constructing the building in terms of the sanctioned plan, police have prevented the petitioners from making the construction.
(3.) Learned Advocate for the Corporation authority submits that, there exists a sanctioned building plan in favour of the petitioners.;