Subrata Talukdar, J. - (1.) Party/Parties are represented in the order of their name/names as printed above in the cause title.
(2.) Reports are filed before this Court are as follows:- (a) From the Respondents State/Police Authority. (b) From the Respondent/KMC (C) From the Learned Special Officer.
(3.) All the three Reports, for various convergent reasons, inter alia, point out that the work of demolition on the fourth and fifth floors of the premises in issue as directed in Part-B of the order of the Municipal Commissioner/KMC/Respondent No. 2 dated the 15th of February, 2017 could not be completed. Therefore, the Learned Special Officer correctly states that the demolition on the fourth and fifth floors is only partially completed thereby potentially affecting endangering lives limbs and properties which are close and below the incomplete demolition. ;