Protik Prakash Banerjee, J. - (1.) The writ petition is called on after due notice through publication in the Appellate Side list. The Respondent Municipal Corporation and the respondent no. 5 are both represented.
(2.) The present writ petition appears to have been filed in the year 2015 challenging an order of demolition which appears to have been signed on December 20, 2014 which is annexed as Annexure P-6 at page '18' of the writ petition. However, neither the serial number nor the date of the order appears from its face.
(3.) The writ petition impugns the legality and validity of the notice. It has no serial number even though the demolition notice was required to contain a serial number.;