DEBASISH KAR GUPTA,A.C.J. - (1.) Let the affidavit-of-service be kept on record.
(2.) On the prayer made on behalf of the petitioners, leave is granted to add the Executive Officer, South Dum Dum Municipality as a party respondent (respondent No.5A).
(3.) This writ application, which is in the nature of public interest litigation, is filed by ten residents of the area within the jurisdiction of South Dum Dum Municipality. According to them, construction of a multi-storied building is in progress on the plots of land lying and situated in and around R.S. Dag Nos. 7050, 7060, 7061, 7064, L.R. Dag Nos. 7068, 7078, 7076 and 7082, J.L. No. 20, R.S. No. 154, Sheet No. 12, Police Station Dum Dum, District North 24-Parganas and a portion of such construction has already been made encroaching upon water body/bodies. It is also the contention of the petitioners that substantial part of the construction has already been completed. According to the petitioners though complaints have been lodged to the competent authorities and application has been filed before the competent authority under the Right to Information Act, 2005, they are sitting tight over the matter for the reasons best known to them.;