DEBANGSU BASAK, J. - (1.) The petitioner complains that, an extra floor has been added in violation of sanctioned plan in respect of a particular premises.
(2.) Learned Advocate for the petitioner draws the attention of the Court to the order dated January 8, 2018 passed in W.P. No. 17809 (W) of 2016. He submits that, the authorities have not taken any step in terms of such order. He questions the validity and sufficiency of the writing dated March 29, 2018 being annexure 'P 10' at page 84.
(3.) The municipality and the State are represented.;