DEBANGSU BASAK,J. - (1.) The petitioners complain of unauthorised construction at the behest of the private respondents.
(2.) Learned senior advocate for the petitioners submits that, the private respondents are guilty of constructing beyond the compromise decree and de hors a sanctioned building plan.
(3.) Learned advocate for the private respondents submits that, there is a civil suit pending filed at the instance of the petitioners where, the petitioner has sought for an interim order restraining the private respondents herein from making any construction on the first floor of the premises concerned. He submits that, ad-interim order was refused by the learned Civil Court. Since, similar issues are involved in the suit as that of the present writ petition, the writ petition is not maintainable.;