Debangsu Basak, J. - (1.) The petitioner alleges unauthorised construction at the behest of the private respondents in the present writ petition.
(2.) The State, the Howrah Municipal Corporation and the private respondents are represented.
(3.) Learned advocate appearing for the private respondents draws the attention of the Court to a civil suit filed by the petitioner against his clients. He submits that, the writ petitioner alleging violation of an order of injunction dated March 28, 2017 passed in such civil suit has filed an application under Order 39 Rule 2A of the Code of Civil Procedure, 1908 wherein, the petitioner has alleged that, the private respondents have allegedly violated such order of injunction by making unauthorised construction. He submits that, in the teeth of such an application before the Civil Court, the writ petition should not be entertained.;