Biswanath Somadder, J. - (1.) On 8th August, 2018, we had directed Chandannagar Municipal Corporation to bring all relevant records before this Court on the next date wherefrom it could be ascertained clearly, the circumstances which led to issuance of the order of demolition, being the order which was directed to be implemented by the learned Single Judge in the impugned judgment and order dated 14th June, 2018.
(2.) The records clearly reveal that Chandannagar Municipal Corporation acted at the instance of the writ petitioner's complaint, although it is evident that the writ petitioner's house is opposite to Holding No.152, which is stated to be the residence of Chandana Saha, Minu Saha and Sanatan Saha, being the appellants herein.
(3.) The respondent no.1/writ petitioner had no locus standi even to make any complaint in respect of the plot-in-question (i.e., Holding No.152), which is separated from his plot by a concrete road and the two plots (one belonging to the respondent no.1/writ petitioner and the other belonging to the appellants, being Holding No.152) being actually opposite to each other. The respondent no.1/writ petitioner, therefore, was not adjoining land-owner, although his representation was such in paragraph 3 of the writ petition.;