HARISH TANDON,J. - (1.) The present writ petition is filed by the petitioner challenging a show-cause notice dated 20th November 2013 issued by the Assistant Engineer, Howrah Zilla Parishad for demolition of unauthorized portion allegedly constructed at her plot of land. Simultaneously, a relief is also claimed in the instant writ petition for mandatory direction upon the Howrah Zilla Parishad to implement the decision/order of the Zilla Parishad against the respondent no. 6 for demolition of unauthorized structure.
(2.) The case made out by the petitioner runs that she purchased a plot of land, whereas the adjoining plot was also purchased by her husband and thereafter a joint application was made before the Zilla Parishad to amalgamate both the plots of land.
(3.) According to the petitioner, by virtue of an order of amalgamation both the plots were amalgamated and the husband of the petitioner applied for sanction of building plan over the said amalgamated plots. The petitioner states that the house was constructed in terms of the sanctioned plan and she was discharging her obligation by payment of land revenue as well.;