DEBANGSU BASAK,J. - (1.) The petitioners complain that, despite Howrah Municipal Corporation passing an order dated January 19, 2018 finding unauthorised construction, the same remains unimplemented till date.
(2.) Learned advocate appearing for the petitioners submits that, his clients had filed earlier writ petition being W.P. No.19853 (W) of 2017. Such writ petition was disposed of by an order dated August 21, 2017 requiring Howrah Municipal Corporation to take a decision on the allegation of unauthorised construction. Howrah Municipal Corporation has done so by the order dated January 19, 2018. He seeks implementation of such order.
(3.) Learned advocate appearing for the private respondents submits that, the private respondents have filed a suit challenging the decision dated January 19, 2018 of Howrah Municipal Corporation being Title Suit No.770 of 2018. He submits that, the private respondents had also filed an application under Order 39, Rule 1 and 2 read with section 151 of the Code of Civil Procedure, 1908 for injunction. The learned Court being pleased to refuse to grant an ad-interim injunction an appeal was carried. The Appeal Court had admitted the appeal, directed issuance of notices without granting any ad-interim injunction. He seeks directions for filing affidavits.;