Debangsu Basak, J. - (1.) Report as called for by the order dated July 27, 2018 filed in Court be taken on record.
(2.) Learned advocate for the Corporation circulates a copy of the report amongst the learned advocate for the private parties in Court.
(3.) The report speaks of unauthorised construction. It states that a notice under Section 401 of the Kolkata Municipal Corporation Act, 1980 was issued.;