Debasish Kar Gupta, J. - (1.) This writ application is filed by the petitioners alleging inaction on the part of the respondents Municipal Corporation in demolishing the unauthorized construction raised at the instance of the respondent nos.6&7 at the premises at R.S. Plot No. 1951, Parijat Nagar, Durgapur 713203.
(2.) Having heard the learned Counsel appearing for the respective parties as also after considering the fact and circumstances of this case, I find that a representation dated April 21, 2015 (Annexure P/1 at page 22 of this writ application) was submitted by the petitioners before the respondents Municipal Corporation in the above matter. Thereafter, a notice under Section 287 of the West Bengal Municipal Corporation Act, 2006 was issued to the respondent nos.6&7 on June 23, 2015 (at page 24 of this writ application). According to the petitioners, no further step was taken by the respondents Municipal Corporation in this regard.
(3.) The allegation of raising unauthorized construction at the premises in question has been denied by the learned Advocate appearing on behalf of the respondent nos. 6&7.;