SHAMPA SARKAR,J. - (1.) The Affidavit-in-oppositions filed by the Zilla Parishad and Panchayat Authority respectively and the replies to each of the said oppositions filed by the petitioners are kept on record.
(2.) All parties except the added respondent no.10 appear when the matter is called on. It appears that the respondent no.10 has been served.
(3.) The allegation of the petitioners is that while constructing the road along their boundary wall, the respondent Panchayat Authorities and Zilla Parishad have illegally damaged a portion of his boundary wall. They have annexed photographs to substantiate their claim.;