Debasish Kar Gupta, J. - (1.) -Let affidavit-in-opposition filed by the respondent municipality; reply thereto filed by the petitioner be kept on record.
(2.) This writ application is filed by the petitioner assailing two notices dated November 20, 2015 and September 2, 2016 (Anneusre P-1 and P-5 at pages 31 and 36 to this writ application respectively).
(3.) According to the petitioner, those notices have been issued by the Chairman, Uttarpara Kotrung Municipality in connection with an alleged unauthorised construction at the premises in question. According to the petitioner, the Chairman of the respondent municipality has no authority in accordance with law to issue the notices under reference in view of the provisions of Sections 218 of the West Bengal Municipal Act, 1993.;