Debasish Kar Gupta, J. - (1.) None appears on behalf of the respondent nos. 6&7 in spite of service of copies of the writ applications upon them.
(2.) Let the affidavit of service filed in Court today be kept on record.
(3.) This writ application is filed by the petitioner alleging in ion on the part of the respondent Municipality in taking steps in accordance with law for demolition of the alleged unauthorized construction raised at the premises in question at the instance of the respondent nos. 6&7.;