Shekhar B. Saraf, J. - (1.) This is an application under Article 226 of the Constitution of India against the alleged creation of structures made by the Kolkata Municipal Corporation on the property of the writ petitioner.
(2.) It is the case of the writ petitioner that the Kolkata Municipal Corporation had come to the premises of the writ petitioner and informed him that they wanted to clean the water pond (in his premises) for better health and hygiene purposes. Subsequent to the same, the petitioner alleges that the Kolkata Municipal Corporation has illegally constructed some structures including fencing and sitting platforms around the pond without the consent and permission of the writ petitioner or any of the other co-sharers.
(3.) On 14th December, 2017 this Court had directed the Kolkata Municipal Corporation to file a detailed report on the action taken by the Kolkata Municipal Corporation on the following points as mentioned below:- a) The various actions taken by the Corporation with reference to the schedule property; b) Whether the Corporation had taken any permission from the owner before carrying out the above activities on the schedule property; c) Whether any order was passed by the Corporation for carrying out the various activities; d) All documents/orders in relation to the above activities;;