Debasish Kar Gupta, J. - (1.) This writ petition is filed by the petitioners alleging inaction on the part of the Bidhan Nagar Municipal Corporation in disposing of their representation dated August 18, 2014.
(2.) At the very outset let it be recorded that by an order dated January 4, 2018 the hearing of this matter was adjourned at the instance of the respondent no. 6 subject to payment of costs of Rs. 10,000/- (Rupees Ten Thousand only) towards the fees for the learned Advocates of the petitioners and the respondent Municipal Corporation.
(3.) Today it is submitted by the learned Advocate appearing on behalf of the respondent no. 6 that her client is not in a position to pay the above costs.;