DEBANGSU BASAK,J. - (1.) An order dated December 16, 2009 passed by Howrah Municipal Corporation is under challenge in the present writ petition.
(2.) Learned Advocate for the petitioner submits that, the private respondent nos. 5 and 6 are guilty of unauthorized constructions. She submits that, a writ petition was filed by her client being W.P. No. 17013 (W) of 2007. Such writ petition was disposed of by a judgment and order dated October 29, 2009 after noticing the various provisions of the Howrah Municipal Act, 1980. It set aside a decision of Howrah Municipal Corporation permitting regularization. She submits that, by the impugned order, the Howrah Municipal Corporation has repeated its earlier stand and has regularized the unauthorized construction. She refers to Rule 61 of the Howrah Municipal Corporation Building Rules 1991 and submits that, the nature of unauthorized construction does not come within the purview of such a rule to be regularized.
(3.) The respondent no. 7 is represented.;