DEBANGSU BASAK,J. - (1.) In Re : CAN 4648 of 2018 (Addition of Party) This is an application by the applicant who claims to be in possession of the property concerned and is making repairs at the property.
(2.) The writ petitioner complains of unauthorized construction.
(3.) In such circumstances, the applicant being a necessary and a proper party is added as a party respondent in the present writ petition.;