Paritosh Kumar Mukherjee, J. - (1.) The present writ petition was moved by the petitioner Amalangsu Narayan Acharyya Chowdhury challenging an Order of revocation of the sanctioned plan, passed by the Municipal Commissioner, Corporation of Calcutta on October 1, 1985, communicated by memo., dated November 23, 1985, by the City Architect, which is Annexure 'I' to the writ petition.
(2.) Although the entire text of the Order has not been communicated to the writ petitioner by the City Architect, but the gist of the Order had been communicated, at the hearing Mr. Pradip Kumar Ghosh, learned Advocate appearing for the Corporation since produced the entire records along with the said Order "in Original", this Court had given opportunity to Mr. Ghosh to file a supplementary affidavit, incorporating the entire Order, which has been submitted on July 4, 1988, by a supplemental affidavit and accordingly, which forms a part of the affidavit and the pleadings of this case.
(3.) It is the petitioner's case in this writ petition that earlier a sanction was granted in respect of premises No. 59/H, Turf Road. Calcutta-2.5, by the respondent, Corporation of Calcutta as contained in Building Sanction Plan No.256 (IV), dated November 16, 1982, on the basis of submission of plan by the writ petitioner and construction of the premises proceeded, on the basis of the said sanctioned plan.;