S.B.Sinha, J. - (1.) Although initially this appeal was preferred against an order dated 26.3.98 passed by a learned single Judge of this court, keeping in view the points involved and as suggested by the learned counsel for the parties, we heard the writ application itself.
(2.) The writ petitioners who are three in numbers filed a writ application questioning an order dated 7th October, 1997 passed by the Commissioner of Calcutta Municipal Corporation as contained in Annexure 'A' to the writ application.
(3.) The fact giving rise to the said application is as follows:-;