Samapti Chatterjee,J. - (1.) Heard Mr. Basu, learned Senior Advocate appearing for the petitioners, Mr. Banerjee, learned Advocate appearing for the Kolkata Municipal Corporation and Mr. Mondal, learned Advocate appearing for the respondent no. 7 at length.
(2.) Mr. Basu, learned Advocate submits that against the notice under Section 411(1) of the Kolkata Municipal Corporation Act, 1980, issued by the Corporation, the petitioners have already made representation before the Commissioner, Kolkata Municipal Corporation, to ascertain which portion of the existing building should be demolished and which portion of the existing building can be retained by way of renovation and repairing work.
(3.) That being the scenario, I direct the Executive Engineer (Building), Kolkata Municipal Corporation to inspect the building in question and thereafter submit a report to this Court to the effect as to which portion of the building should be demolished and which portion of the building can be retained by making repairing as well as renovation work on the next occasion. No further notice is required to be given to the parties before holding such inspection. The landlord and the occupier of the building are directed to cooperate with the officer and staff of the Kolkata Municipal Corporation to inspect the said building.;