S.B.SINHA - (1.) A petition in the nature of Public Interest Litigation has been filed praying, inter alia, for the following reliefs :-"(a) Writ in the nature of Mandamus commanding the respondents Serampore Municipality to forthwith restrain themselves from constructing any further the Supermarketat Gandhi Maidan, Serampore, Hooghly until further order.(b) Writ in the nature of Mandamus commanding the respondent Serampore Municipality to restrain themselves from using the said Gandhi Maidan for commercial purpose other than allowing the said Maidan to be used for children park and play ground in terms of the transfer deed executed long back in respect of the said Maidan."
(2.) The main grievance of the petitioners is that a public park is sought to be encroached upon and multi-storeyed building is being constructed.
(3.) The basic facts are not in dispute.;