M.H.S.Ansari, J. - (1.) The instant writ appeal is directed against the order of the learned single Judge dated 8th September, 1998 whereby and whereunder, the order of the Mayor-in-Council dated 31st December, 1991 directing demolition in respect of the premises No. 3, Madge Lane, Calcutta was upheld as valid and the writ application was dismissed.
(2.) The order under challenge in the writ application being the order passed by the Mayor-in-Council arose out of a direction issued in that behalf by the court in a Civil Suit. It may, therefore, be necessary to briefly refer to certain facts leading to the passing of the said order by the Mayor-in-Council impugned in the writ petition before the learned single Judge.
(3.) In or about January, 1982, a building plan was sanctioned for premises No.3, Madge Lane, Calcutta consisting of basement, ground, first and second floors.;