AI Structured Summary
Not yet generated for this judgment
Judgment
The petitioner claims to be a member of the Durgapur Ex-Servicemen's Co-operative Housing Society Limited. His grievance is that the Co-operative
Society is effecting construction without any sanction from either the Durgapur Municipal Corporation or the Asansol Durgapur Development
Authority.
There is a letter dated 6th March, 2021 issued by the Durgapur Municipal Corporation holding that the construction by the respondent-Society is illegal
and stop work notice has been issued.
Counsel for the Asansol Durgapur Development Authority has also submitted that the proceedings have been initiated and the Society as well and the
parties have been called for hearing.
Counsel for the Society has been heard. This Court is of the view that since proceedings have already been initiated by the Asansol Durgapur
Development Authority, the same may be concluded in accordance with law.
In view of the order of stop work dated 6th March, 2021 issued by the Durgapur Municipal Corporation, the Society shall not effect any construction
whatsoever in the said premises without formal approval by the Durgapur Municipal Corporation and the Asansol Durgapur Development Authority.
The aforesaid order shall not prevent the Durgapur Municipal Corporation from proceeding against the Society or any person for violation of any
statute and in accordance thereof.
With the aforesaid observations, the writ petition is disposed of.
There shall be no order as to costs. All parties are directed to act on a server copy of this order.