JUDGEMENT
Hiranmay Bhattacharyya, J. -
(1.)The affidavit of service filed in Court today is kept on record.
(2.)In spite of service, the respondent no. 3 is not represented.
(3.)Mr. Rajarshi Basu, learned Advocate appearing on behalf of the State respondents, raised an objection with regard to the maintainability of the instant writ petition by the writ petitioners jointly in so far as the prayer relating to stopping the illegal business alleged to have been carried on by the private respondent herein is concerned in the unauthorized construction so made by them.
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