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Calcutta High Court: Third Parties Can Challenge Inaction Against Unauthorised Construction - (01 Sep 2026)

PROPERTY

Calcutta High Court held that third parties or public-spirited citizens may approach the writ court over municipal inaction against unauthorised construction, noting that illegal structures strain civic amenities and pose public safety risks.

Tags : THIRD PARTIES; UNAUTHORISED CONSTRUCTION; MUNICIPAL INACTION  

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