Calcutta High Court (Appellete Side)
Mrityunjay Paul & Others vs The State Of West Bengal & Ors on 2 December, 2020
Author: Arijit Banerjee
Bench: Arijit Banerjee
02/12/2020
Item No.12 SL
AB/S DE
Through Video Conference
W.P.A. 9802 of 2020
Mrityunjay Paul & Others
-Vs-
The State of West Bengal & Ors.
Mr. Arijit Ghosh ...for the Petitioners.
Mr. Subir Kr. Saha,
Mr. Bikramaditya Ghosh ...for the State.
The allegation of the petitioners is that the private
respondents are making unauthorized constructions on
public drain.
Learned Counsel for the State submits that the administration had already looked into the matter.
We deem it appropriate to direct the 2 nd respondent being the District Magistrate, Alipurduar to enquire into the matter and place a report before us on or before the next date of hearing. The 2nd respondent shall conduct requisite investigation for that purpose.
The other respondents will also be at liberty to file their affidavits on or before the next date of hearing.
Any construction that may be made by the respondents, in the meantime, shall abide by further orders that may be passed in the writ petition.
List the matter on 7.1.2021.
(Thottathil B. Radhakrishnan, C.J.) 2 ( Arijit Banerjee, J.)