Calcutta High Court (Appellete Side)
& Ors vs The State Of West Bengal & Ors on 13 February, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
1
58 13.2.14
Sc W. P. No. 38140 (W) OF 2013
------------
Dr. Siddhartha Sankar Bhattacharyya & Ors.
- vs.-
The State of West Bengal & Ors.
Mr. Sudip Ghosh Mr. Satyajit Senapati Mr. Aniruddha Sarkar.
.....For the Petitioners.
None appears for the official respondents as well as the private respondent.
The petitioners complain of the members of a local club threatening them with dispossession from their own land for continuing unlawful activities. Since the official respondents despite being approached did not attempt to secure the right of the petitioners in respect of enjoyment of their own property, this writ petition has been presented.
Since the official respondents are not represented, their version is not available to the Court.
The Officer-in-Charge, Bagnan Police Station shall submit a report before this Court on the returnable date regarding the steps taken by him upon receipt of the various complaints lodged by the petitioners with him.
Put up the writ petition under the heading 'Motion' in the Combined Monthly List of March, 2014 fairly at the top.
Till next hearing, the officerr-in-charge shall ensure that the members of the local club are not encouraged to encroach the property of the petitioners and/or to interfere with the petitioners' enjoyment thereof in any manner whatsoever.
(Dipankar Datta,J.)