Calcutta High Court (Appellete Side)
Md. Makarul Haque & Ors vs State Of West Bengal & Ors on 29 July, 2016
Author: Arijit Banerjee
Bench: Arijit Banerjee
1
3 29.07. W.P. No.12845 (W) of 2016
ns 2016
Md. Makarul Haque & ors.
Versus
State of West Bengal & ors.
Mr. Anisur Rahman .... For the Petitioners
Mr. Jahar Lal De,
Mr. Pradoyat Kr. Das ... for the State.
The writ petitioners allege that Reliance
Company is constructing a mobile tower, within the
residential area where the petitioners reside, without
obtaining necessary permission from the Competent
Authority. We find that the Prodhan of the Radharghat-
I Gram Panchayet is a party being respondent no.4. It
does not appear that the writ petitioners have lodged a complaint with the Panchayet and have instead directly approached this Court by way of the present petition. It further appears that writ petitioners have lodged a complaint being Misc. Case No.2404 of 2016 under Section 144 of the Code of Criminal Procedure before S.D.E.M., Berhampore.
Learned counsel appearing for the State submits that the installation of the mobile tower is 2 complete.
Respondent no.4 being the Prodhan of the concerned Gram Panchayet is directed to hold an enquiry into the complaint of the writ petitioners and take appropriate action as may be warranted in accordance with the procedure and the law prescribed. Such exercise must be completed within a period of one month from the date of communication of this order.
With the aforesaid directions, the writ petition is disposed of.
( Manjula Chellur, Chief Justice ) ( Arijit Banerjee, J. )