Calcutta High Court (Appellete Side)
Anath Bandhu Ghosh Narh & Ors vs The State Of West Bengal & Ors on 8 May, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
1
29 8.5.14
Sc W. P. No. 13686 (W) OF 2014
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Anath Bandhu Ghosh Narh & Ors.
- vs.-
The State of West Bengal & Ors.
Mr. J. Barik Mr. Debabrata Banerjee.
....For the Petitioners.
Mr. Sadananda Ganguly Mr. Debapratim Banerjee.
....For the Respondents.
Affidavit-of-service, filed in Court today, shall be retained with the records.
The petitioners allege that representatives of the Public Works Department in collusion with the representatives of the Dankuni Municipal Corporation have encroached their immovable property and has started construction work thereon. Since the dispute primarily arises out of an allegation of encroachment of land, I am of the view that the writ petition ought to be moved before the learned Judge taking up Group-I matters.
The writ petition stands released from the list with liberty to the petitioners to move the appropriate Bench.
Liberty is also granted to the learned advocate for the petitioners to effect correction in the Presentation Form as well as the proforma page of the writ petition.
(Dipankar Datta,J.)