Calcutta High Court (Appellete Side)
Pradip Bhowmik & Anr vs The State Of West Bengal & Ors on 29 November, 2024
Author: Amrita Sinha
Bench: Amrita Sinha
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
APPELLATE SIDE
29. 11.
W 2024
BP WPA 16052 of 2024
Sl. 22
Court No. 14
Pradip Bhowmik & Anr.
Vs.
The State of West Bengal & Ors.
Mr. Dilip Kumar Sinha
..for the petitioners
Mr. Debjit Mukherjee
Ms. Susmita Chatterjee
..for the State
1. Affidavit of service filed in Court today is
taken on record.
2. The petitioners pray for removal of
encroachers from the Government plot of
land. The representation filed by the
petitioners is pending consideration before
the Executive Engineer, Tamluk Highway
Division.
3. Learned advocate representing the State
respondents relies upon the instruction
forwarded by the Assistant Engineer, Tamluk Highway Sub-Division, Public Works (Roads) Directorate dated 5th July, 2024 which mentions that the Block Land and Land Reforms Officer, Sahid Matangini, Tamluk, 2 Purba Medinipur has been requested for early demarcation of the Government plot in front of the rayati land of the petitioners.
4. There is no further report as to whether or not the Block Land and Land Reforms Officer has taken steps for demarcating the Government land.
5. The aforesaid officer shall ensure that the subject plot is demarcated forthwith for the purpose of identifying the Government land if not demarcated earlier.
6. In view of the above, the instant writ petition is disposed of by directing the Executive Engineer, Public Works (Roads), Directorate, Tamluk Highway Division to take prompt necessary steps to remove the encroachers from the Government plot of land in accordance with law at the earliest but positively within a period of twelve weeks from the date of communication of this order.
7. Urgent certified photocopy of this order, if applied for, be supplied to the parties expeditiously on compliance of usual legal formalities.
(Amrita Sinha, J. ) 3 Rul