Calcutta High Court (Appellete Side)
R.C Taimur Khan @ Taimur Ali Kha vs The State Of West Bengal & Ors on 12 July, 2017
Author: Debangsu Basak
Bench: Debangsu Basak
1
July 12, W.P. 15365 (W) OF 2017
2017
R.C Taimur Khan @ Taimur Ali Kha.
Vs.
The State of West Bengal & Ors.
Mr.Amit Baran Dash,
...for Petitioner
Mr. Sunny Nandy
Mr.Purnendu Maity
...for Respondents
Mr.Subhabtrata Dutta Mr. Benazir Ahmed, ...for State A complaint of illegal encroachment on public property has since been taken care of by the State authorities by issuing a notice under section 10(1) of the West Bengal High Ways Act, 1964.
In such circumstances, it would be appropriate to dispose of the writ petition by directing the authorities to complete the proceedings under the Act of 1964 as expeditiously as possible.
W.P. 15365 (W) OF 2017 is disposed accordingly. There will be no order as to costs.
Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
( DEBANGSU BASAK, J. )