Calcutta High Court (Appellete Side)
Santi Nath Singha Roy vs The State Of West Bengal & Ors on 20 December, 2019
Author: Md. Nizamuddin
Bench: Md. Nizamuddin
1
W. P. No.7773 (W) of 2019
Santi Nath Singha Roy
v.
The State of West Bengal & Ors.
20.12.19 Mr. Amitabrata Ray
Sl-27 Ms. Shatabdi Sen
Ct.21 Mr. Abhradip Maity ... for the petitioner.
(S.R.)
Heard the learned advocate appearing for the
petitioner. None appears for the respondents. Affidavit of
service filed in Court be taken on record.
The simple prayer of the petitioner in this writ petition is that in spite of request made by the Sub- divisional Officer, Hooghly Sadar and Executing authority under Section 20(2) of the WBLR Act, 1955 by his letter dated 1st November, 2018 made to the Additional District Magistrate and District Land & Land Reforms Officer, Hooghly for sending the record of the BC Case No.72/DNK/09 to his office, the said Additional District Magistrate is not taking any action as per the said request dated 1st November, 2018.
Considering the submission of the petitioner, this writ petition is disposed of by directing the Additional District Magistrate and District Land & Land Reforms 2 Officer, Hooghly to comply with the said request dated 1st November, 2018 positively within two weeks from the date of communication of this order.
W.P. No.7773 (W) of 2019 is disposed of without any 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.
(Md. Nizamuddin, J.)