Calcutta High Court (Appellete Side)
Prabir Kumar Ghosh & Anr vs State Of West Bengal & Ors on 9 August, 2017
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1
09‐08‐2017
sl. no. 688
tkm/ct. 28
WP 20528 (W) of 2017
[Prabir Kumar Ghosh & Anr. vs. State of West Bengal & Ors.]
Mr. Sudip Ghosh Chowdhury
... for the petitioner
Ms. Sipra Majumder
Ms. Susmita Biswas Chowdhury
... for the State
Mr. K.C. Das
... for respondent nos. 4 and 5
Petitioner submits that he is the owner of the property and the private respondent nos. 4 and 5 being the daughter‐in‐law and her mother are wrongfully interfering with his lawful possession of the said property.
Report is filed on behalf of the state respondents wherefrom it appears that on the complaint of the respondent no. 4, criminal case being Tarakeswar P.S case no. 329/16 dated 29.11.2016 under section 498A/406/307 of the IPC has been instituted against the petitioner and her son and husband.
In view of the aforesaid facts, I observe that it is open to the petitioner to approach the ordinary law of the land to ventilate his grievances in accordance with law.
2With the aforesaid observations, writ petition is disposed of without any order as to costs.
Since no affidavit is called for, allegations made in the petition shall not be deemed to be admitted by the respondents.
Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
(Joymalya Bagchi, J.)