Calcutta High Court (Appellete Side)
Nurabul Islam Khan @ Nurabul Khan vs The State Of West Bengal & Ors on 13 February, 2018
1
13‐02‐2018
S.D.
W.P. 29474 (W) of 2017
Nurabul Islam Khan @ Nurabul Khan
Vs.
The State of West Bengal & Ors.
Ms. Shabana Hasin
Mr. Mobaidur Hossain
....For the Petitioner.
Mr. Sk. Md. Galib
Ms. Sujata Ghosh
.....For the State.
Mr. A. Bhattacharya
Mr. K. Bhattacharya
Mr. Biplab Guha
....For the Respondent Nos. 8 & 11.
Report as called for by the order dated January 11, 2018 filed in Court be kept with the record.
The petitioner, the private respondents and the State are represented.
It appears from such report that, the State has detected encroachment and has initiated proceedings under the provisions of the State Highways Act, 1964 for the purpose of removal of the same. 2 In such circumstances, no further interference is called for excepting requesting the authorities to dispose of the proceedings under the Act of 1964 as expeditiously as possible.
W.P. 29474 (W) of 2017 is disposed of without any order as to costs.
Urgent website certified copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
(Debangsu Basak, J.) 3 4 5 6