Calcutta High Court (Appellete Side)
(Palam Krishna Mondal & Ors vs State Of W.B. & Anr.) on 5 August, 2019
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
1 60 05.08.2019
CRR 1490 of 2019 an Court No. 33 (Palam Krishna Mondal & Ors. vs. State of W.B. & anr.) Mr. Sudipto Moitra, learned Senior Advocate Mr. Vijay Verma ... for the petitioners The revisionists are aggrieved by the F.I.R. dated 13.04.2019 lodged by the opposite party No. 2 against them.
The sum and substance of the case is that the petitioners purchased various plots of land from one Manik Lal Satra and Gita Satra in the year 2010. The opposite party No. 2 claims to have purchased the said property through the Court sale conveyance whereof was executed by the learned District Judge concerned in his favour in the year 1987.
The petitioners claimed that they had purchased the property after conducting to due searches but did not find any encumbrance in that regard. The dispute is primarily civil in nature.
However, this court at the interim stage is not inclined to pass any order except that the investigation may continue but no coercive steps against the petitioners for a period of six weeks from date.
The revisionist shall serve notice on the State through the Office of the learned Public Prosecutor and the opposite party No. 2 by Speed Post with acknowledgement due and shall file affidavit of service on the next date of hearing.
Let the matter appear as 'contested application' four weeks hence.
(Rajasekhar Mantha, J.) 2