Calcutta High Court (Appellete Side)
Karnadhar Bera And Anr vs The State Of West Bengal And Ors on 24 April, 2025
24.04.2025
Item No.19
gd/ssd
WPA(P)/146/2025
KARNADHAR BERA AND ANR.
VS
THE STATE OF WEST BENGAL AND ORS.
Sk. Rezaul Alam
..for the Petitioners.
Mr. Jahar Lal De,
Ms. Manali Ali
..for the State.
1. The petitioners seek for a direction to take
immediate steps to implement the scheme according to
survey already conducted and to commence the re-
excavation work of "Soadighi Khal" from its original
point of Narayan Pukuria upto river Rupnarayan for a
length 20.05 KM under Block Panskura, Kolaghat and
area covering Sahid Matangini, P.S.- Panskura,
Kolaghat and Tamluk, Ditrict-Purba Medinipur.
2. In this regard, a representation has been
submitted to the authorities dated 15.3.2025.
3. It is seen that without even waiting for a
reasonable time on 8.4.2025 the writ petition was filed.
4. Therefore, there will be a direction to the
petitioners to appear in person in the office of the Sub-
Divisional Officer/3rd respondent and submit a fresh
representation enclosing the copy of the earlier representation dated 15.3.2025. On receipt of the same, the 3rd respondent shall consider the 2 representation and pass appropriate orders on merits and in accordance with law within a period of four weeks from the date of receipt of such representation and send the copy of the order to the petitioner by registered post.
5. With the above observations, the matter is disposed of.
(T. S. SIVAGNANAM) CHIEF JUSTICE (CHAITALI CHATTERJEE (DAS), J.)