Calcutta High Court (Appellete Side)
Pinaki Roy & Anr vs Arambag Municipality & Ors on 1 February, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
1 26 01.02. W.P. 25330 (W) of 2018 ns 2019 Pinaki Roy & Anr.
Vs. Arambag Municipality & Ors.
Mr. Fazlul Haque .... For the petitioners. Mr. Hare Krishna Halder ..... for the State.
The petitioners complain that, the municipality and the Public Works Department have encroached upon a land belonging to the petitioners.
In view of such submission of the petitioners, a report was called for by the order dated December 19, 2018. The Block Land and Land Reforms Officer submitted a report which was taken on record on January 18, 2019.
Thereafter, learned Advocate for the municipality took adjournments for the purpose of taking instructions.
Today, the learned Advocate for the municipality is absent.
The allegation of the petitioners that, the municipality and Public Works Department are guilty of encroaching into the land of the petitioners and making 2 unauthorized construction thereat stands substantiated from the report of the Block Land and Land Reforms Officer.
In such circumstances, the municipal authorities and Public Works Department will remove such unauthorised constructions from the land of the petitioners within four weeks from the date of communication of this order. In the event of default of the municipality and Public Works Department doing so, the petitioners are at liberty to implement this order, in accordance with law.
WP No.25330(W) of 2018 is disposed of. No 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.
( Debangsu Basak, J. )