Calcutta High Court (Appellete Side)
Suman Dey Roy vs State Of West Bengal And Others on 21 November, 2013
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1
21.11.2013
(75)
m.d.
W.P.32680 (W) of 2013
Suman Dey Roy
-Vs-
State of West Bengal and others
Mr. S.P. Pahari
Mr. Tapan Kr. Mahapatra
... for the petitioner
Mr. K.M. Hossain
... for the State
Mr. Prosenjit Mukherjee
.. for the respondent no.7
Pursuant to the order dated November 07, 2013 the Officer-in-Charge, Nalhati Police Station has filed a report in the form of instructions to Advocate for the State. The report indicates that a chargesheet has been filed bearing no.258/13 dated November 12, 2013 under Sections 447/427/506/34 I.P.C.
In view of such report, W.P. No.32680 (W) of 2013 is disposed of by directing that the matter be brought to its logical conclusion in accordance with law and without any undue delay.
It has been submitted on behalf of the respondent no.7 that the petitioner has no claim to the land in question since the land belongs to a tribal and transfer of the land from the tribal 2 is impermissible in law. Such private respondent, however, is not a tribal and claims to have an interest in the land as a partner of the relevant tribal. Such aspect of the matter may be gone into in appropriate proceedings and is not relevant for the purpose of the present matter.
There will be no order as to costs.
Certified website copies of this order, if applied for, be urgently made available to the parties, subject to compliance with all requisite formalities.
(Sanjib Banerjee, J.) 3