Calcutta High Court (Appellete Side)
Akd Tarak Nath Das & Ors vs The State Of West Bengal & Ors on 14 June, 2018
Author: Harish Tandon
Bench: Harish Tandon
1
12 14.06.18 W.P. 7641 (W) of 2018
Ct No. 02
akd Tarak Nath Das & Ors.
Vs.
The State of West Bengal & Ors.
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Mr. Udaynarayan Betal.
... for the petitioners.
Mr. Chandi Charan De, Mr. Somenath Basu.
... for the State.
The grievance of the petitioners in the instant writ petition is that the Sabhadhipati of the Zilla Parisad had issued an order for construction of a Murram Road over the land of the petitioners without initiating any proceeding under the relevant law.
The Zilla Parisad is not represented despite service having been effected upon them. The State is represented.
It is submitted on behalf of the State that they are not responsible for the alleged construction of the Murram Road and it is the Zilla Parisad, who is answerable to the same.
Since the State have some kind of control over the Zilla Parisad, this Court feels that the report should be filed by the concerned District Magistrate indicating whether such construction has been made over the land of the petitioners and whether any proceeding was initiated for acquisition of the said land by taking recourse to law.
Such report shall be filed within two weeks from date.
Let the matter appear after two weeks in the supplementary list as "Listed Motion".
(HARISH TANDON, J.) 2