Calcutta High Court (Appellete Side)
Rambriksh Das vs The State Of West Bengal & Ors on 3 May, 2023
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
03-05-2023
ct no. 13
sl. 330
sp
WPA 22597 of 2022
Rambriksh Das
-Versus-
The State of West Bengal & Ors.
Mr. Gupta Nath Prasad
...for the petitioner
Mr. Amal Kr. Sen,
Mr. Lal Mohan Basu
...for the State
1. The petitioner complains that the private
respondent has dispossessed him after
possession was granted of the property in question by a Civil Court in Ejectment Execution Case No. 12 of 2020 passed by the learned Civil Judge (Jr. Division), 2nd Court at Alipore.
2. The petitioner has complained to the police of alleged inaction on the part of the Karaya Police Station.
3. The Karaya Police Station has registered FIR on the petitioner's complaint and has completed investigation and has filed charge sheet being Karaya P.S. Charge Sheet No. 202 of 2022 dated 16.02.2023 against the private respondent.
2
4. This Court finds no inaction on the part of the police.
5. The petitioner may seek, inter alia, execution afresh of the decree obtained by him to file a fresh civil proceeding.
6. With the aforesaid observation, the instant writ petition shall stand disposed of.
7. There shall be no order as to costs.
8. The report of the Karaya Police Station dated 27.04.2023 is kept with the record.
9. All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Rajasekhar Mantha, J.)