Calcutta High Court (Appellete Side)
Subrata Ganguly & Ors vs State Of West Bengal & Ors on 29 April, 2013
1
29.04.2013
Sl.17
as/mb
W.P. 28054 (W) of 2012.
Subrata Ganguly & Ors.
Vs.
State of West Bengal & Ors.
Shri Animesh Mukhopadhyay,
Shri Jaladhi Das.
..... for the Respondent No.9 to 12.
Prayer has been made in the writ petition to stop the illegal filling of water bodies by the private respondents and the land may not be sold.
The learned Counsel appearing on behalf of the private respondents has submitted that there is no such water body as alleged in the writ petition.
The petitioners have filed various representations to the concerned authority and the same are pending consideration.
In the circumstances, since facts are disputed, it would be appropriate that the concerned Block land and Land Reforms Officer, who is the competent authority, to pass appropriate order with respect to the preservation of such pond etc. after considering the grievance of the petitioners at the first instance.
In the above circumstances, we direct the concerned Block Land and Land Reforms Officer to consider the representation on being approached and to deal with the same within a period of three months from the date of receipt of the certified copy of the order after holding such enquiry as may be necessary and after hearing all the affected parties.
With the aforesaid direction, the writ petition is disposed of. 2 Urgent photostat certified copy of this order, if applied for, be given to the appearing parties upon compliance of necessary formalities.
(Joymalya Bagchi,J) (Arun Mishra, Chief Justice)