Calcutta High Court (Appellete Side)
(Sristidhar Biswas & Ors vs The State Of West Bengal & Ors.) on 11 June, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
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11.06. 2014 rrc W. P. 15314 (W) of 2014 (Sristidhar Biswas & Ors. Vs. The State of West Bengal & Ors.) Mr. Sibnath Ganguly ....For the petitioners Mr. Sajal Kumar Pandit ....For the State Mr. Soumyadeep Biswas ....For the respdt. nos. 6 to 11 Since the Sub-Divisional Officer (Sadar), Krishnagar, Nadia by his memo dated 19th May, 2014 has requested the Block Land & Land Reforms Officer, Krishnagar-I Block (hereafter the 'B.L. & L.R.O.') to conduct enquiry in connection with the claim raised by the petitioners' advocate in his notice dated 9th April, 2014, annexure p/20 to the writ petition, the proceedings shall be taken to its logical conclusion in accordance with law at an early date.
With such observation, the writ petition stands disposed of. There shall, however, be no order for costs. Urgent photostat certified copy of this order, if applied for, be given to the parties as expeditiously as possible.
( Dipankar Datta, J. )