AMIT KUMAR BANERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Mr. Lalit Mohan Mahata Mrs. Jhuma Chakraborty ..For the State The present writ petition has been filed alleging police inaction on a complaint made by the petitioner on the basis of a decree of a civil court passed in favour of the petitioner.

(2.) Initially the petitioner filed a suit for recovery of possession and permanent injunction and got a decree therein. Subsequently, the first appellate court reversed such decree, on which a second appeal was preferred by the present petitioner.

(3.) The second appellate court affirmed the decree of the Trial Court by reversing that of the first appellate court's decree and granted permanent injunction specifically.