SUNIL DALAI Vs. STATE OF W.B.

JUDGEMENT

(1.) The petitioners complain that State has illegally occupied their land and is proposing to construct a Stadium thereat.

(2.) A complaint of the petitioners dated 12th May 2020 lodged with the Sarenga Police Station, Bankura, indicates that the private respondents encroached upon the petitioners' land and destroyed crops. There is however no mention of any occupation or construction by the State.

(3.) In a further complaint dated 17.06.2020, to the District Magistrate, Bankura as also the Inspector-in- Charge, Sarenga Police Station and other Officials, it is alleged for the first time that in addition to destroying the petitioners' crops, the private respondents were acting as alleged contractors on behalf of the State for construction of a stadium thereat.