MIR MOUFUZ ALI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application challenging an order dated 14.09.2020 passed by the learned Executive Magistrate, Bishnupur Sub-Division, South 24-Parganas in connection with M.P.Case No.1322 of 2020, thereby, inter alia, call for reports from the Police and the B.L. and L.R.O. about the dispute in question.

(2.) Let a copy of this application be served upon the learned Counsel Ms. Sukanya Bhattacharyya, who is present today and usually appears on behalf of the State. Her engagement may be regularized in due course by the competent authority of the State.

(3.) Learned Counsel appearing on behalf of the petitioner submits that although the petitioner has challenged the impugned order, the petitioner would not like to press for the same and would instead pray that the impugned proceeding may be expedited.