NANDA ROY Vs. THE BERHAMPORE MUNICIPALITY AND OTHERS

JUDGEMENT

(1.) Affidavit of service filed today be kept on record.

(2.) Having heard the learned advocates for the parties since I find the matter regarding the dispute of the land is pending before the Vice Chairman of the Berhampore Municipality, the respondent no.3 as evident from the letter dated 23rd July, 2010, considering the facts and circumstances of the case, the writ petition is disposed of by directing the said respondent to dispose of the same by passing a reasoned order to be communicated to the parties within four weeks from the date of presenting a copy of the certified copy of this order after giving an opportunity of hearing to the petitioner and the respondent no.4 and after causing an inspection of the premises upon notice. At the time of hearing parties are at liberty to furnish documents in support of their respective contentions and the respondent no.3 in his reasoned order shall deal with the same. Prior to hearing parties shall exchange documents amongst themselves on which they rely on.

(3.) I make it clear that I have not gone into the merits of the case and all points are left open to be dealt with by the respondent no.3.