ARUN KUMAR MANNA Vs. STATE OF WEST BENGAL

JUDGEMENT

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

(2.) The petitioners have filed the instant writ petition essentially seeking relief against the private respondent No. 6, who, according to the writ petitioners, has been engaged in unauthorised construction on two plots, being plot Nos. 694 and 695 under Mouza -Khagda in the district of Purba Medinipur.

(3.) It appears from the averments made in the writ petition that there exists a private dispute between the petitioners and the private respondent No. 6. That apart, paragraphs 2 and 5 contradict each other. Simply by annexing a sketch map and making some bald statements - as in paragraphs 5 and 9 - is not enough for the purpose of invoking the Constitutional writ jurisdiction of this Court in such type of matters.