SUBRATA KUMAR SAMANTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) By this appeal, correctness of the order of the Learned Single Judge dtd. 3/1/2022 passed in W.P.A. No. 13366 of 2022 (Subrata kumar Samanta v. The State of West Bengal and Others) has been questioned by the appellant.

(2.) The facts in a nutshell are that on 21/12/2015 a registered Deed of Gift was executed in favor of the appellate-petitioner in respect to the land in question. Following which, on 9/12/2016 the appellate-petitioner acquired his right, title and interest over the said land in terms of the record of rights prepared by the statutory authority. Consequently, he started cultivation in the land in question.

(3.) The office of the Station Superintendent, Kakdwip, West Bengal State Electricity Distribution Company Limited without intimating the petitioner erected an electric poll right in the middle of the land belonging to the petitioner. On learning about the installation of the poll, the petitioner made a representation before the Station Superintendent Kakdwip and District Magistrate South 24 Parganas requesting to remove the same because it disrupts the cultivation on the land.