SUVRA HALDER Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) By this appeal, correctness of the order of the Learned Single Judge dtd. 17/8/2021 passed in W.P.A. No. 12224 of 2021 (Suvra Halder v. The State of West Bengal and Others) has been questioned by the appellant.

(2.) The writ petitioner/appellant is aggrieved by and dissatisfied with the order passed by Hon'ble Justice Rajasekhar Mantha as according to the appellant, the appellant despite having a decree of civil court regarding the absolute ownership on the land in dispute in her favour, the private respondents had entered into her property and demolished her boundary wall.

(3.) The appellant sought the intervention of police in helping her to construct the boundary wall as well as to prevent the private respondents from entering into her property. It was also submitted that the private respondent no.5 is an employee of the State police and was using his influence to discourage respondent no.4 from taking steps in the matter.