HARISADHAN HALDER Vs. MADHAI MONDAL

JUDGEMENT

(1.) Heard learned Counsel appearing for the parties in the Review Petition.

(2.) The contention of the respondents/applicants is that the impugned order dated July 11, 2017 was passed in the Writ Petition ex parte. He further submits that the order restraining the petitioner herein from carrying on any construction or further construction at the plot in question was passed without jurisdiction as the father of the petitioners had obtained a sanction plan in 1994. He submits that the above fact was not brought before the knowledge of the Court, and accordingly, the review lies.

(3.) It is to be seen from the order passed on July 11, 2017 that the Hon'ble Judge had directed the respondent no.9 being the Prodhan of the Raidhigi Gram Panchayat to consider the representation of the writ petitioner and till hearing of the said representation of the writ petitioner, no further construction was to be carried out at the plot concerned.