JAYNAL KHAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner complaints of illegal construction in a plot of land that is the adjacent plot of land situated at R.S. Dag No. 302, L.R. Dag No. 334, Mouza - Patharghata, J.L. No. 113 (Patharghata- I) Gram Panchayat.

(2.) Learned Counsel appearing on behalf of the petitioner submits that R.S. Dag No. 525 is situated beside his plot of land. Subsequently, R.S. Dag No. 525 was renumbered as L.R. Dag No. 528. The newly recorded land is in the name of the persons who are not in possession of the plot. He submits that private respondent no. 8 is in the possession of the said plot.

(3.) He alleges that private respondent nos. 8 to 18 are responsible for unauthorized construction on the said plot of land. The said unauthorized construction has been going on in a phased manner. Each times there is a complaint, the construction is stopped and after a gap of time it is started again.