BINDA DEVI ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal is directed against the order of the learned Single Judge dtd. 22/2/2019 whereby WPA 12483 (W) of 2018 has been dismissed.

(2.) Submission of the learned Counsel for the appellant is that the appellant is the title holder of the land in question and it has also been mutated in her favour and that the private respondents are obstructing the construction of the boundary wall, therefore, police forces should be provided.

(3.) Having heard the learned Counsel for the appellant and on perusal of the record, it is noticed that before the learned Single Judge, on the basis of the written instruction, the learned Counsel for the State had pointed out that the appellant's complaint was enquired into by the Block Land and Land Reforms Officer and in the enquiry, it was found that the claim of the appellant for the entire plot of land was not sustained by the land records maintained by the Government.