BALARAM BARAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been preferred by petitioners praying for quashing of the order dtd. 3/4/2019 passed by the Learned Additional District & Session Judge, 1st Court, Lalbagh, Murshidabad in Criminal Revision Case No. 06 of 2017 setting aside the order dtd. 29/11/2016 in proceeding 543/15 of S.D.E.M., Lalbagh, Murshidabad.

(2.) The petitioner is an owner of a piece and parcel of land measuring about 07 Decimals together with the structure situate and lying at Mouza - Panishali comprising of J.L. No. 36, R.S. Plot No. 422, L.R. Plot No. 668 (hereinafter referred to as "said land") adjacent to Jiaganj-Ajimganj Municipality Road bearing R.S. Plot No. 413, L.R. Plot No. 673 (hereinafter referred to as "said road").

(3.) The opposite parties No. 2,3 and 4 are the joint owners of land and building situated and lying at Mouza- Panishali comprising of J.L. No. 36, R.S. Plot No. 423, L.R. Plot No. 669 (hereinafter referred to as "said property").