DHARAM CHAND AGARWAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner claims to be the Managing Trustee of Dinodiya Welfare Trust. The petitioner seeks a declaration that the respondent nos. 2 and 3 being the Kolkata Police authorities and the respondent no. 4 being the Kolkata Municipal Corporation do not have any right and authority to hold and possess the land of the petitioner. The petitioner also seeks a Mandamus on the respondent no. 2 / Police authorities to remove damaged vehicles ceased by the Police from the petitioner's land. The petitioner's land is located at Paschim Chowbaga, Kolkata.

(2.) Learned counsel appearing for the petitioner submits that the petitioner purchased the land which forms the subject matter of the dispute, from third parties sometime in 2006 - 2008. The Title deeds referred to by the parties substantiate this fact.

(3.) Both KMC as well as the Police authorities, represented by learned counsel and the learned senior standing counsel respectively dispute the contentions made on behalf of the petitioner. The respondents claim that the petitioner does not have locus to approach the writ court for the relief prayed for.