SK. ABU ABBASUDDIN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Heard Mr.Rajdeep Bhattacharya, learned counsel for the petitioner, Ms.Jhuma Chakraborty, learned Senior Government Advocate for the respondent State, and Mr.Sourav Roy, learned counsel for the eighth respondent.

(2.) The petitioner has filed the writ petition seeking the following reliefs:

(3.) The case of the petitioner is that the land in Mouza Bhagabatipur, J.L.No.41, Plot No.1613/3183 originally belonged to the father of the petitioner having 14 annas share and during his life time, the father of the petitioner, in the year 1989, gifted the said land in favour of his two sons, namely Sk. Abu Abbasuddin (petitioner herein) and Sk. Abu Afsaruddin. Pursuant to the gift, the petitioner and his brother became the owners of the said land and are residing there with their family members. Plot No.1613/3183 is adjacent to Plot No.1608 in Mouza- Bhagabatipur and the area where the petitioner resides is thickly populated area.