GOBINDA MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application praying for directions upon the respondent authorities to take steps so that the petitioners' can go back to their residence, to save them from the clutches of the private respondents who are local hooligans and to reconnect electricity supply, which has been disconnected by the private respondents.

(2.) Affidavit of service filed of behalf of the petitioners is taken on record. Report filed by the State is also taken on record.

(3.) Learned counsel appearing on behalf of the petitioners submits as follows. The petitioners are senior citizens. The petitioner no.1 is the husband of the petitioner no.2 and is the owner of the property in question. The private respondents are local miscreants belonging to the ruling political dispensation. They have been trying to grab the property belonging to the petitioners and have been harassing and intimidating the petitioners for quite sometime. On a particular day, the private respondents attacked the house of the petitioners and ousted them from their own residence. They disconnected the electricity supply there and even cut and took away big trees that were there on the said property. The petitioners are unable to return to their own residence out of fear.