DURGA PRASAD BHAKAT Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner challenges an order dated August 3, 2023, passed by Burdwan Municipality in compliance with an order dated April 19, 2023, passed in WPA 7323 of 2023 (Durga Prasad Bhagat Vs. The State of West Bengal & Ors.).

(2.) It is the grievance of the petitioner that predecessor in interest of respondent no. 5 to 7 was a licensee of father of the petitioner in respect of the relevant property.

(3.) To evict the predecessor in interest of respondent Nos. 5 to 7, the petitioner filed an eviction suit before the Court of Civil Judge (Jr. Division), 2nd Court, Burdwan.