RAKESH KUMAR GUPTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Since identical questions of law and fact are involved in these writ petitions, the same are taken up for analogous hearing and are decided by this order.

(2.) The order of the Block Development Officer, Matigara-I Development Block dtd. 19/6/2020 is under challenge in WPA 568 of 2021.

(3.) The permission for construction granted by the Prodhan, Matigara-I Gram Panchayat on 26/2/2020 in favour of the private respondent no.8 is under challenge in WPA 1725 of 2021 and the petitioner has prayed for cancellation of such permission.