ARUN KUMAR AGARWAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appellant is the writ petitioner in this intra court appeal aggrieved by the impugned order by which the prayer sought for in the writ petition was not granted but was granted to the appellant to approach the civil court with all the prayers.

(2.) The appellant alleges that the private respondent is illegally running cattle shed in the adjacent property.

(3.) It is not in dispute that there is a suit pending in respect of the property, namely, Title Suit No.16448 of 2014 before the learned Civil Judge (Junior Division), 6th Court at Howrah for recovery of possession of the property from the private respondent. Further, in the civil suit an order of status quo has been passed.