MANTU KUMAR PANJA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ petition has been filed as a public interest litigation praying for a direction upon the respondent authorities to take necessary steps to return the land of the petitioners taken for the purpose of pisciculture activities and to bring back the same to its original condition for agriculture purpose.

(2.) Ongoing through the representation submitted by the four petitioners which is annexure "P-2" in the writ petition, we find that the petitioners themselves were voluntarily given the land in the year 2018 for pisciculture purpose and a pond was dug in the land. There appears to be some dispute between the persons who engaged for pisciculture purpose and the petitioners which essentially a private dispute.

(3.) The Inspector of Police, Patashpur Police Station, Purba Medinipur has enquired into the matter and submit a report. The operative portion of the report is as follows: