NIKHIL HALDER Vs. CHIEF SECRETARY

JUDGEMENT

(1.) This is an intra-court mandamus appeal from the impugned judgment and order dated December 11, 2024 passed by the Hon'ble Single Bench in WPA/356/2024.

(2.) This is the third round of writ litigation.

(3.) The appellant as an encroacher of a land being Survey No. 14 measuring about 0.83 hectare at village Kamalapur under Mayabunder Tehsil (for short, the said land) claimed the settlement of land in his favour by way of tenancy in terms of a scheme for disposal of government land in revenue villages dated August 17, 1987, Annexure R-2 at page 69 to the paper book.