LAWS(CAL)-2025-1-42

SAMARENDRANATH PRADHAN Vs. STATE OF WEST BENGAL

Decided On January 15, 2025
Samarendranath Pradhan Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) This intra-Court appeal by the writ petitioner in W.P.A. 15293 of 2023 is directed against the order dtd. 3/8/2023, by which the writ petition was disposed of with certain observations.

(2.) The learned advocate for the appellant would vehemently contend that the appellant is the rightful owner of the property and he has constructed a house and the private respondent has illegally put up a tin fence when the appellant was already in peaceful possession of the land and the house in the said property.

(3.) The learned Single Bench had noted that the police have already initiated action under Sec. 107 of the Code of Criminal Procedure and the Executive Magistrate has initiated action under Sec. 145 of the Code of Criminal Procedure and an order has also been passed.