PROBODH CHANDRA ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) An application under Sec. 482 of the Code of Criminal Procedure, 1973 has been filed at the instance of the accused persons/petitioners herein seeking quashing of the Charge Sheet No. 77 dtd. 31/1/2014 under Sec. 4D of the West Bengal Land Reforms Act, 1955 arising out of Sonarpur P.S. Case No. 582 of 2013 (G.R. Case No. 2476 of 2013).

(2.) The brief facts of the instant case according to the petitioners are that petitioner no. 1 purchased a land under Mouza ' Karimpur under Sonarpur Police Station in the District of South 24 Parganas in the year 1991. Petitioner no.1 applied for Building Plan in the purchased plot and after getting the Plan sanctioned from Gram Panchayat, as per Panchayat Act, constructed a two storied building in the said plot. There was /is no water body in the land-in-question or its surroundings or its vicinity where the petitioners purchased the land. Petitioner no. 2 being the wife of the petitioner no. 1 has no connection with the said plot of land in question or construction thereof.

(3.) Due to old age, the petitioners sold the aforesaid building in the month of December, 2014 and for their convenience purchased a flat in the same apartment for their daughter.