SK SABIR ALI Vs. ASHOKE CHANDA & ORS

JUDGEMENT

(1.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for appropriate order.

(2.) The instant appeal arises out of a judgment and order dated 6th July, 2018, passed by a learned Single Judge in WP 1874 (W) of 2016 (Ashoke Chanda vs. the Rishra Municipality & Ors.).

(3.) By the impugned judgment and order, the writ petition stood disposed of by the learned Single Judge while observing therein that the issues raised in the writ petition were also the subject matter of a Title Suit and as such, it would not be appropriate for the writ Court to intervene any further. The learned Single Judge further observed that the private parties are at liberty to avail of their respective rights before the appropriate forum, in accordance with law.