ARIJIT SEN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) SEVENTEEN persons have joined hands to bring this application, styled as a matter of 'public Interest Litigation' under Article 226 of the Constitution of India. All of them claim to be citizens of India and residents of a particular locality adjoining Diamond Park and Baruipara, falling within village and P. O. Joka, under P. S. Thakurpukur, District South 24-Parganas.

(2.) IT has been contended by them that they are acting in common interest of the locality where the cause of action arose and thus they have locus standi to move the instant writ petition, for and on behalf of the residents of the locality.

(3.) IT has been contended that the locality-in-question was once upon a time a village, having few residents who were "living" their livelihood by agriculture, pisiculture, daily labourers and very few office goers. It has also been contended that a vast area of land was purchased by Siemens company Ltd. consisting of agricultural land and doba comprised of various dag and Khatian numbers. It is also stated that the petitioners came to know that the said company, by executing several deeds of conveyance, transferred the entire property in favour of the private respondent No. 10 herein for valuable consideration. They further came to know that the private-respondent No. 10, after such purchase, recorded their names in the record of rights as owners of the said property.