SANTOSH KUMAR SINGH Vs. SANJAV KUMAR SINGH

JUDGEMENT

(1.) Instead of disposal of the application, we propose to hear out the appeal itself by treating it as on day's list as this matter can be disposed of on a pure question of law.

(2.) This appeal is at the instance of private respondents in a writ application alleging inaction on the part of police in not stopping the use of a particular land as brick field without having any quarry permit in violation of West Bengal Mines and Minerals Rules, 2002, and also in violation of the order of status quo passed by a Civil Court.

(3.) It appears that between the writ petitioner and private respondents several civil litigations are pending and in those civil litigations, there is an order of status quo in respect of the disputed property where allegedly a brick field is being run.