SHANTI DE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavit-of-service filed in Court today be kept with the records.

(2.) The instant writ petition has been filed praying for issuance of writ in the nature of a mandamus commanding the respondent authorities to restrain the respondent no. 7, i.e. the Secretary, Matri Sevak Sangha, from holding Kali Puja on the land comprising Plot No. 11365, Mouza - Purulia, Police Station - Purulia in the District of Purulia and to allow the petitioner to hold Kali Puja on the land in question.

(3.) 'It has been submitted by Mr. Bhattacharya, learned senior advocate appearing on behalf of the petitioner that the petitioner's title in respect of the property has been declared by a judgment and decree dated December 5, 1998, passed by the learned Civil Judge, Senior Division, Purulia in Title Suit No. 12 of 1991. Mr. Bhattacharya further submits that in spite of the decree passed by the Civil Court, the private respondent is trying to hold Kali Puja forcibly in the land of the petitioner. Accordingly the writ petitioner has submitted a representation dated October 14, 2019 before the Sub-Divisional Officer, Purulia which is annexed at page 68 of the writ petition. He further submits that in spite of the representation being submitted by the writ petitioner, the Sub-Divisional Officer, Purulia has not communicated its decision to the petitioner till date.