SANDIP SAHU Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner has prayed for quashing of proceedings being GR Case No.1356 of 2013 pending before the learned Additional Chief Judicial Magistrate, Durgapur, Burdwan.

(2.) The State is represented.

(3.) In the First Information Report lodged against the petitioner on 05.07.2013, it was alleged that the petitioner Sandip Sahu @ Sandeep Kumar Sahu converted the area, charcter and mode of use of the land comprising 1.03 acre in plot nos.387, 388, 391 and 398 of Mouza Gopalmath, JL No.3, P.S. Durgpur, District Burdwan, without obtaining prior permission from the Collector and thereby violated the provision of Sec. 4C of the West Bengal Land Reforms Act, 1955 (as amended).