PADMANANDA CHOUDHURY Vs. SIKANDAR ALI

JUDGEMENT

(1.) The instant writ petition has been filed with the following prayers:

(2.) This Court vide order dtd. 4/3/2024 while issuing notice, had granted an interim protection by directing that the petitioners shall not be evicted from their land which is located at Beltoli Daily Bazar under Khagorijan Anchalik Panchayat till the returnable date. The matter was however not listed on the returnable date and in the meantime, two interlocutory applications being IA(C)/1486/2025 and IA(C)/2099/2025 have been filed for modifications / vacation of the interim order and in those two interlocutory applications, there is a direction for extension of the interim order.

(3.) Be that as it may, considering the subject matter involved, the writ petition along with the two interlocutory applications are taken up for disposal together.