Arjina Sekh vs State Of West Bengal And Ors

Sujoy Paul, J

With the consent finally heard.

The grievance highlighted in this PIL is with regard to stop the illegal and unauthorized construction over the land in question being J.L. No.202, Khatian No.1968, Dag No.1862, Mouza-Punnagram under Memari Police Station by the private respondent, demolish the said illegal and unauthorized construction and clear the road.

Being aggrieved by such action of the private respondent, the villagers made several representations addressing the same before the concerned respondent authorities, but till date the said representations remained unanswered.

The learned counsel for the State submitted the report of Officer-in-Charge, Memari Police Station, District-Purba Bardhaman dated 21.8.2025, which is taken on record.

Considering the above, the petitioner is directed to file a comprehensive representation along with copy of this order before the respondent no.6 within a period of fortnight from the date of receipt of

server copy of this order.

The respondent no.6 shall dispose of the same by passing a reasoned order by affording an opportunity of hearing to all the interested parties. Thereafter the order shall be communicated to the petitioner.

The entire exercise shall be completed within a period of 60 days from the date on which the representation is submitted.

It is made clear that if the respondent no.6 finds any irregularity and/or illegality with regard to the construction a lavatory chamber affecting the public at large, the respondent no.6 shall take appropriate steps in accordance with law for demolition of the same.

With the aforesaid, this PIL is disposed of without expressing any opinion on the merits of the case.