Binda Devi Roy vs State Of West Bengal & Ors.

Prakash Shrivastava, CJ

This appeal is directed against the order of the learned Single Judge dated 22nd February, 2019 whereby WPA 12483 (W) of 2018 has been

dismissed.

Submission of the learned Counsel for the appellant is that the appellant is the title holder of the land in question and it has also been mutated in her

favour and that the private respondents are obstructing the construction of the boundary wall, therefore, police forces should be provided.

Having heard the learned Counsel for the appellant and on perusal of the record, it is noticed that before the learned Single Judge, on the basis of

the written instruction, the learned Counsel for the State had pointed out that the appellant’s complaint was enquired into by the Block Land and

Land Reforms Officer and in the enquiry, it was found that the claim of the appellant for the entire plot of land was not sustained by the land records

maintained by the Government.

In view of the above report, the learned Single Judge has rightly refused the assistance to the appellant by the police force for constructing the

boundary wall over the entire piece of land. Considering the nature of dispute, it has rightly been found that it is a civil dispute between the private

parties which needs to be resolved before the appropriate forum. In the circumstances of the case, we do not find any error in the view taken by the

learned Single Judge.

Hence, no case for interference in the order of the learned Single Judge is made out. The appeal is accordingly dismissed.