AI Structured Summary
Not yet generated for this judgment
Judgment
Sabyasachi Bhattacharyya, J
Affidavit-of-service filed in court today be kept on record.
Despite service, only the Bankura Municipality/respondent is represented through counsel.
Learned counsel for the Bankura Municipality submits that the said Municipality has no role to play in the matter, which is quite correct in the circumstances of the case.
In view of the innocuous nature of the prayer, no further notice is being directed on the other respondents.
The simple grievance of the petitioner is that the petitioner, after allegedly having purchased the disputed property, applied for mutation thereof in her name.
However, the concerned authorities sat tight over the matter.
Thereafter, the petitioner was constrained to move the tribunal to have a direction which was refused, prompting the present application.
Upon hearing learned counsel for the petitioner, WPLRT 116 of 2025 is disposed of by directing the respondent no. 2, that is, the Block Land and Land Reforms Officer, Bankura-I to dispose of the representation of the petitioner annexed to the present application as Annexure-P3 as expeditiously as possible, after giving opportunity of hearing to all concerned, including the petitioner and the respondent no. 7, and decide the same by a reasoned order, positively within six weeks from the date of communication of this order to the respondent no. 2. The respondent no. 2 shall, immediately after reasoned decision, communicate the same in writing to the petitioner and the respondent no. 7.
The parties, as well as all concerned, shall act on the server copy of this order for the purpose of compliance, without insisting upon prior production of a certified copy thereof.
It is made clear that the observations made by the tribunal in the impugned order shall not adversely affect any of the parties or be binding on them in any manner in any proceeding whatsoever before any forum/Court.
There will be no order as to costs.
Urgent photostat copies of this order, if applied for, be given to the parties upon compliance of all requisite formalities.