Sadhan Kumar Mondal vs The State of West Bengal & Ors.

Report as called for by the order dated December 5, 2017 filed in Court be kept with the record.

By such report, the Officer-in-Charge has stated that, the petitioner was never in possession of the land in question.

It appears from the materials made available on record that, there was a final decree in a civil suit. The decree was executed through bailiff. The bailiff had made over possession to the petitioner on September 21, 1995. The petitioner avers in the writ petition that, the private respondents are preventing the peaceful possession and cultivation of the land by the petitioner.

In such circumstances, the Officer-in-Charge of the local police station will deploy appropriate police personnel to ensure that, the petitioner retains the possession of the land in question and is able to cultivate the land without any hindrances from any quarter whatsoever.

List the Writ petition on January 31, 2018 for further consideration when the Officer-in-Charge will submit a further report as to the action taken pursuant to this order.

Urgent website certified copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.