Lakshman Halder vs The State Of West Bengal & Ors
2021 Latest Caselaw 6080 Cal

06-12-2021
 ct no. 13
 Sl.38
  sp

                        WPA 17046 of 2021
                         Lakshman Halder
                               Versus
                  The State of West Bengal & Ors.
                      (Via Video Conference)

             Mr. Arkadeb Biswas
                                              ...for the petitioner

             Mr. Amitesh Banerjee, ld. Sr. St. Counsel,
             Ms. Ipsita Banerjee
                                                  ...for the State

             Mr. Chirantan Sarkar,
             Mr. R. Bhattacharjee,
             Mr. N.K. Singh
                                 ...for the respondent nos.5 to 8

Affidavit of service filed in Court today is

taken on record.

The petitioner and the private respondents

are in dispute with regard to a property situated

and lying at Purba Katwa. With regard to mutual

rights and the alleged documents of title, there is a

civil suit being T.S. 73 of 2018, now pending before

the learned Civil Judge (Jr. Division), First Court,

Katwa.

It is submitted that the petitioner has

initiated proceedings under Section 144 of the Cr.

P.C., which has since expired. A status quo order

has been passed by the learned Civil Judge (Jr.

Division) against the original defendant Kalipada

Halder since deceased.

Mr. Banerjee, learned senior counsel

appearing for the State submits that charge sheets

have been filed in respect of the FIRs registered at

the instance of the parties.

Since the disputes are pending in the Civil

Court, this Court directs the learned Civil Judge

(Jr. Division), First Court at Katwa to expeditiously

dispose of the said T.S. 73 of 2018.

The Officer-in-Charge, Katwa Police Station

shall ensure that there is no breach of peace in the

said area.

With the aforesaid observations, the writ

petition is disposed of.

There shall be no order as to costs.

Urgent photostat certified copy of this

judgment, if applied for, be given to the parties

upon compliance of all formalities.

(Rajasekhar Mantha, J.)