Suvra Halder vs The State Of West Bengal And Others
2022 Latest Caselaw 2802 Cal

May 12, 2022 Sl. No.29 Court No.1 s.biswas FMA 1317 of 2021 With CAN 1 of 2021

Suvra Halder vs.

The State of West Bengal and others

Mr. Sounak Bhattacharyya, Mr. Sounak Mandal, Advocates ... for the appellant Mr. Subhabrata Datta, Mr. Sanatan Panja, Advocates ... for the State

Learned counsel for the appellant has submitted that

the appellant has a decree of declaration and injunction

from the competent Court which has attained finality, yet

she has not been permitted to raise boundary wall on her

own premises.

He has placed reliance upon the judgment of the

Hon'ble Supreme Court in the matter of P. R.

Murlidharan and others vs. Swami Dharmananda

Theertha Padar and others reported in (2006) 4 SCC

501 in support of submission that the writ petition can

be maintained for such a relief.

Learned counsel for the State seeks a week's time to

obtain instruction and file a report in the form of affidavit

within one week.

List on 15th June, 2022.

(Prakash Shrivastava, C.J.)

(Krishna Rao, J.)