Debkumar Manna vs The State Of West Bengal & Ors
2022 Latest Caselaw 7783 Cal

23-11-2022 ct no. 13 Sl.11 sp WPA 2555 of 2022 Debkumar Manna

-Versus-

The State of West Bengal & Ors.

Ms. Anandamayi Ghosh ....for the petitioner

Ms. Chama Mookherji, ld. Sr. Govt. Adv., Ms. Manika Pandit ...for the State

The petitioner complains that when the

Bailiff of the Civil Judge (Jr. Division), 1st Court at

Contai, Purba Medinipur went to execute a decree

in T. Ex. Case No. 11 of 2019 on January 15, 2019,

the judgment debtor restrained him and also

threatened the petitioner.

In those circumstances, this Court directs

the Patashpur Police Station, Purba Medinipur, to

render all assistance to the Bailiff to carry out the

order of the Civil Judge (Jr. Division), 1st Court at

Contai, Purba Medinipur.

The costs of deploying of force and protection

shall be borne by the petitioner.

The petitioner shall be entitled to ask for

police protection for the purpose of securing her

land after the Bailiff complies with the Executing

Court's order and the same may be complied with

by the Office-in-Charge, Patashpur Police Station.

The Office-in-Charge, Patashpur Police

Station shall also ensure that there is absolutely

no breach of peace in the area.

With the aforesaid observations, the instant

writ petition shall stand disposed of.

There shall be no order as to costs.

All parties shall act on the server copy of this

order duly downloaded from the official website of

this Court.

(Rajasekhar Mantha, J.)