SHAMPA SARKAR, J. - (1.) The writ petitioner alleges that the respondent nos.8 to 12 have been constructing unauthorizedly on Dag Nos.285, 286, 301 and 199 of Mouza - Bokultala, pertaining to J.L. No.52, Khatian No.144, P.S. Jibontala, District - South 24 Parganas.
(2.) It is alleged that the Dag Nos. 285 and 286 are 'sali' lands and no construction can be permitted on such lands without change of user. It is further submitted that as the Panchayat authorities did not take steps on the basis of the complaint lodged by the petitioner alleging such unauthorized construction, the Block Development Officer scheduled meetings of the Public Grievance Redressal Board on various dates, but the said meetings did not result in any positive outcome.
(3.) Mr. Obaidullah, learned advocate appearing on behalf of the respondent nos.8 to 12 submits that the dispute regarding title and change of user cannot be decided by the Panchayat authorities. It is submitted that the respondent nos.8 to 12 are owners of the land and there is no unauthorized construction.;