BISWANATH SOMADDER,J. - (1.) Having heard the learned advocates for the parties and upon perusing the instant writ petition, it appears that the writ petitioner is a Prodhan of Chandmoni - I Gram Panchayat situated in the district of Malda and is seeking issuance of a writ in the nature of mandamus commanding the respondents, including the District Magistrate, Malda, to forthwith take steps and pass necessary orders upon the authorities of the Public Health Engineering Directorate, Malda, to install a second tube well and pump house on the plot of land belonging to the private respondent no. 11, situated at Mouza Lakshmipur, J.L. No. 85, Dag No. 1184, Khatian No. 1493 in the district of Malda.
(2.) It further appears that the private respondent no. 9 had earlier filed a writ petition before this Court, being W.P. 1345 W) of 2011, which stood disposed of on 26th July, 2011, with certain directions.
(3.) Perusing the order dated 26th July, 2011, it appears that there was essentially a private dispute between Najrul, being the private respondent no.9, and his brother and the issue that came up for consideration was with regard to the identification of the plot of land on which the second tube well was to be set up. The Court, after considering the entire aspect of the matter, passed the order on 26th July, 2011.;