BISWANATH SOMADDER,J. - (1.) Affidavit of service filed in Court today be kept on record.
(2.) The petitioner in the instant writ petition is seeking quashing of an order passed by the Block Development Officer, who is also the Executive Officer of Haroa Panchayat Samity. By the said order, a statutory appeal filed by the writ petitioner before the said authority stood rejected on the following grounds: "1) That you could not produce any documents form B.L. &L.R.O., Haroa showing that the land in question has been converted from Danga to Bastu. 2) That prior permission for construction as specified under section no. 23 of West Bengal Panchayat Act- 1973 form your end was taken and construction has been already completed without obtaining due permission from the Authority, i.e. Prodhan Haroa."
(3.) At the time of hearing of the matter, learned advocate representing the concerned Gram Panchayat, being Haroa Gram Panchayat, submits that the writ petitioner has suppressed the fact that he had filed an earlier writ petition, being WP No. 8367 (W) of 2011, challenging the said order dated 23rd April, 2011, which was dismissed on 29th June, 2011, by this Court. In this context, learned advocate hands up a copy of the order dated 29th June, 2011, passed by this Court in WP No. 8367 (W) of 2011.;