SOUMITRA PAL,J. - (1.) In the writ petition the petitioner has prayed for a direction upon the respondents particularly on the Block Land and Land Reforms Officer, Khargram, Murshidabad, the respondent no.7, to determine the exact status of the land, being plot no. 1293, in mouza Telsundi. It has been submitted that though it is evident from the order dated 28th April, 1977 passed in Civil Rule No. 221(W) of 1971 that the vesting proceedings were quashed, as some miscreants had alleged that the plot had vested and pattas had been distributed and as the petitioner had received two contradictory intimations dated 21st June, 2011 and 17th August, 2011, from the respondent on. 7 pursuant to his application, submission is that direction may be given to the respondent no.7 to give correct information about the status of the land.
(2.) Mr. Subhayu Banerjee, learned advocate for the petitioner submits that unless appropriate direction is given, the petitioner is at a loss to understand regarding the exact status of the plots of land in question.
(3.) Mr. Amal Kumar Das, learned senior advocate appearing on behalf of the State, in his usual fairness has submitted that as the two intimations dated 21st June, 2011 and 17th August, 2011 are contradictory, appropriate direction may be given to the respondent no.7 to determine the status of the land.;