BISWANATH SOMADDER,J. - (1.) A bitter fight between the writ petitioner and the private respondent no.8 is continuing for almost one decade and a half with regard to construction of a latrine, which has now become the subject matter of challenge before this Court in exercise of its jurisdiction under Article 226 of the Constitution of India. This writ jurisdiction is now sought to be invoked by the writ petitioner who contends that he is in possession of Dag No. 3508 under Khatian No. 2544 at Mouza - Barjora situated under the jurisdiction of Barjora Gram Panchayat in the district of Bankura, where a latrine has been illegally constructed by the private respondent no.8
(2.) It is specifically submitted by the learned advocate representing the private respondent no.8 that her client is in actual possession of Plot No. 3508 where the disputed latrine is situated. The learned advocate further submitted that various civil proceedings have been initiated by both the parties.
(3.) In the instant writ petition, the writ petitioner seeks demolition of the construction made by the private respondent no.8 both at Plot No. 3508 where the latrine is situated and also in respect of Plot No. 3516 where the residential premises of the private respondent no.8 is situated.;