BISWANATH SOMADDER,J. - (1.) An affidavit filed on behalf of the petitioners taking exception to the report in the form of affidavit filed on behalf of the Prodhan of the Gram Panchayat be kept on record.
(2.) The writ petitioners are essentially seeking, inter alia, issuance of a writ in the nature of mandamus commanding the Prodhan of Balarambati Gram Panchayat situated in the district of Hooghly, to take immediate steps to demolish the boundary wall constructed by the private respondents in Dag No. 2080 under R.S. Khatian No. 764, Mouza - Balarambati, District - Hooghly, without obtaining permission of the Panchayat authority for such construction.
(3.) Initially, when this matter was taken up for consideration, this Court, by an order dated 15th November, 2011, directed the Prodhan of Balarambati Gram Panchayat, situated in the district of Hooghly, to file a report in the form of an affidavit on the next date stating therein specifically as to whether necessary sanction was obtained by the private respondents in order to construct a boundary wall in the plot in question.;