SOUMITRA PAL,J. - (1.) Affidavit-of-service filed today be kept on record.
(2.) In the writ petition, the petitioners have challenged the memo dated 8th November, 2011 issued by the Block Land and Land Reforms Officer, Panskura-I, Purba Medinipur, the respondent no.4, intimating them that they are running the brick-field unauthorisedly. Submission has been made that though a representation dated 11th November, 2011 was made before the said respondent and as royalty has been paid, direction may be issued on the said respondent to allow them to run the brick-field.
(3.) It appears from a query that the brick-field is being run without any written permission from the respondent no.4. Moreover, there is nothing on record to show that the petitioners have obtained clearance from the West Bengal Pollution Control Board. Though Panskura Municipality has granted certificate of enlistment, it is not the appropriate authority for allowing to run the brick-field. Therefore, no order is passed on the writ petition. The writ petition is disposed of.;