JAYANTA KUMAR BISWAS,J. - (1.) The four petitioners in this WP under Article 226 dated September 3, 2010 are questioning an undated decision of the Executive Engineer (A-1), Surface Water Investigation Division No. 1, Midnapore of the Government of West Bengal. A copy of the order was forwarded to the petitioners by a memo dated July 15, 2010 (at p.53).
(2.) The first petitioner moved a WP No. 5194 (W) of 2007 before this Court under Article 226. He alleged that without obtaining necessary clearance the "Executive Engineer (A-1), Agri-Irrigation Division under the Surface Water Investigation Division-1, State Water Investigation Directorate" of the Government of West Bengal installed sallow tube-wells within 50 metres from his sallow tube-well. The Executive Engineer was the second respondent in the WP.
(3.) By an order dated July 4, 2007 (at p.36) the WP was disposed of directing the Executive Engineer to consider and dispose of the first petitioner's representation, if received, within four weeks from the date of communication of the order. Consequently, the Assistant Engineer (A-1), Tamluk (Agri. Irrign.) Sub-Division, Tamluk, Purba Medinipur of the Government of West Bengal gave a decision dated January 28, 2008 (at p.48). He concluded that the allegation of the first petitioner was incorrect.;