J.Bhattacharya, J. - (1.) Series of litigations have taken place between the petitioner and the respondent No. 8 who are two rival traders: both engaged in the same business of holding Cowmarket within the same Panchayat Samiti. A dispute arose between them with regard to the fixation of dates for holding their respective Hats on their respective plots of land.
(2.) Let me give the short background of the dispute between the parties leading to the filing of this writ petition.
(3.) For holding a cowmarket in Chandipur Panchayat Samiti area within the district of Purba Medinipur, the petitioner got his land lying at Plot No. 1037 (.24 decimals), Plot No. 1035 (.02 decimal), Plot No. 1036 (.05 decimal), Plot No. 1016 (29 decimal) and Plot No. 1039 (.02 decimal) Total area 62 decimal at Mouza Nar, J.L. No. 39 within Khatian No. 603, Police Station Chandipur, District Purba Medinipur (hereinafter referred to as the said land) converted from agricultural to non agricultural land under section 4C (a) of the West Bengal Land Reforms Act read with Rule 5A of the West Bengal Land Reforms Rules on the basis of an order passed by the competent authority under the West Bengal Land Reforms Act.;