Joymalya Bagchi, J. - (1.) An affidavit of service is filed; let the same be taken on record.
(2.) The writ petitioner is before this court alleging that the private respondents are interfering with his right, title and interest over the land in question in respect of which he had obtained a decree from the civil court and such decree had duly been executed through title execution case instituted in the year 2005.
(3.) It is contention of the petitioner that after execution of the decree, the private respondents are again trying to encroach upon his land and seeking to interfere with the same. In support of such contention, the learned advocate appearing for the petitioner relies on a reported decision of the apex court in the case of P. R. Murlidharan & Ors. v. Swami Dharmananda Theertha Padar & ors. reported in (2006) 4 S.C.C. 501 and two unreported decisions rendered by this Court - one in W.P. 29232 (W) of 2014 (Sheikh Abdul Hamid v. State of West Bengal & ors.) and the other in M.A.T. 1714 of 2014 (Shib Kumar Sarkar & ors. v. Nitai Kumar Sarkar & ors.) .;