Joymalya Bagchi, J. - (1.) Serious issue relating to environmental pollution as well as the right of cultivation of owners of cultivable land is the subject matter of this writ petition.
(2.) The petitioner is aggrieved by unlawful breaches caused in the embankments in the rivers in the Sundarban area resulting in indiscriminate inflow of saline water into cultivable area to aid various fisheries who are carrying on pisciculture in the said area. Due to such illegal cutting of embankments the salinity of the land is enhanced as well as the sweet water supply is adversely affected rendering cultivation impossible on such land. On such score, a report was called for from the concerned District Magistrate.
(3.) Learned advocate for the State submits such report in Court today. It appears from the said report that the District Magistrate has noted the seriousness of the problem and has issued instructions to the police to takes steps against the accused persons. First information report has been registered against the accused persons for causing illegal breaches in the embankment. It has also been recorded in the report that necessary deployment of police personnel has been made to ensure that there is no future illegal cutting of embankment. Report is kept with the record.;