- (1.) The writ petitioner alleges that the private respondents are influential people in the locality where the writ petitioner resides and to satisfy a grudge against the writ petitioner, the private respondents are illegally and forcibly in the process of demolishing the residential house of the writ petitioner, particularly, the north west portion thereof. It is stated that complaints have been lodged with the police as well as the concerned panchayat, but no action has been taken on the basis of such complaints. The petitioner contends that he has moved this application in hot haste and has not been able to effect service on the panchayat or the private respondents.
(2.) It appears that there are some civil disputes between the writ petitioner and the private respondents. Be that as it may, the Savapati, Daspur -II, Panchayat Samity, Paschim Medinipur, West Bengal is directed to look into the matter and consider the complaints lodged by the writ petitioner and the Officer -in -Charge, Daspur -II Police Station is also directed to hold an enquiry into the matter. The police authority shall, however, not be in a position to decide the civil disputes between the parties but will ensure that law and order situation is not disturbed in the locality in question. The Savapati, Daspur_II Panchayat Samity shall hold investigation into the matter and take appropriate steps, as he deems fit and proper. In the meantime, the private respondents are restrained from demolishing any portion of the writ petitioner's residential building.
(3.) The petitioner shall effect service on all the respondents and file affidavit of service on the next date of hearing. Let this matter be listed before the regular Bench on June 8, 2016. Liberty is granted to learned advocate on record for the petitioner to communicate gist of the order to the respondents.;