Biswanath Somadder, J. - (1.) The appeal arises out of judgement and order dated 17th October, 2017, passed by a learned Single Judge in WP 25659 (W) of 2017 (Modan Mohan Hazra vs. State of West Bengal & Ors.). The appellant before us was the writ petitioner who had approached the learned Single Judge by filing a writ petition challenging an order dated 14th September, 2017, passed by the Chairman, Tarakeswar Municipality in Case No. Bld-13/TKR/2017.
(2.) The learned Single Judge while refusing to interfere with the order dated 14th September, 2017, passed by the Chairman of Tarakeswar Municipality, nevertheless, was of the following view:- "Having heard the learned advocates appearing for the parties and considering the materials on record, this Court is of the clear view that the further right of the writ petitioner, if any, requires to be established before the appropriate civil forum in accordance with law, if so advised."
(3.) Considering the observation made by the learned Single Judge, as quoted above, we are of the view that there is no merit in the instant appeal. The appellant's rights, if any, are required to be established before an appropriate civil forum in accordance with law.;