Tapabrata Chakraborty, J. - (1.) Affidavit-Of-Service filed by the petitioner be kept on record.
(2.) Mr. Ghosh, learned advocate appearing for the petitioner submits that the petitioner is the owner of the land detailed in paragraph 2 of the writ petition. The petitioner is residing in the said plot of land upon construction of a house. The petitioner's pathway in front of his house has been blocked by construction of a fence by the private respondents. Aggrieved thereby, the petitioner submitted written complaints before the respondent no.2 on 24th May, 2018 and 29th May, 2018 but the police authorities have not taken any steps whatsoever. Aggrieved thereby, the petitioner has approached this Court.
(3.) Such contention of the petitioner has been disputed by the learned advocate appearing for the private respondent nos. 4 and 6. He submits that in terms of the sale deed, the petitioner has a separate pathway and the plot over which the fence has been constructed is not the land of the petitioner.;