Biswanath Somadder, J. - (1.) By consent of the parties, the appeal is treated as on day s list and taken up for consideration along with the application for stay.
(2.) On the basis of our request, the learned advocate representing the State respondents has obtained written instructions from the Block Land & Land Reforms Officer, Khandaghosh, Purba Bardhaman, which is contained in a memo dated 13th August, 2018. The same may be kept on record.
(3.) Perusing the written instructions, it appears that the joint inspection which was conducted on 23rd August, 2017 that was referred to and relied upon by the State authorities before the learned Single Judge was so conducted without giving any notice to the writ petitioners. As such, we are of the view that the judgment and order passed by the learned Single Judge dated 4th December, 2017, in W.P. 17302 (W) of 2017 (Jyotsna Ghosh & Ors. vs. The State of West Bengal & Ors.) is required to be modified to the extent as stated below.;