Arijit Banerjee, J. - (1.) The subject matter of this public interest litigation is a waterbody shown as "Doba" in the record of rights comprised within Dag No. 2507, Khatian No. 3028 and 3029, Mouja- Bahir Gangarampur, , J.L. No. 85, Police Station- Uluberia, District- Howrah . The grievance of the writ petitioner is that the private respondents have filled up the "Doba".
(2.) Mr. Mukherjee, learned Additional Government Pleader submits that there is substance in the grievance of the petitioner. In fact, the "Doba" in question has been filled up and criminal proceedings have been initiated against the private respondents under Section 4D of the West Bengal Land Reforms Act, 1955.
(3.) In view of the aforesaid and in view of the fact that appropriate proceedings have already been initiated against the private respondents, no further order need be passed on this writ application excepting that the Collector of Howrah will consider whether it is necessary in public interest to issue appropriate direction under Section 4C (5) of the West Bengal Land Reforms Act, 1955 and if he is of the opinion that such steps may be taken, then he shall issue appropriate order on the private respondents for restoration of the "Doba" in question. Such exercise shall be completed by the Collector within a period of twelve weeks from the date of communication of this order.;