Subrata Talukdar, J. - (1.) Party/parties are represented in the order of their name/names as printed above in the cause-title.
(2.) The facts in issue which have been brought to the notice of this Court after filing of the Writ Petition point to a classic example of mala fide action designed to take the parties to this lis literally for a ride.
(3.) Learned Counsel for the Private Respondent Nos.9 and 10 have produced before this Court a copy of the communication addressed to the Respondent No.4/Block Development Officer (BDO) in issue on behalf of the petitioner by her Learned Advocate purporting to communicate an order dated 12th December, 2017 of this Court in this writ petition.;