Debangsu Basak, J. - (1.) The petitioner complains of police inaction.
(2.) Learned Advocate for the petitioner submits that, there subsists an interim order passed by a Civil Court directing maintenance of status quo. He draws the attention of the Court to an order dated September 18, 2017 passed in W.P. 23968 (W) of 2017 and submits that despite the directions contained in such order, the private respondent is continuing to hold puja at the disputed property and is in the process of constructing a temple thereon.
(3.) The State and the private respondent are represented.;