SHAMPA SARKAR,J. - (1.) Let the supplementary affidavit filed in Court today by the learned Advocate for the petitioners be kept on record.
(2.) This writ application has been filed challenging inaction on the part of the respondent no.9, namely, Block Development Officer, Chakdah, Nadia and Prodhan, Ghetugacchi Gram Panchayat, District - Nadia in not taking any steps against the illegal construction of a pathway by the respondent nos.12 to 18 by encroaching upon a portion of the land of the petitioners.
(3.) From the records available, it seems that there is a Title suit pending before the learned Civil Judge (Junior Division), Kalyani, Nadia being T.S. No. 30 of 2015 on the selfsame cause of action. It further appears that an order of injunction had been passed restraining the respondent nos.9 to 18 from making any further construction of the road over the suit property in question. It appears that the Prodhan of the Gram Panchayat concerned has also informed the petitioners by a letter that no sanction for such construction was ever given by the said Panchayat.;