AI Structured Summary
Not yet generated for this judgment
Judgment
Ananda Sen, J
Defect(s) as pointed out by the office is ignored.
Heard the counsel for the parties.
The petitioner has made following prayer:
“that in the instant writ petition the petitioner prays for issuance of an appropriate writ(s)/order(s)/direction(s) and/ or a writ in the nature of
mandamus commanding upon the respondents to take immediate step for verifying the registered D.O. (dated 22.01.2018 and dated 20.02.2018)
which is in between the B.C.C.L. and the petitioner and also protect the business deal which is without any valid reason and without D.O. only due to
mussel power and being the local politician intervene the business of the petitioner for demand of levy.
And further command upon the respondent to consider the representation filed by the petitioner and the same dispose by the reasoned order for which
the petitioner running the pillar to post. And to prevent the local politician actuated the local persons in the premises of the B.C.C.L.’s Kanta
Ghar.â€
This Court fails to understand how a criminal writ is maintainable on the prayer made therein. By no stretch of imagination this case can be
registered as criminal writ application.
The petitioner is at liberty to convert the same to a civil writ.