Calcutta High Court (Appellete Side)
Sri Bijoy Kumar Gupta vs The State Of West Bengal & Ors on 21 June, 2017
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1 21.06.2017
s.das 574 W.P. 15474 (W) of 2017 Sri Bijoy Kumar Gupta Vs. The State of West Bengal & Ors.
Mr. Kunal Ganguly ..... for the petitioner Mr. Probal Kumar Mukherjee, Mr. Suhrid Sur .... for the State Let affidavit-of-service filed in Court by the learned Counsel appearing for the petitioner be kept with record.
Report is filed on behalf of the State wherefrom it appears that no unlawful action was taken against the petitioner or his vehicle by the State authorities. Report be kept with the record.
Under such circumstances, I dispose of the writ petition observing that so long the petitioner carries on business lawfully, there shall be no interference. Moreover, if any violation is detected, the police shall be free to act in accordance with law.
There will be no order as to costs. Urgent photostat certified copy of this order, if applied for, shall be given to the parties as expeditiously as possible on compliance of all necessary formalities.
(Joymalya Bagchi, J.) 2