Calcutta High Court (Appellete Side)
Golam Mohiuddin Mondal vs The State Of West Bengal & Ors on 15 December, 2020
Author: Shekhar B. Saraf
Bench: Shekhar B. Saraf
13 15.12.2020
Sc
W.P.A. 3417 OF 2020
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(Through Video Conference) , Golam Mohiuddin Mondal Vs. The State of West Bengal & Ors.
,, Mr. Partha Sarathi Deb Barman Md. M. Nazar Chowdhury.
... For the Petitioner Ms. Supriya Dubey ...For the Respondents This is an application under Article 226 of the Constitution of India wherein the writ petitioner is aggrieved by the alleged illegal actions of the respondents/authorities in not supplying the M.R. cereals under the P.D.S. to the petitioner.
Ms. Dubey, learned counsel appearing on behalf of the State submits that the digital ration cards of the petitioner and his family are ready and may be collected from the Area Inspector (F & S), Basirhat - I Block.
Mr. Deb Barman, learned counsel appearing on behalf of the petitioner submits that since 2016 till date he has been deprived of his rightful claim under the P.D.S. and, therefore, he seeks compensation for the same from the State. To decide this issue, affidavits are required to be exchanged.
2Accordingly, affidavit-in-opposition be filed within four weeks from date; reply thereto, if any, be filed by two weeks thereafter.
List the writ petition under the appropriate heading in the Combined Monthly List of February, 2021.
In the meantime, the petitioner is directed to go and collect the digital ration cards from the office of the Area Inspector (F & S), Basirhat - I Block on December 21, 2020 at 11-00 a.m. The officer concerned is directed to handover the digital ration cards to the petitioner on that date.
(Shekhar B. Saraf, J.)