Calcutta High Court (Appellete Side)
In Re: The Court On Its Own Motion vs Registrar General on 10 May, 2019
1
10.05.2019
serial no. 1
AB/ S DE WP 9313 (W) of 2019
With
CAN 4814 of 2019
With
W. P. 150 of 2018
In re: The Court on its own Motion
And
1. Registrar General, Calcutta High Court
2. District Judge, Howrah
3. Chief Judicial Magistrate, Howrah
4. Union of India, represented by Additional Solicitor General,
5. State of West Bengal, represented by Advocate-General,
6. Chief Secretary, Government of West Bengal,
7. Secretary, Home Department, Government of West Bengal,
8. Director General of Police, State of West Bengal,
9. Commissioner of Police, Howrah Police Commissionerate,
10. Commissioner of Howrah Municipal Corporation,
11. Station House Officer (SHO), Howrah
Mr. S. K. Kapoor, Sr. Advocate,
Mr. L. K. Gupta, Sr. Advocate,
Mr. Saptangshu Basu, Sr. Advocate,
Mr. Ajay Chatterjee, Sr. Advocate,
Mr. Subir Sanyal
Mr. Subhasish Chakraborty
Mr. Aniruddha Chatterjee,
Mr. Arindam Ganguly,
Mr. Imtiaz Ahamed,
Mr. A. Sarkar,
Mr. Subhojit Bal,
Mr. Sumit Chowdhury,
Mr. Shamim Ahammed
Mr. Achin Jana
Mr. Ashoke Das,
Mr. Ratul Biswas,
Mr. Soumya Basu Roychowdhury,
Mr. Srijan Dutta,
Mr. Amit Chowdhury,
Ms. Sushmita Kumari Singh,
Mr. Sabyasachi Chatterjee,
Mr. A. Rai,
Ms. Mrinalini Majumder
... ...For the Howrah Bar Association
Mr. Kishore Dutta, ld. AG,
Mr. Abhrotosh Majumdar, ld. AAG,
... ...For the State
Mr. Imtiaz Ahmed
Mr. Subhajit Bal
Mr. Sumeet Chaudhury
Mr. A. Sarkar
Mr. Aniruddha Sarkar,
...For the Bar Association, High Court, Calcutta
Mr. Ashish Kr. Sanyal,
Mr. Imtiaz Ahamed,
Mr. Aniruddha Sarkar,
Mr. Subhojit Bal,
2
Mr. Rohit Kumar Sahu,
Ms. Susmita Saha Dutta,
Mr. Amrit Lal Dhar,
....For the Added Respondent / Applicant
in CAN 4728 of 2019.
Mr. Samrajit Roychoudhury ...For the Union of India.
Mr. Jaydeep Kar, sr. adv.
Mr. Siddhartha Banerjee .. ...For the Registrar General, High Court, Calcutta Mr. Ranjit Sarkar....Complainant no.2 (in person) in W. P. 150 of 2018.
In re : C.A.N. 4814 of 2019 This is an application seeking impleadment of five individuals who are working at different levels in the State Police. Their impleadment is sought for in the writ petition.
In response, learned Advocate General submits that the State will place an affidavit disclosing its response to this application. Let that be done by Monday i.e. 13.05.2019.
In the meantime, it is appropriate to issue notice to those five persons in their personal capacity. This will enable them to place their response if they intend to do so independent of support given through the learned Advocate General and other government law officers.
Hence, Registry is directed to issue notice to those five proposed added respondents in CAN 4814 of 2019. Registry should effect hand service of this order on those five persons who are sought to be impleaded in the writ petition.
An issue that was deliberated upon today was as to whether it would be appropriate for the court to view the audio-visual materials which are stated to have been produced in electronic form by the State as well as on behalf of the Howrah Bar.
We need to be assured by both sides that they have exchanged such materials between them to their satisfaction. If we are told to that effect on the next date of hearing, we will then consider as to how, when and where the Bench will see those materials. Hence, 3 submission in this regard shall also be made on Monday i.e. 13.05.2019.
Let this matter be listed on 13th May, 2019.
[Thottathil B. Radhakrishnan, C.J] [Arijt Banerjee, J]