Calcutta High Court (Appellete Side)
WP-8033W-2017 on 20 July, 2018
Author: Arijit Banerjee
Bench: Arijit Banerjee
20.7.2018
Item No. 1
Court No. 1
Ashoke
W.P. 8033(W) of 2017
(CAN 3763 of 2018)
with
W.P. 26162(W) of 2014
with
W.P. 20749(W) of 2014
Mr. Bikash Ranjan Bhattacharya,
Mr. Shamim Ahmed.
... For the Petitioners.
(in W.P. 8033(W) of 2017)
Mr. Abhratosh Majumdar, Ld. Addl. Adv. Genl.,
Mr. Md. T. M. Siddiqui,
Mr. Nilotpal Chatterjee.
... For the State (in W.P. 26162(W) of 2014)
Mr. Kousik Chanda, Ld. A. S. G.,
Mr. Tarun Jyoti Tewari.
... For the Union of India.
Mr. Ranjay De,
Mr. Basabjit Banerjee.
... For the Respondent No. 8.
(in W.P. 20749(W) of 2014) Advocate-on-record for the petitioner shall supply particulars of the villages and the silicosis victims residing therein to the learned advocate-on-record for the state. This will be done in course of the day.
Learned Additional Advocate General in his usual fairness submits that immediate steps will be taken for attending to victims of silicosis as per the particulars furnished by the petitioner. He also submits that steps will be taken for holding health camps in other four villages to be identified by the petitioner.
It is not in dispute that health camps are being regularly organised in Goaldaha village. We are sure that the State will ensure that similar health camps are organised regularly in other villages to be identified by the petitioner, at regular intervals so that the hardship of the silicosis victims is alleviated to the extent possible.
Mr. Majumdar shall come back on the next date with further instruction.
List the matter two weeks hence under the heading 'To Be Mentioned'.
(Jyotirmay Bhattacharya, C.J.) (Arijit Banerjee, J.) 1 2