Calcutta High Court
Payel Paul Adhikary vs State Of West Bengal And Anr on 14 May, 2024
Author: Sabyasachi Bhattacharyya
Bench: Sabyasachi Bhattacharyya
OD 5
WPO/86/2024
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
PAYEL PAUL ADHIKARY
VS
STATE OF WEST BENGAL AND ANR
BEFORE:
The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA
Date: 14th May, 2024.
Appearance:
Mr. Tapas Dutta, Adv.
. . .for the petitioner.
Mr. Amitesh Banerjee, Sr. Standing Counsel.
Mr. Debangshu Dinda, Adv.
. . .for the State.
Mr. S.R. Saha, Adv.
. . .for the respondent no.6.
The Court: Learned senior standing counsel appearing for the State as well as learned counsel for the Webel Technology Ltd. (WTL) submit on instruction that due steps have been taken to address the issues flagged in the present writ petition.
Learned counsel also point out that due to shortage of manpower in certain departments, particularly in the sphere of data entry operators, there is a lag in the uploading insofar as the orders are concerned. However, due steps have been taken to rectify the situation at the earliest. 2
The officials of the National Informatics Centre (NIC) are also present in Court today. It transpires apparently that the NIC has taken care of its end of the issue insofar as the LRTT is concerned. However, nothing comes forth from the NIC regarding the other allegations made by the petitioner, particularly with regard to the Taxation Tribunal.
Be that as it may, in order to ascertain the status of the steps taken by the respondent authorities with regard to the issues raised in the present writ petition, the respondents, in particular the Webel Technology Ltd., the National Informatics Centre as well as the concerned Tribunals, that is, the Land Reforms and Tenancy Tribunal and the Taxation Tribunal shall file their respective reports supported by affidavits to indicate the status and the progress in that regard, on the next returnable date.
The matter shall next be listed on June 18, 2024 for passing further orders.
Advance copies of the reports shall be circulated between the learned advocates for the parties and copy shall be served on the learned advocate for the petitioner as well.
Affidavit of service filed in Court be taken on record.
(SABYASACHI BHATTACHARYYA, J.) SP/