Calcutta High Court (Appellete Side)
Sc W. P. No. 8966 (W) Of 2015 Kakali Maity vs Union Of India & Ors on 17 June, 2015
Author: Dipankar Datta
Bench: Dipankar Datta
1
30 17.6.15
Sc W. P. No. 8966 (W) OF 2015 Kakali Maity
-vs.-
Union of India & Ors.
With
W. P. No. 4772 (W) OF 2015 Sukumar Jana & Ors.
-vs.-
The Union of India & Ors.
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Mr. Bikash Ranjan Bhattacharya Mr. Prahlad Chandra Ghosh Ms. Kakali Samajpati Mr. Sukumar Sarkar Mr. Subir Hazra.
....For the Petitioners in both writ petitions.
Mr. Sanjib Kumar Mal Mr. Bimalendu Das.
....For the Respondents No. 2 to 4 in W.P.8966(W)/2015 & Respondents No. 2 & 3 in W.P. No.4772 (W) of 2015.
Mr. Samrat Sen ....For the State in W.P. No.4772 (W) of 2015.
Mr. Snehasis Jana ....For the Respondents No. 4 in W.P. 8966 (W) of 2015 & Respondent No. 13 in W.P. 4772 (W) of 2015.
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Mr. Mal, learned advocate for the Bharat Petrolium Corporation Limited has produced before this Bench a document which, prima facie, establishes his claim that due inspection of the site, offered by the private respondent in both the writ petitions, was conducted and that the same was found to be in order.
The document shall be retained with the records.
2However, the documents based whereon conclusions were reached by the inspecting team have not been produced.
ACO Put up the writ petitions on next Friday (19th June, 2015) when the field verification/inspection report together with documents produced by the private respondent shall be placed before this Bench.
(Dipankar Datta, J.)