Calcutta High Court (Appellete Side)
Sitam Singha & Ors vs The State Of West Bengal & Ors on 19 December, 2011
Author: Tapen Sen
Bench: Tapen Sen
19/12/2011
ARDR
WP 21739 (W) of 2011
Sitam Singha & Ors.
Vs.
The State of West Bengal & Ors.
Mr. Sakya Maiti,
..... for the Petitioners.
Mr. Subrata Talukdar,
Mr. Mayukh Moitra,
...for the State.
Ms. Debjani Sengupta,
...for the University.
Heard Mr. Sakya Moitra, learned Counsel appearing for
the Petitioners and Ms. Debjani Sengupta, learned Counsel for
the Vidyasagar University.
Let notices issue upon the remaining Respondents.
In view of the nature of allegations made in this Writ Petition and considering the fact that the Elections are scheduled to be held on 20/12/2011 in the Jhargram Raj College, Paschim Medinipur, this Court directs Mr. Amit Prakash Lahiri a learned Senior Counsel of this Court to act as a Special Officer for purposes of receiving Nominations. The date of the Election is, accordingly directed to be kept in abeyance and will be abide by the final result of this Writ Petition.
In the meantime, Mr. Lahiri is also authorised to extend the dates mentioned in Serial No. 6 of Annexure P-2.
The matter shall come up under the same heading on the 9th of February, 2012.
Lest there be any untoward incident and if the situation so demands, the District Manager, Paschim Medinipore as well as the Superintendent of Police of the area concerned are directed to render all assistance and cooperation to Mr. Lahiri as he may require.
Learned Counsel for the Petitioner shall serve notice on the non-appearing Respondents so that they can appear on the next date and say whatever they like to say.
It will be the responsibility of the Petitioners to provide necessary costs of the vehicle to Mr. Lahiri so that he can go to Jhargram. The Petitioners shall also pay a sum of Rs.10,000/- (Rupees Ten thousand only) to Mr. Lahiri for the first time that he goes there and then, for each successive visit, a sum of Rs.5,000/-. It is further made clear that on the date the results are announced, the same will be under the scrutiny of the said Special Officer.
Subject to an application for certified copy being made and proof in support thereof being produced, let a plain photocopy of this Order, duly countersigned by the Assistant Registrar (Court), be handed over to the parties.
(Tapen Sen, J.)