Calcutta High Court (Appellete Side)
Kec International Limited vs State Of West Bengal & Ors on 14 September, 2010
Author: Jayanta Kumar Biswas
Bench: Jayanta Kumar Biswas
In the High Court at Calcutta Constitutional Writ Jurisdiction Appellate Side.
Present:
The Hon'ble Mr. Justice Jayanta Kumar Biswas.
W.P. No.18613(W) of 2010 KEC International Limited v.
State of West Bengal & Ors.
Ms.Debjani Sengupta, Mr.Ramaprasad Sarkar ... for the petitioner.
Mr. Amar Mitra. ...for the State.
Heard on: September 14, 2010.
Judgement on: September 14, 2010.
The Court:- The art.226 petition is disposed of directing the Superintendent of Police, Bankura to decide the petitioner's request for supply of police guards at its expense after making enquiry, recording proceeding and hearing the parties, if necessary, within a week from the date of communication of this order. The reasoned decision shall be communicated to the petitioner at once. If decision is taken to supply police guards, then within 24 hours from the moment of depositing the requisite amount order for the purpose shall be issued. The Superintendent of Police is also directed to look into the allegations made by the petitioner that certain people wrongfully seized the property belonging to the petitioner. If the Superintendent of Police is of the view that any allegation has made out a case of commission of cognizable offence, then he shall take step for registration of an FIR making investigation and recovery of stolen articles, if any. No costs. Certified xerox .
(Jayanta Kumar Biswas, J.) sm