Calcutta High Court (Appellete Side)
Indranil Mukherjee vs The State Of West Bengal & Ors on 23 June, 2017
Author: Debangsu Basak
Bench: Debangsu Basak
1
June 23,
2017
R.C. W.P. 29 (W) OF 2017
Indranil Mukherjee
Vs.
The State of West Bengal & Ors.
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Mr. Anindya Lahiri
Mr. Samrat Dey Palul
...for Petitioner
Mr. Kollol Kumar Basu
Mr. Rahul Haldar,
...for Respondent no.11
Mr.Amitesh Banerjee Ld.Sr. Standing Counsel Mr.Tarak Karan ...for State There are three complaints in the present writ petition. One of such complaint is with regard to the alleged attrocities committed by the police authorities to the petitioner. The other is that despite the directions of the Hon'ble Supreme Court of India, the Bidhannagar Commissionerate has not tuned its website to be in consonance with such directions of the Hon'ble Supreme Court of India. The third complaint is that the police authorities have not taken appropriate steps with regard to the complaint lodged by the petitioner.
The State authorities are represented. The issues raised in the writ petition are such that an opportunity should be given to the respondents to file affidavits.
Let affidavit in opposition be filed within two weeks from date, reply, if any, be filed within a week thereafter.
2List the writ petition under the same heading four weeks hence.
Supplementary affidavit filed in Court today be kept with the records.
Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
( DEBANGSU BASAK, J. )