Calcutta High Court (Appellete Side)
Sri Tridip Mitra vs The State Of West Bengal & Ors on 29 April, 2013
Author: Dipankar Datta
Bench: Dipankar Datta
1
1437 29 .4.13
CL W. P. No. 3349 (W) OF 2013
Sc ------------
Sri Tridip Mitra
-vs.-
The State of West Bengal & Ors.
Mr. Subrata Bhattacharya
....For the Petitioner.
Leave is granted to the petitioner's learned advocate on
record to effect correction in the causetitle of the writ petition to
properly describe the respondent no.5.
None has appeared for the respondents despite service. Affidavit-of-service, filed in Court today, shall be retained with the records.
Having heard Mr. Bhattacharya, learned advocate for the petitioner and considering the nature of grievance expressed in this writ petition, I direct the Officer-in-Charge, respondent no.5 to ensure access of the petitioner and his family members to their residence. He shall also ensure that as a result of the dispute between the petitioner and the respondent no.6 peace and tranquility at the locale is not disrupted and that life of one is not endangered at the instance of the other.
Let affidavit-in-opposition be filed by three weeks after the vacation; reply thereto, if any, may be filed by a week thereafter.
Put up the writ petition in the Combined Monthly List of July, 2013 for 'Hearing'.
As none has appeared for the respondents, this order shall be communicated to them. An affidavit-of-service, in this regard, shall be filed on the next date.
(Dipankar Datta,J.)