Calcutta High Court (Appellete Side)
Santosh Kumar Karmakar vs The Union Of India & Ors on 18 March, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
1
18.03.2014
Item No.44
SB
W.P. 5930 (W) of 2014
Santosh Kumar Karmakar
Vs.
The Union of India & Ors.
Mr. D. Saha Roy,
Mr. D. Guha......for the petitioner.
Mr. K. K. Maiti............for the respondents 2,3,4,7 and 9.
Mr. A. Banerjee, Mr. R. P. Sarkar............for the State. It appears from the instructions received by Mr. Maity, learned advocate appearing for the respondents 2,3,4,7 and 9 that prosecution could not be launched for want of sanction under Section 137 of the Customs Act from the competent authority. Replying to a query of the Court, it is submitted by Mr. Maity that sanction has been prayed for only three/four days back. It is rather unfortunate that the departmental authorities have acted in such a lackadaisical manner.
Before I proceed to dispose of this writ petition, I desire an affidavit from the side of the said respondents to place on record the steps that have been taken since registration of Seizure Case No. 1/Imp/CL/BCPU/97 dated 03.01.1997.
Let such affidavit be filed by a week from date. Put up the writ petition on 26.03.2014 under the heading 'To Be Mentioned'.
2(DIPANKAR DATTA, J.)