Calcutta High Court (Appellete Side)
Pg (Dukhu Mia vs The Union Of India & Ors.) on 3 July, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
1 23 03.07.2014
W.P.8761(W) of 2013 pg (Dukhu Mia vs. The Union of India & Ors.) Mr. Uday Sankar Chattopadhyay....for the petitioner Ms. Shyamoli Banerjee.....for the Union of India Mr. Suman Sengupta Mr. Sanatan Panja..........for the State The written instructions received by Ms. Shyamoli Banerjee, learned advocate for the Union of India from the Legal Officer (Gr. II), Ministry of External Affairs have been placed before me. The same shall be retained with the records. It appears therefrom that the Ministry of External Affairs has washed its hands off once the Bangladesh High Commission has failed to respond to the request made by the ministry for nationality confirmation and arrangement of travel permit qua the petitioner.
I am of the view that the petitioner having served the sentence imposed upon him, cannot languish in jail forever. The Ministry of Home Affairs or any other relevant ministry must take up the matter with their counterpart in Bangladesh for facilitating deportation of the petitioner to Bangladesh.
Hearing of this writ petition stands adjourned for a month. Put it up under the heading 'To Be Mentioned' in the next monthly list.
I hope and trust that in the meanwhile the relevant ministry, Government of India shall initiate steps 2 to deport the petitioner to Bangladesh. A report on the steps taken shall be filed on the next date.
(DIPANKAR DATTA,J.)