Calcutta High Court (Appellete Side)
Faridul Alam vs The Union Of India & Ors on 8 April, 2025
08-04-2025
Item No.21
IN THE HIGH COURT AT CALCUTTA
Subrata Constitutional Writ Jurisdiction
Bhattacharyya Appellate Side
AR(C)
WPA No.28472 of 2024
Faridul Alam
-vs-
The Union of India & Ors.
Ms. Afreen Begum
Ms. Swastika Choudhury ...for the petitioner
Mr. Subit Majumdar ...for the Union of India
Sk. Md. Galib, sr. govt. adv.
Ms. Sujata Mukherjee ...for the State
1.Learned counsel for the Union of India submits that he is yet to receive instruction from his client.
2. The stand of the Union of India is very much required to be taken into consideration for passing any order directing sending the petitioner to UNHCR camp in Delhi where he may be united with his family members.
3. Learned counsel for the State relies upon the orders passed by various fora, including the order passed by the Hon'ble Supreme Court in the matter of Mohd. Sealimullah & Anr. v. Union of India & Ors. reported in (2021) 19 SCC 191.
4. Learned counsel for the Union of India is directed to revert with written instructions.
5. Relist on May 7, 2025.
6. All parties are to act on the server copy of this order duly downloaded from the official website of this Court.
[Amrita Sinha, J ] 2