Calcutta High Court (Appellete Side)
Whistleblowers Association vs Union Of India And Ors on 27 April, 2026
Ct.No.1 D/L 27.04.2026
28
Saikat
Mukherjee
WPA(P)/187/2026
WHISTLEBLOWERS ASSOCIATION
VS.
UNION OF INDIA AND ORS.
Mr. Rishabh Ahmad Khan, Adv.
...For the Petitioner
Mr. Nilanjan Bhattacharjee, Sr. Adv.
Mr. Guddu Singh, Adv.
...For the Union of India
Mr. Jahar Lal Dey, A.G.P.
Mr. Sudipto Panda, Adv.
...For the Respondent-State
Mr. Sandipan Banerjee, Adv. Mr. Ankit Sureka, Adv.
...For Howrah Municipal Corporation Dictated by Sujoy Paul, CJ.
1. Parties are represented through their respective learned counsel.
2. Learned counsel for petitioner prays for and is granted two weeks' time to come prepared on the question as to whether the owners of alleged illegal construction, which are sought to be demolished, are necessary parties or not.
3. List after two weeks.
(SUJOY PAUL, CJ.) (PARTHA SARATHI SEN, J.)