Calcutta High Court (Appellete Side)
Amnesty India vs Union Of India & Ors on 13 February, 2025
13.02.2025
Item No.29
RP/SM
Ct. No.01
WPA (P) 31 of 2025
Amnesty India
VS.
Union of India & Ors.
Mr. Kalyan Kumar Chakraborty
Mr. Nripendra Krishna Roy
....For Petitioner
Mr. Ashok Kumar Chakraborty, Ld. ASGI
Mr. Kumar Jyoti Tewari, Sr. Adv.
Ms. Amrita Pandey
....For Respondent Nos.1,3,4
Mr. Arbind Jaiswal .... For Human Rights Organization
1. By filing this writ petition the petitioner seeks for issuance of a writ of mandamus to allow the distressed minorities of Bangladesh to temporarily stay at makeshift shelters near the border.
2. The relief sought for by the writ petitioner in this public interest litigation cannot be granted as there are several ramifications in respect of transborder migration and transborder infiltration. Therefore, we are unable to entertain this public interest litigation and the same is dismissed.
(T.S. SIVAGNANAM) CHIEF JUSTICE (BIVAS PATTANAYAK, J.)