Calcutta High Court (Appellete Side)
Debu Maity And Anr vs State Of West Bengal And Ors on 16 January, 2025
Author: Hiranmay Bhattacharyya
Bench: Hiranmay Bhattacharyya
16.01.2025
Item No.16
gd/ssd
WPA(P)/491/2024
DEBU MAITY AND ANR.
VS
STATE OF WEST BENGAL AND ORS.
Mr. Uday Sankar Bhattacharya,
Mr. Dilip Kumar Sinha,
Mr. Pradip Kumar,
Ms. Banani Bhattacharya
..for the Petitioners.
Mr. Sk. Md. Galib,
Ms. Sujata Mukherjee
..for the State.
Mr. Ovik Sengupta,
Mr. Vijay Verma
..for the Respondent No.3.
1. We have heard the learned advocates for either of the parties.
2. The learned advocate appearing for the respondent seeks time for getting written instruction.
3. The prayer sought for in the writ petition, prima facie, appears in the public interest since the jetty at Shibpur-Chandpal Ghat has been damaged, as a result of which, the Transport Department has stopped the ferry services.
4. The 3rd respondent appears to be In-Charge of the maintenance and upkeep of the jetty.
5. The respondents are directed to answer as to why direction should not be issued to them to forthwith repair the jetty and commence the ferry services. 2
6. In this regard, a written report be submitted in the form of an affidavit by the appropriate authority of the State as well as the 3rd respondent.
7. List the matter on 30th January, 2025 under the caption "To Be Mentioned".
8. Pendency of this writ petition shall not be a bar for the 3rd respondent to immediately commence the repair and restoration work of the jetty in question.
9. The learned advocate for the 3rd respondent is permitted to file his Vakalatnama in the department.
(T. S. SIVAGNANAM) CHIEF JUSTICE (HIRANMAY BHATTACHARYYA, J.)