Calcutta High Court (Appellete Side)
Md. Hasanujjaman & Ors vs The State Of West Bengal & Ors on 8 June, 2016
1 123 08.6.2016
gd W.P. 7481 (W) of 2016 Md. Hasanujjaman & Ors.
Vs. The State of West Bengal & Ors. Md. Ashraful Huq ..for the Petitioners Ms. Aparna Ghosh ..for the State For the same reasons as indicated in the order passed earlier today on WP 7483 (W) of 2016, the Superintendent of Police, Murshidabad is requested to communicate to the petitioners whatever misgivings the police authorities may have against the petitioners and afford the petitioners an opportunity of hearing before taking a decision whether the petitioners should be disengaged. Such exercise should be completed within six weeks from date.
W.P. 7481 (W) of 2016 is 2 disposed of without any order as to costs.
Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
(Sanjib Banerjee, J.) 3