Calcutta High Court (Appellete Side)
Suvendu Adhikari vs The State Of West Bengal & Ors on 27 June, 2022
Author: Shampa Sarkar
Bench: Shampa Sarkar
27.06.2022
Sl. No.59
ss W.P.A. 10533 of 2022
Suvendu Adhikari
,,
Vs.
The State of West Bengal & ors.
Mr. Soumya Majumder
Mr. Srijib Chakraborty
Mr. Anish Kumar Mukherjee
Mr. Aditya Mondal
Mr. Amrit Sinha ... for the petitioner
Mr. Anirban Roy, Ld. G.P.
Mr. Amal Kr. Sen
Mr. Nilotpal Chatterjee
Mr. Subhabrata Das
Mr. Lal Mohan Basu ... for the State
Mr. Lokenath Chatterje
Mr. Sukanta Ghosh ... for the Union of India
The allegation is with regard to overt act of
,,
<,
the police authorities, in wrongfully stopping the
petitioner at Purba Medinipur, when the unrest was
prevailing in Howrah.
The matter has to be decided on affidavit.
Let affidavit-in-opposition be filed within a
period of four weeks from date; reply thereto, if any,
two weeks thereafter.
In the affidavit-in-opposition the State-
respondent shall deal with each and every allegation
levelled by the petitioner with regard to the alleged wrongful restraint.
The question of maintainability is kept open. Liberty to mention.
(Shampa Sarkar, J.)