Calcutta High Court (Appellete Side)
Sanjoy Ketan Ghose vs The State Of West Bengal & Ors on 27 September, 2016
Author: Dipankar Datta
Bench: Dipankar Datta
1
27.09.2016
Item No.48
SB
W.P. 21618 (W) of 2016
Sanjoy Ketan Ghose
Vs.
The State of West Bengal & Ors.
Mr. Sanat Chowdhuri..............for the petitioner.
None appears for the State despite service. Affidavit of service filed in
Court today shall be retained with the records.
Invoking the provisions of the Right to Information Act, 2005, the petitioner
obtained information from the Officer-in-Charge, Judicial Munshikhana Office,
24 Parganas (South), Alipore that for professional fees unpaid upto July, 2011,
Rs.2,55,350/- was found to be due and payable to him.
A prayer is made by Mr. Chowdhuri, learned advocate for the petitioner for
a direction on the State to release the aforesaid amount.
Having regard to the nature of grievance raised in this writ petition, I find
no reason to keep the same pending. It stands disposed of with a direction
upon the District Magistrate, South 24 Parganas, respondent no.3 to release in
favour of the petitioner the admissible dues as early as possible but positively within six months from date of receipt of a copy of this order. If any bill is disputed and the amount claimed thereunder is not payable, the petitioner shall be duly informed whereafter he shall be at liberty to realise such amount by initiating civil action, in accordance with law. There shall, however, be no order for costs.
Urgent photostat certified copy of this order, if applied for, be given to the learned advocates for the parties.
(DIPANKAR DATTA, J.) 2