Calcutta High Court (Appellete Side)
Ashok Kr. Sasmal & Ors vs State Of West Bengal & Ors on 10 December, 2024
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
10.12.2024
Ct. No.35 IN THE HIGH COURT AT CALCUTTA
Sl. No.452 Constitutional Writ Jurisdiction
Saikat Appellate Side
WPA/1596/2024
Ashok Kr. Sasmal & Ors.
Vs.
State of West Bengal & Ors.
Mr. Arka Bhattacharya, Adv.
Mr. Gourab Ghosh, Adv.
...For the Petitioners
Mr. Rajib Kr. Acharyya, Adv.
Mr. Banshi Badan Maity, Adv.
Mr. Goutam Malik, Adv.
...For the Private
Respondent Nos.4 & 5
Mr. Amal Kr. Sen, A.G.P. Mr. Lal Mohan Basu, Adv.
...For the State Petitioner is aggrieved by the inaction of the police authority in respect of his representation dated 19th February, 2023, having been not considered.
I have considered the last paragraph of the information which was submitted with the Officer-in- Charge, Kolaghat police station.
Learned advocate for the State submitted a report. The report reflects that earlier an information was furnished pursuant to which Kolaghat P.S. Case No.623/22 was registered for investigation. After completion of investigation charge-sheet was submitted before the jurisdictional court.
2Learned advocate for the private respondents submits that difference and dispute are purely civil in nature and as such writ petition may be dismissed.
Be that as it may, I have considered the prayers advanced by the petitioners and I find that the petitioners are much more worried about the differences, interferences as well as the peaceful ambience in respect of the debutter property is concerned.
In view of the aforesaid contentions, I direct the Officer-in-Charge, Kolaghat police station to keep a strict vigil and to ensure that no breach of the peace takes place at the locale and/or any untoward incident crops up because of the inimical relationship existing between the petitioners and the private respondents.
With the aforesaid observations, WPA/1596/2024 is disposed of.
Report, so submitted, is kept with the record. Copy of the report be handed over to both the parties.
Urgent Photostat certified copy of this order, if applied for, be given to the parties, on priority basis, upon compliance of all necessary formalities.
(Tirthankar Ghosh, J.)