Calcutta High Court (Appellete Side)
Susmita Saha Dutta vs The Union Of India And Ors on 8 November, 2021
Author: Prakash Shrivastava
Bench: Prakash Shrivastava
08.11.2021 Court No.1 Item Nos.
6 to 15 AP/ss WPA(P) 142 of 2021 With CAN 1 of 2021 With CAN 3 of 2021 Susmita Saha Dutta Vs. The Union of India and Ors.
With CPAN 667 of 2021 Anindya Sundar Das Vs. Sanjay Sarkar With WPA(P) 143 of 2021 With CAN 2 of 2021 Anindya Sundar Das Vs. Union of India and Ors.
With WPA(P) 144 of 2021 With CAN 2 of 2021 With CAN 3 of 2021 Priyanka Tibrewal Vs. The State of West Bengal and Ors.
With WPA(P) 145 of 2021 With CAN 2 of 2021 Pradipta Arjun Vs. Union of India and Ors.
With WPA(P) 146 of 2021 Smt. Aparajita Mitra Vs. The Union of India and Ors.
With WPA(P) 147 of 2021 With CAN 2 of 2021 2 Kuntal Mojumder Vs. Union of India and Ors.
With WPA(P) 148 of 2021 With CAN 1 of 2021 With CAN 3 of 2021 Susheel Kumar Pandey Vs. State of West Bengal and Ors.
With WPA(P) 149 of 2021 With CAN 2 of 2021 With CAN 3 of 2021 Marufa Bibi and Ors.
Vs. State of West Bengal and Ors.
With WPA(P) 167 of 2021 With CAN 2 of 2021 Kashinath Biswas Vs. Union of India and Ors. (Through Video Conference) Mr. Debopriya Samanata ... for the Petitioner in WPA(P) 143 of 2021.
Ms. Priyanka Tibrewal ... Petitioner in person in WPA(P) 144 of 2021.
Mr. Loknath Chatterjee Mr. Sukanta Ghosh ...for the Petitioner in WPA(P) 146 of 2021.
Ms. Souri Ghosal ...for the Petitioner in WPA(P) 147 of 2021.
Mr. Samim Ahmed Mr. Arka Maiti Ms. Saloni Bhattacharya ...for the Petitioner in WPA(P) 149 of 2021. Mr. Rabi Sankar Chattopadhyay Mr. Uday Sankar Chattopadhyay Mr. Suman Sankar Chattopadhyay Mr. Santanu Maji 3 Ms. Snigdha Saha Mr. Sayan Chattapadhyay Ms. Payel Shome ...for the Petitioner in WPA(P) 167 of 2021 present in Court.
Mr. Sanjay Basu Mr. Soumen Mohanty Ms. Shrivalli Kajaria Ms. Ranjabati Ray ...for the D.G. of Police and S.Ps. of Police.
Mr. Y.J. Dastoor, Additional Solicitor General Mr. Phiroze Edulji Mr. Bhaskar Prosad Banerjee Ms. Anamika Pandey Ms. Amrita Pandey Mr. Arijit Majumdar ...for the Union of India.
Mr. S.N. Mookherjee, Advocate General Mr. Anirban Ray, Government Pleader Mr. Raja Saha Mr. Suman Sengupta Mr. Debashish Gosh ...for the State.
Mr. Ayan Bhattacharyya Mr. Anand Keshari ...for the S.I.T. Mr. Sidhant Kumar Mr. Manyaa Chandok Mr. Anuran Samanta ...for the ECI.
Counsel for the S.I.T. has filed the status report in a sealed cover, which has been opened and perused.
Report indicates that a number of cases are under investigation and that the S.I.T. is taking further steps to monitor them.
Learned counsel for the C.B.I. has also referred to the previous status report, which shows same position that the cases are under investigation.
4Hence, we are of the view that further status report should be filed by S.I.T. and C.B.I. showing the progress in the matter.
Some of the counsel appearing for the petitioners have raised an issue that certain persons have been ousted from their houses and are not permitted to go to their work places. They are permitted to file an appropriate application disclosing the details of such persons by giving an advance copy to learned Advocate General who has assured that he will look into the grievances of these persons.
Shri Samim Ahmed, learned counsel for the petitioner in WP 149 of 2021 has submitted that he has already filed such an application. He is directed to supply another copy of the same to the learned Advocate General.
Let fresh status report be filed by the S.I.T. and C.B.I. on or before the next date of hearing.
List on 23rd December, 2021.
(Prakash Shrivastava, C.J.) (I.P. Mukerji, J.)