Calcutta High Court (Appellete Side)
Atiar Rahaman Laskar vs State Of West Bengal And Ors on 7 February, 2018
Author: Dipankar Datta
Bench: Dipankar Datta
1
7.2.2018
KC (5)
W.P. 16509(W) of 2017
Atiar Rahaman Laskar
-versus-
State of West Bengal and Ors.
Mr. Sabyasachi Chattopadhyay,
Mr. Sourav Mondal,
Mr. Debarshi Amin......................For the petitioner.
Mr. Subhabrata Dutta,
Mr. Debasish Sarkar...................For the State.
Md. Sabir Ahmed......................For the respondent
no. 4.
The undated report of the Secretary, Judicial Department, Government of West Bengal, filed by Mr. Subhabrata Dutta, learned junior Government advocate, representing the State, shall be retained with the records.
It appears from such report that as on 5th February, 2018, the State Legal Services Authority has sufficient fund (Rs. 1,94,03,100/-) on account of acid attack victim compensation fund.
Mr. Chattopadhyay, learned advocate appearing for the petitioner submits, on instructions, that Rs. 3,00,000/- has been credited in the bank account of his daughter, i.e. the acid attack victim.
This takes care of a part of the grievance of the petitioner.
Since other matters at the instance of acid attack victims, seeking further relief, are pending, this writ petition is treated as heard-in-part. It shall be 2 considered along with the other writ petitions, i.e. the writ petitions appearing as item no. 2 of the monthly combined list dated 5th February, 2018 as and when the same are called on for hearing.
(DIPANKAR DATTA, J.) 3