Calcutta High Court (Appellete Side)
Tapas Kumar Bhanja vs The State on 21 November, 2022
Author: Prakash Shrivastava
Bench: Prakash Shrivastava
1to 5 s.s/jks 21.11.2022 WPA 7252 of 2018 Court in its own motion In Re. : Overcrowding in prisons With WPA 26371 of 2017 In-human conditions in 1382 prisons With WPA 4510 of 1997 Tapas Kumar Bhanja Vs. The State With WPA 5440 of 2020 With CAN 1 of 2020 (Old CAN 3147 of 2020) Aparajita Bose Vs. State of West Bengal & Ors.
With WPA 8573 of 2018 The Hon'ble Court in its own motion Vs. State of West Bengal Mr. Saikat Banerjee Ms. Juin Dutta Chakraborty ... ... for the High Court Administration Mr. S. N. Mookherjee, AG Mr. Debasish Ghosh ... ... for the State Mr. Pradip Kumar Roy Mr. Joydeep Roy ... ... for the PSC Ms. Era Ghosh ... ... for the intervenor Mr. Kaushik Gupta ... ... for the SLSA in WPA 26371 of 2017 Mr. Kallol Mondal ... ... for the SLSA in WPA 8573 of 2018 The matters are listed today under the heading "To Be Mentioned" because learned counsel for the intervenor has pointed out that by mistake in the order dated 7th 2 November, 2022 the name of Buddhaeswar Mahato is wrongly typed as Dudheswar Mahato. The said typographical error accordingly stands corrected.
List on 16th January, 2023.
(Prakash Shrivastava, C.J.) (Rajarshi Bharadwaj, J.)