Calcutta High Court (Appellete Side)
Arbind Gupta vs The State Of West Bengal & Ors on 3 March, 2015
Author: Debasish Kargupta
Bench: Debasish Kargupta
1
03.03.2015
srm
W.P. No. 4072 (W) of 2015
Arbind Gupta
Versus
The State of West Bengal & Ors.
Mr. Debabrata Saha Roy,
Mr. Pingal Bhattacharyya,
Mr. A. Deb Roy
...For the Petitioner.
Mr. Kishore Dutta,
Mr. Sushovan Sengupta,
Mr. Sirsanya Bandopadhyay
...For the State.
In compliance of the order dated March 2, 2015, Sri Subhash Ranjan
Biswas, the respondent No.3 and Sri Partha Saha, the respondent No.5 are
present before this Court today.
It is submitted by the learned Senior Advocate appearing on behalf of the State‐respondents that an order dated February 12, 2015 was passed during the pendency of this writ application to give effect to the impugned order dated January 21, 2015 so far as the question of temporary tagging of the ration cards of FPS 882 was concerned. It is further submitted by him, on instruction, that though there had been an assurance given to this Court on February 9, 2015 not to proceed further on the basis of the impugned order the above step was taken. There is no dispute that it was contrary to the 2 assurance given to the Court. On further instruction from the respondents concerned, who are present before this Court, it submitted by the learned Senior Counsel appearing on behalf of the State‐respondents that the authorities are ready and willing to restore back the position as it was on January 20, 2015. There was further assurance that there will be no repetition of this type of incidents in future. A prayer is made for adjourning the hearing of this matter for taking instruction from the concerned respondents to assist this Court properly.
Having heard the learned Counsel appearing for the respective parties as also after considering the facts and circumstances of this case, further hearing of this matter stands adjourned to March 10, 2015 and this matter will appear in the Daily Supplementary Cause List on that date under the heading "Listed Motion (Group‐VIII)" on " 2nd Top".
The aforesaid submissions made with regard to steps to be taken in respect of the order dated February 12, 2015 will be considered for giving appropriate direction on the aforesaid next date of hearing.
Considering the submissions and the assurance given by the learned Senior Advocate appearing for the State‐respondents the personal appearances of the aforesaid officers are dispensed with until further orders.
( Debasish Kar Gupta, J. ) 3