Advocate Anindya Sundar Das through Advocates Uday Sankar Chattopadhyay, Debopriya Samanta and Santanu Majhi filed a Public Interest Litigation Petition in the Calcutta High Court highlighting the grievances of people regarding the threat to their Life and Liberty caused by the acts of violence taking place at State of West Bengal after West Bengal 2021 Election and Negligence or non-intervention of Police to procure this situation of Danger.
This Petition pressed charges against Union Of India, Election Commission of India, The State of West Bengal, The Director-General of Police, The Commissioner of Police, and The Chief Electoral Officer, Government of West Bengal Kolkata as respondents and shall be heard by Acting Chief Justice Rajesh Bindal and Justice Arjit Banerjee.
Contents of the Petition
The Petition alleged that Respondents failed in addressing the violence post Election in West Bengal and failed in discharging their respective duties. It was further submitted in the Plea that activists associated with the ruling parties attacked the Houses of Supporters of Opposition political Parties where they physically assaulted them, abused them and looted their property just because those innocent people had cast their votes in favour of the opposite party.
The Plea also highlighted the issue of Fake News being spread on various social media platforms which are leading due to high differences among the different religion and community in West Bengal thereby disturbing the peace and social Harmony of Society.
It was also stated that Police is acting like a dumb Spectator- not taking any action in present violence and the terrifying situation in State which shows that State of Affairs is carried out in an unexpectable manner and due to their negligence and Stubborn behaviours People are being left dead due to the situation between different Political parties.
Plea Highlighted various inhumane activities being carried out in the State and the careless attitude of the Administration which reflects that the State of West Bengal is a Guardianless state and post Election Scenario has worsened the peace of the State. Therefore, this Court shall take into consideration the present Plea to maintain Law and Order in the State.
Prayers in the Plea
"Direct SIT (Special Investigation Team) to conduct enquiry and an impartial investigation into the Present Violence in the State of West bengal post election.
Direct Respondent authorities to take appropriate measures to stop the Violence.
Direct the Centre regarding the Deployment of Central forces in the disturbing areas of the State.
Direct Respondent to provide Compensation to the Affected Families due to violence."
This Particular Plea aimed at guarding the Law and Order situation in the State of West Bengal which is becoming Shabby day by day due to the inhumane activities caused by political activists and alleged invasion by Police Authorities.
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