Subhash Sarkar vs The State Of West Bengal & Ors
2023 Latest Caselaw 2977 Cal

27.04.2023
Court No.13
Item Nos.14 to 16
   ap

                                 WPA 20938 of 2018
                                   Subhash Sarkar
                                        Versus
                           The State of West Bengal & Ors.
                                         With
                                 WPA 20733 of 2018
                                         With
                                    CAN 1 of 2021
                                   Nilkamal Sarkar
                                        Versus
                             State of West Bengal & Ors.
                                         With
                                 WPA 20734 of 2018
                                         With
                                    CAN 1 of 2021
                                  Sri Badal Barman
                                        Versus
                             State of West Bengal & Ors.
                    Mr. Partha Ghosh,
                    Mr. Ajay Chaubey,
                    Mr. Amal Kumar Datta,
                    Ms. Simran Sureka,
                    Mr. Debashis Das,
                    Mr. Rahul Agarwala.
                                ... For the petitioner in Item Nos.13 & 14.
                    Mr. Subhabrata Datta,
                    Mr. Debasish Sarkar.
                                                        ....For the State.
                    Mr. Subir Sanyal,
                    Ms. Sumouli Sarkar.
                                                        ... For the NHRC.
                    Mr. Arindam Jana.
                                                      ... For the WBHRC.
                    Mr. Bhudeb Chatterjee.
                                                           ...For the UOI.
                    Mr. Ashok Chakraborty, Sr. Advocate,
                    Mr. Arun Kumar Maiti.
                                                           ...For the CBI.


                1.

Mr. Sanyal has concluded his submission on

behalf of NHRC. He has placed an unreported

judgment of the Special Bench of Madras High Court

in W.P.A. No. 41791 of 2006 (Abdul Sathar - Vs. - The

Principal Secretary to Government & Ors.) particularly

paragraph 490 onwards. He has also placed reliance of

four other decisions of the Hon'ble Supreme Court of

India.

2. The State Human Right Commission and the

State shall make submissions and reply tomorrow at

2:00 P.M.

3. Mr. Partha Ghosh, Counsel appearing for the

petitioner, has relied upon certain decisions and

submitted that copies whereof shall be made available

to this Court.

4. List the matter accordingly.

5. All parties are directed to act on a server copy

of this order duly downloaded from the official website

of this Court.

(Rajasekhar Mantha, J.)