Ruhul Amin Mondal vs The State Of West Bengal & Ors
2023 Latest Caselaw 4617 Cal

1.08.2023

BR

WPA 15818 of 2023

Ruhul Amin Mondal

-vs The State of West Bengal & Ors.

Mr. Arun Kumar Maity, Mrs. Kaberi Sengupta, Mr. R.R.Mohanty, Mr. Syed Ali Afzal, Mr. Sumit Shaw, Ms. Komal Shaw, Ms. Snigdha Ghosh, Mr. Shivam Saha .... For the petitioner

Mr. Wasim Ahmed, Sk. Md. Masood .... For the State

Report filed on behalf of the State is taken on record. A copy of the same is handed over to learned counsel for the petitioner.

It does not appear that the report includes the steps taken by the State in respect of compensating the petitioner in terms of the judgment referred to.

This is despite a clear direction passed by this Court on 18.7.2023 in this regard.

Let a proper report be filed by the Inspector-in-Charge of Falta Police Station , Diamond Harbour (PD) in the form of affidavit containing all the particulars on the next date.

List this matter for further hearing on 10th August, 2023.

( Jay Sengupta, J. )