Smriti Nan vs The State Of West Bengal And Ors
2026 Latest Caselaw 2007 Cal/2

Calcutta High Court

Smriti Nan vs The State Of West Bengal And Ors on 18 March, 2026

Author: Saugata Bhattacharyya

Bench: Saugata Bhattacharyya

OD-1
                           ORDER SHEET
                 IN THE HIGH COURT AT CALCUTTA
                   Constitutional Writ Jurisdiction
                          ORIGINAL SIDE

                            WPO/74/2026

                          SMRITI NAN
                               VS
                THE STATE OF WEST BENGAL AND ORS.

  BEFORE:
  The Hon'ble JUSTICE SAUGATA BHATTACHARYYA
  Date : 18th March, 2026.

                                                                   Appearance
                                                          Mr. Ranajit Roy, Adv.
                                                        Md. Shakeel Khan, Adv.
                                                           Mr. Jane Alam, Adv.
                                                           ... for the petitioner.

                                                       Ms. Shabnam Gupta, Adv.
                                                          Mr. Nadeem Khan, Adv.
                                                          Mr. Raunak Shaw, Adv.
                                                 Mr. Rajsekhar Bal Bakshi, Adv.
                                                  ..for the respondent nos. 5-10.

Ms. Papiya Banerjee Bihani, Adv.

... for the State.

1. The matter is heard in presence of the learned Advocates

representing the petitioner and respondent nos. 5 to 10.

2. Learned Advocate representing the petitioner submits that a

complaint was lodged with Burtolla police station, Kolkata vide

letter dated 15th September, 2025 alleging that during pendency

of the suit petitioner was ousted from the premises in question

which comes under the jurisdiction of officer-in-charge, Burtolla

police station being respondent no.4. It is also brought to the

notice of this Court that in connection with title suit no. 558 of

2022 instituted by the petitioner by filing an affidavit respondent

no.7 herein being defendant no.5 in the said suit expressed

willingness to provide alternative accommodation to the

petitioner but the same is not taken into consideration by the

concerned police authorities.

3. A communication dated 22nd February, 2026 of officer-in-charge,

Burtolla police station is placed before this Court and the same

is taken on record.

4. On perusal of the said communication dated 22nd February,

2026 surprisingly it is found that though the order dated 2nd

July, 2024 passed by 2nd Bench, City Civil Court, Calcutta is

enclosed but the affidavit affirmed by the respondent no.7 is not

disclosed in the said report though the same is part of the writ

petition as annexure 'P5'.

5. Respondent no.4 is directed to file a composite report disclosing

the steps taken based on complaint lodged by the petitioner

dated 15th September, 2025 by fortnight from date.

6. List the matter under the same heading for further consideration

on 8th April, 2026.

(SAUGATA BHATTACHARYYA, J.)

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