T. Prabhu And Anr vs The Stae Of West Bengal And Ors
2026 Latest Caselaw 2075 Cal/2

Calcutta High Court

T. Prabhu And Anr vs The Stae Of West Bengal And Ors on 19 March, 2026

OD- 7
                      IN THE HIGH COURT AT CALCUTTA
                     CONSTITUTIONAL WRIT JURISDICTION
                              ORIGINAL SIDE

                                 WPO/46/2026

                          T. PRABHU AND ANR.
                                  VS
                   THE STAE OF WEST BENGAL AND ORS.

BEFORE
THE HON'BLE JUSTICE RAJA BASU CHOWDHURY
Date: 19th March, 2026

                                                                               Appearance:
                                                 Mr. Srinivasan Sampath Kumar, Sr. Adv.
                                                            Mr. Malay Kumar Singh, Adv.
                                                                Ms. Reshmi Hossain, Adv.
                                                                       ....for the petitioners
                                                             Mr. Tanoy Chakraborty, Adv.
                                                                  Mr. Saptak Sanyal, Adv.
                                                                             ...for the State
                                                              Mr. Nilotpal Chatterjee, Adv.
                                                                Ms. Piyali Sengupta, Adv.
                                                                            ....for the KMC
                                                        Ms. Papiya Banerjee Behani, Adv.
                                                                 ...for the respondent no.7

Mr. Anuj Singh, Adv.

Mr. Shivam Chaturvedi, Adv.

Mr. Ashok Kumar Singh, Adv.

....for the respondent nos.11 to 13 Mr. Anirban Dutta, ADv.

Mr. Rakendu Lal Mitra, Adv.

Mr. Ayan Mondal, Adv.

Ms. Tania Bhattacharya, Adv.

....for the respondent no.14 Ms. Rupal Singh, Adv.

Ms. Paromita Dutta, Adv.

...for the respondent no.15

1. Pursuant to the order dated 5th March, 2026, the municipal authority has

produced the records. Mr. Chakraborty, learned Advocate representing the

State has also filed two sets of reports.

2. Heard the learned Advocates for the parties.

3. Let the original records be returned to Mr. Chatterjee, learned Advocate

representing the municipal authorities for being produced as and when

called upon. Let photocopies of such records made over before this Court

by the municipal authorities be retained with the file.

4. Let the reports filed by Mr. Chakraborty and the copies of the records as

produced by Mr. Chatterjee be retained with a sealed cover.

5. According to Mr. Chakraborty, though an investigation was conducted and

a charge sheet had been filed, he is unable to enlighten this Court as to

whether charges have been framed.

6. Mr. Singh, learned Advocate representing the respondent nos.11 to 13

would, however, seek liberty to file an affidavit. Similar liberty is prayed for

by Ms. Singh, learned Advocate representing the respondent no.15 and Mr.

Dutta, learned Advocate representing the respondent no.14.

7. Let affidavits, as prayed for, be filed by the respondents within a period of

four weeks from date; reply, if any, thereto be filed on or before the matter

is taken up next.

8. Accordingly, let this matter stand over and appear under the same heading

on 30th April, 2026.

(RAJA BASU CHOWDHURY, J.)

akg/