NILANJANA GHOSAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In compliance of this Court 's order dated 22nd June, 2021 the State Legal Services Authority has submitted report. The report reflects that by following the principles laid down in Clause 9of NALSA (Child Friendly Legal Services to Children and Their Protection) Scheme, 2015. The authority had taken necessary action in the interest and welfare of the son of the writ petitioner.

(2.) On 14.5.2021 the State Legal Services Authority, West Bengal received an e-mail from Sabyasachi Bhattacharjee attaching a hand written letter from Sri Sagnic Bhattacharjee himself wherein the child had made several serious allegations against his mother and her friend Vivek Gupta.

(3.) On 17.5.2021 the said authority received an e-mail from CWC, Kolkata wherein it was stated that based on the appeal of Sri Sagnic Bhattacharjee, CWC, Kolkata has initiated the process and will do the needful.