MD. ABUL KASEM Vs. STATE & ORS.

JUDGEMENT

(1.) This writ application is filed by the petitioner on the ground of inaction on the part of the police authority to give him police help for cultivation of his land lying and situated under the jurisdiction of Memari Police Station, District Burdwan.

(2.) According to the petitioner, an appeal bearing no.1203 of 2011 (In re: Abul Kasem v. State and Ors) was disposed of by a Division Bench of this Court by an order dated September 6, 2011 with a direction upon the respondent no.6 to consider the question of giving police help to the petitioner. Thereafter, by a communication dated November 12, 2011 the respondent no.6 advised the petitioner to deposit necessary police costs amounting to Rs. 54,085/- for giving him police help. The petitioner deposited the above amount in the Treasury on December 2, 2011. The respondent no.4 also passed an order dated December 2, 2011 (at page 149 of this writ application) for giving police help to the petitioner.

(3.) It is submitted by Mr. Susovon Sengupta, learned State Advocate, on instruction, that the respondent no.6 is not the authority to give police help to the petitioner. Rather, the respondent no.4 is the authority to give police help to the petitioner.