SUVENDU ADHIKARI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Heard Mr. Billwadal Bhattacharyya led by Mr. Paramjit Singh Patwalia, learned Senior Advocate and Mr. Samrat Sen, learned Senior Advocate for the parties.

(2.) Mr. Bhattacharyya submits that on the said date about huge contingent of police personnel numbering about 100 odd had forcibly entered into the writ petitioner's premises under the guise of search and seizure. Despite repeated requests, the leader of the search party and/or police personnel did not indicate as to the case under which the petitioner's house being searched and the purpose thereof. The said police personnel are stated to have remained in the petitioner's premises for about an hour and had left thereafter as suddenly as they came in.

(3.) Admittedly the petitioner is the leader of the opposition in the State. A large number of proceedings have been instituted by the petitioner to challenge State action for which called for interference by this Court.