ENFORCEMENT DIRECTORATE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) These intra court appeals are directed against the order in WPA 802 of 2024 dtd. 17/1/2024. The appellant in MAT 169 of 2024 is the Enforcement Directorate, Kolkata Zonal Office-I, the writ petitioner in WPA 802 of 2024. The appellant in MAT 191 of 2024 is the State of West Bengal through its Chief Secretary, Government of West Bengal and 7 others who are the various police officials.

(2.) The writ petition was filed by the Enforcement Directorate (hereinafter referred as ED) for transfer of investigation of Case No. 9 of 2024, Case No. 8 of 2024 on the file of the Nazat Police Station and Case No. 18 of 2024 on the file of the Bongaon Police Station from the State Police to the Central Bureau of Investigation (hereinafter referred as CBI), the 9th and 2nd respondent in these appeals. The writ petition was disposed of by the impugned order constituting of Special Investigating Team consisting of officers of the CBI and the State Police. Aggrieved by such order, both CBI and the State of West Bengal have preferred these appeals.

(3.) We have elaborately heard the learned Additional Solicitor General Mr. S.V Raju and the Deputy Solicitor General, Mr. Dhiraj Trivedi appearing for the ED, the learned Additional Solicitor General, Mr. Ashok Chakraborty for CBI and learned Advocate General, Mr. Kishore Dutta for the State of West Bengal.