STATE OF WEST BENGAL Vs. SUVENDU ADHIKARI

JUDGEMENT

(1.) Leave granted to file appeals, which shall be registered and shown in the supplementary list for today.

(2.) This appeal by the State of West Bengal and others is directed against the interim order dated 19 th February, 2024 in W.P.A. 4078 of 2024. By the said order, the learned Single Bench had stayed the operation of the order dtd. 18/2/2024 passed by the Sub- Divisional Officer, Basirhat, North 24 Parganas passed under Sec. 144 of the Code of Criminal Procedure.

(3.) In the said writ petition i.e., W.P.A. 4078 of 2024, there were two writ petitioners. The first writ petitioner is a member of the West Bengal Legislative Assembly and Leader of the Opposition and the second writ petitioner, a member of the West Bengal Legislative Assembly. They prayed for permitting them to visit Sandeshkhali on 19/2/2024 or 20/2/2024 and also prayed for setting aside the communication dated February 15, 2024 issued by the Superintendent of Police, Basirhat Police District, where the permission to visit Sandeshkhali was denied on the ground that the visit of the writ petitioners might lead to violation of the order passed under Sec. 144 of the Code of Criminal Procedure by the Sub-Divisional Officer, Basirhat.