SAKIL ANSARI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) By filing the instant writ petition, which is in the nature of a public interest litigation, the writ petitioners have prayed for issuance of appropriate writ/writs against the respondent authorities, more specifically against the respondent no. 4 authority commanding him to cause investigation in respect of the written complaint dtd. 4/11/2022, as submitted by the writ petitioner no. 1, a copy of which has been annexed at pages-17 to 19 of the instant writ petition.

(2.) At the time of hearing, Mr. Wasim Reza, learned advocate appearing on behalf of the writ petitioners submits before this Court that on perusal of the copy of the said written complaint dtd. 4/11/2022, it would reveal that under cover of the said written complaint, the writ petitioner no. 1 alleged illegal selling of NDPS materials at Bankra New Mondal Para, Howrah by the accused persons. It is further submitted that despite submission of the said written complaint dtd. 4/11/2022, no action has been taken by the respondent no. 4 authority by initiating a P.S. case.

(3.) It is further submitted that in the reply to the report, as submitted on behalf of the respondent/State, it has been specifically averred by the writ petitioners that even after receipt of the said written complaint dtd. 4/11/2022, the respondent no. 4 authority made no endeavour to examine any witness as per the provisions of the BNSS and further even on this date, the illegal selling of NDPS materials are going on at the place, as mentioned in the written complaint.