Calcutta High Court: A Division Bench of Thottathil B. Radhakrishnan, CJ and Arijit Banerjee, J., asked MHA and State Government of West Bengal to filed their reports on mismanagement of COVID-19 situation in West Bengal State.
Grievance of the petitioner was with regard to the alleged mismanagement of COVID-19 situation in State of West Bengal.
Senior Advocate, Y.J. Dastoor appearing for the Ministry of Home Affairs submitted that a team from the Ministry is preparing to visit West Bengal in order to inspect the situation.
Advocate General, Kishore Dutta appearing for the State submitted that earlier a Central team had visited and spent several weeks inspecting various areas. In view of the same, there is no necessity for the Central team to visit, as otherwise it would be a roving enquiry.
Y.J. Dastoor, Senior Advocate, responding to the above, stated that earlier Central Team was inter-ministerial, however, now it will be consisting of members from Ministry of Home Affairs.
Bench thus, asked the MHA and State Government to file its report in view of the above stated mismanagement of COVID-19 situation on or before the next date of hearing.
Further the Court also added that, if any team from the Ministry of Home Affairs visits this State, the same shall be on its own volition and not pursuant to any order of this Court.
Matter to be listed on 26-05-2020.[Kabir Shankar Bose v. State of W.B., 2020 SCC OnLine Cal 936 , decided on 19-05-2020]
