- (1.) Heard. In I. As. No. 10-13 filed by the General Secretary of the Trinamool Congress the applicant has sought addition as a party to these proceedings. Besides a prayer for monitoring the on-going investigation by the Central Bureau of Investigation (CBI) and a direction restraining the CBI to desist from leaking the details of investigation has also been made.
(2.) In I. As. No. 14-15 for Directions filed by the Government of West Bengal, the following prayers have been made: "(A) Direct Court Monitoring of the investigation being conducted by the CBI within the State of West Bengal; (B) Restrain the Media from regularly reporting leaks from the CBI and unfounded allegations and/or information except those disclosed in the official briefings and releases by the investigating agency; (C) Direct that there is no hindrance and/or bar in the Trial Courts proceedings with the cases as mentioned in Annexure A-2 of this Application and they should be disposed of expeditiously in light of directions passed by this Hon'ble Court in; (D) Direct that the CBI shall henceforth conduct the trial expeditiously in the cases as mentioned in Annexure A-2 of this Application; (E) Direct that the CBI shall take over immediately all cases registered in the entire State of West Bengal being both Saradha and Non-Saradha cases and dispose them of expeditiously within a reasonable time frame; (F) Press any other order/directions as may be deemed appropriate by the Hon'ble Court."
(3.) Contempt Petition (C) Nos. 31 and 32 of 2015 have on the other hand been filed by the original writ Petitioners alleging that the Respondents in the said petitions have committed contempt of this Court by obstructing the on-going investigating into the cases by among other things by organising protest marches and processions.;