- (1.) Heard learned Counsel for the parties. Rule: Heard on interim Relief These two petitions are filed in public interest for the cause and benefits of the villagers of Netai village, P.S. Lalgarh, Paschim Medinipore. The Petitioners seek a writ of mandamus against the Respondent State to hand over the investigation to CBI in respect of the incident which occurred at about 9.30 hrs. on 7.1.11 in Netai village which led to the death of 7 persons and injured 20 persons, to pay compensation to the victims of Netai carnage and to direct the Respondent to dismantle the camps allegedly at the behest of CPI(M) and ensure that no camp exists for the purpose of storing arms and weapons by and/or at the behest of any political party.
(2.) In both the petitions reliance is placed on media (both print and electronics) reports and correspondence between Home Minister of the Central Government and the C.M. of West Bengal and so also the press statement issued by Sri M.K. Narayanan, Governor of West Bengal on 7.1.11.
(3.) On the earlier date, i.e., on 10.1.11 this matter was moved before the Court and taken up for hearing, the learned Advocate General placed before us a copy of the first information report and on going through the same we found that the FIR of the case came to be registered at Lalgarh P.S. on 7th January, 2011 at 20.06 hrs. in respect of the incident which occurred at 9.30 a.m. on the said day. Therefore, in order to ascertain the correct state of affairs we call upon the learned Advocate General to procure the copy of the case diary for perusal of the Court and seek instruction from the Deputy Inspector General of Police. CID, Operations, West Bengal, as to within how, much time all the suspects in the case would be arrested and the investigation against them would be completed.;