RANJIT KUMAR SAPUI Vs. THE STATE OF WEST BENGAL AND ORS.
LAWS(CAL)-2017-11-182
HIGH COURT OF CALCUTTA
Decided on November 21,2017

Ranjit Kumar Sapui Appellant
VERSUS
The State of West Bengal and Ors. Respondents

JUDGEMENT

DEBANGSU BASAK,J. - (1.) The petitioner complains that, the Sate is not taking steps to restore and preserve a wetland.
(2.) The respondent nos.10 and 11 are represented.
(3.) The State respondents are represented by the learned Advocate General.;


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