Joymalya Bagchi, J. - (1.) Let affidavit-of-service and supplementary affidavit filed by the learned Counsel appearing for the petitioner in Court today be kept with record.
(2.) It is submitted by the learned Counsel appearing for the petitioner that the petitioner has approached this Court for alleged inaction on the part of the police authorities in failing to take steps on a complaint dated 10.11.2016 lodged by him with the said authorities. It is also submitted that the petitioner had lodged the said compliant complaining of large scale of misappropriation of public properties entrusted with the office bearers of Singur Thana LSPA Co-operative Marketing Society Limited and had relied on to an enquiry report wherein it has been alleged that there was shortfall of large quantities of rice, wheat, atta and sugar which had been entrusted to the said Co-operative Society for distribution to its members. It is further submitted that the allegations relating to misappropriation of public properties being grave offences invoking public interest, petitioner had lodged the aforesaid complaint with the police authorities.
(3.) Mr. Ganguly, learned Counsel appearing for the State, submits report in the matter which is kept with record.;