Thottathil B. Radhakrishnan, J. - (1.) Ast 37 of 2019 and AST 38 of 2019 are appeals filed by the State of West Bengal and its Officers challenging the Judgment and Order dated 11th September, 2019 in WPA 299 of 2019 and WPA 300 of 2019, both having been decided jointly.
(2.) Hearing the learned Advocate General for the appellants and the learned Senior Advocate Bikash Ranjan Bhattacharya and Advocate Anant Kumar Shaw, counsel for the respondents in these appeals, we admit the appeals to file for further consideration leaving open the issue of maintainability of the appeals as is proposed to be raised by the respondents.
(3.) In so far as the impugned order relates to WPA 299 of 2019, we order stay of operation of the direction that the Criminal Investigation Department (CID) will take over the investigation. We also direct that the Special Investigation Team which is now carrying on with the investigation may proceed with the investigation but shall not conclude the investigation or file final report before the criminal court under Section 156(3) Cr.P.C. until next date of hearing.;