Sandhya Singhya Roy vs Madhumita Singha Ray And Ors
2021 Latest Caselaw 2783 Cal

13.04.2021
 KC(10)
                              M.A.T. 195 of 2021
                             Sandhya Singhya Roy
                                   -versus-
                         Madhumita Singha Ray and Ors.
                                     With
                                CAN 1 of 2021




             Mr. Sarwar Jahan...................For the appellant.

             Mr. Susovan Sengupta,
             Mr. Mrinal Kanti Biswas...........For the State.


                   There is no merit in this appeal. We find no

             infirmity in the impugned judgment and order dated 9th

             February, 2021.

                   We only observe that all points which have been

             urged in the writ petition shall also be available to the

             appellant before the Sub-Divisional Controller, Food

             and Supply, the respondent no. 5.

The appeal (M.A.T. 195 of 2021) and the

connected application (CAN 1 of 2021) are disposed of.

(I.P. MUKERJI, J.)

(MD. NIZAMUDDIN, J.)