Priyabrata Kayal vs State Of West Bengal & Ors
2021 Latest Caselaw 4276 Cal

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51   16.08.2021

WPA 11071 of 2020

(VIA VIDEO CONFERENCE)

Priyabrata Kayal Vs.

State of West Bengal & Ors.

Mr. Debabrata Saha Roy Mr. Pingal Bhattacharyya Mr. Subhankar Das Mr. Neil Basu ... For the petitioner

Ms. Supriya Dubey ... For the State

The learned advocate representing the petitioner

submits that a similar issue is already pending

consideration before the Hon'ble Division Bench where

hearing has been concluded and judgment reserved.

An order dated 22nd January 2021 passed in WPA

11052 of 2020 (Md. Rashed Molla - vs- The State of West

Bengal & Ors.) has been placed before this Court.

It appears therefrom that the Court requested the

State authorities not to proceed in the matter as the same

notification was being considered by the Division Bench.

As the issue in the instant writ petition appears to

be the same, the direction passed in the order dated 22nd

January, 2021 is passed herein. The State is requested

not to proceed in the matter awaiting order from the

Hon'ble Division Bench.

List the matter once against on 30th September,

2021.

(Amrita Sinha, J.)