Seikh Abdul Majed & Ors vs The State Of West Bengal & Ors
2021 Latest Caselaw 6366 Cal

15.12.2021 sayandeep

WPA 17375 of 2021

Seikh Abdul Majed & Ors.

Vs.

The State of West Bengal & Ors.

With WPA 17757 of 2021 Abdul Kader Mondal & Ors Vs.

State of West Bengal

[Via Video Conference]

Mr. Saktinath Mukherjee, Sr. Adv. Mr. Shyamal Sarkar, Sr. Adv. Mr. Ram Anand Agarwal Mr. Kumar Gupta Mr. Rajesh Gupta Ms. Nibedita Pal Mr. Ananda Gopal Mukherjee ..... for the petitioners Mr. S.N. Mookherjee, Ld. A.G. Mr. Anirban Ray, ld. G.P. Mr. Sanjay Basu Mr. Tapan Mikherjee Mr. Sirsanya Bandyopadhyay Mr. Pinaki Dhole Mr. Arka Nag Mr. Avishek Prasad Mr. Piyush Agarwal Ms. Usha Dasgupta .... for the State Mr. Ajay Chaubey Ms. Shakshi Rathi ..... for the U.O.I.

Heard learned counsel for the petitioners and

the learned Advocate General for the State. It is

agreed that the factual issues in the writ petition

have not been referred to by the parties and the

arguments have been confined only to the point of

law.

List this matter on 23rd December, 2021 under

the heading "For Judgment".

(Moushumi Bhattacharya, J.)