Babsayee Samity & Anr vs The State Of West Bengal & Ors
2021 Latest Caselaw 1299 Cal

    16
09.02.2021
    mb
             In the High Court at Calcutta
             Constitutional Writ Jurisdiction

                  W.P.A. No. 5495 of 2020
                             With
                      CAN 1 of 2020
               (Old No. C.A.N. 3882 of 2020)
                            With
                      CAN 2 of 2020
               (Old No. C.A.N. 3883 of 2020)
                             With
                      CAN 3 of 2020
               (Old No. C.A.N. 3892 of 2020)
                            With
                      CAN 4 of 2020
               (Old No. C.A.N. 3893 of 2020)
                           With
                      CAN 5 of 2020
               (Old No. C.A.N. 4489 of 2020)
                            With
                      CAN 6 of 2020
               (Old No. C.A.N. 4490 of 2020)
                   (Via Video Conference)

              Sheoraphuli Kancha Sabzee
                Babsayee Samity & Anr.
                          -Vs.-
               The State of West Bengal & Ors.


               Mr. Bikash Ranjan Bhattacharyya,
               Mr. Saptansu Basu,
               Mr. Uday Sankar Chattopadhyay,
               Mr. Suman Sankar Chatterjee,
               Mr. Santanu Maji,
               Ms. Snigdha Saha,
               Mr. Pronay Basak,
               Mr. Subhayu Das
                                  ...for the petitioners.
               Mr. Kishore Dutta,
               Mr. Debasish Ghosh,
               Mr. Sayan Sinha
                                  ...for the State

               Mr. Abhratosh Majumder,
               Mr. T. M. Siddiqui,
               Mr. Avra Mazumder.
                                   ...for the respondent No. 7

Mr. Samrat Sen, Mr. Amitava Mitra.

...for the respondent no.8.

Mr. Pingal Bhattacharya, Mr. Neil Basu.

...for the applicants in C.A.N. 3892 of 2020

Mr. Abhishek Halder, Mr. Arkaprava Sen ...for the applicants in C.A.N.3882 of 2020 and C.A.N. 3883 of 2020

Hearing concluded.

Judgment reserved.

(Sabyasachi Bhattacharyya, J.)