Sri Murari Sarkar vs Union Of India & Ors
2021 Latest Caselaw 1549 Cal

24.02.2021 IN THE HIGH COURT AT CALCUTTA Sl. No.1 CONSTITUTIONAL WRIT JURISDICTION PP APPELLATE SIDE

WPA 21237 of 2010

Sri Murari Sarkar Vs.

Union of India & Ors.

Mr. Durgadas Purokayastha, Mr. Jiban Hari Mallick, Mr. Sagar Chowdhury ....for the petitioner.

The matter has been placed in the list under the

heading "Specially Fixed Matters" in view of the fact

that the hearing of this matter was concluded but the

judgment could not be delivered due to pandemic

which has caused a considerable period to pass in

between. The parties have been given an opportunity to

add or supplement to the submissions they made when

the hearing was concluded.

The parties are heard. Judgment will follow.

(Arindam Mukherjee, J.)