Md. Kazem Ali vs The State Of West Bengal & Ors
2021 Latest Caselaw 192 Cal

, 14.01.2021 SL No.70 Court No.12 (gc/sg) WPA 4776 of 2015

Md. Kazem Ali Vs.

The State of West Bengal & Ors.

(Via Video Conference)

Mr. Manuwar Ali, ...for the writ petitioner. Mr. Supriyo Roychowdhury, ...for the State.

Our attention is drawn by Mr. Manuwar Ali, learned

Counsel appearing on behalf of the writ petitioner, of a

Division Bench judgment arising out of an order passed by

a learned Single Judge of this Court in Kartick Chandra

Das Vs. State of West Bengal in WP 7574(W) of 2006, in

which the order of the learned Single Judge was affirmed by

the Division Bench in FMA 677 of 2015 on 18th February,

2020. In view of the fact that similar issues are pending

before us where the decision in Kartick Chandra Das

(supra) has been doubted, let this matter being WPA 4776

of 2015 along with MAT 1917 of 2019 and MAT 669 of 2020

be placed for hearing.

(Saugata Bhattacharyya, J.) (Soumen Sen, J.)