M/S. Horizon Travels & Anr vs The State Of West Bengal & Ors
2021 Latest Caselaw 278 Cal

19. 01 . 2021

     BP                          WPA 20899 of 2018
    Sl. 4
                                (Via Video Conference)


                             M/s. Horizon Travels & Anr.
                                        Vs.
                           The State of West Bengal & Ors.


                      Mr. Partha Bhanja Chowdhury
                      Ms. Pranati Das
                              ..for the petitioners.

                      Mr. Susanta Pal
                      Mr. Ananda Dulal Sarkar
                                      ..for the State.

                      Mr. Nayan Rakshit
                                ..for the respondent no.3.

The matter has been extensively heard.

Learned advocate for the petitioners has relied

upon several judgements of Supreme Court and of

different High Courts. Section 33 has been inserted

after replacing Section 33 with effect from 19.12.1964.

In view of one Supreme Court judgment placed today,

reported in AIR 1964 SC 752, which was decided on 9 th

May, 1963, a question naturally arises whether the

present Section 33 including its sub-sections is pari

materia the earlier Section 33 before 19.12.1964.

I think on this point the party should come

prepared as one Supreme Court Judgment as aforesaid,

relied upon by the learned advocate for the petitioner.

For this purpose, the matter is adjourned.

By consent of the parties, the matter is adjourned

till 1st February, 2021 when it will be taken up at 2

p.m.

(Abhijit Gangopadhyay, J. )