Ashoke Kumar Gayen & Ors vs State Of West Bengal & Ors
2021 Latest Caselaw 4864 Cal

                     IN THE HIGH COURT AT CALCUTTA
                       Constitutional Writ Jurisdiction
                               Appellate Side

Present :-   Hon'ble Justice Amrita Sinha


                             WPA No. 14009 of 2021
                                     With
                                CAN 1 of 2021

                           Ashoke Kumar Gayen & Ors.

                                       Vs.
                           State of West Bengal & Ors.


For the writ petitioners         :-   Mr. Joydip Kar. Sr. Adv.
                                      Mr. Debabrata Saha Roy, Adv.
                                      Mr. Sagar Bandopadhyay, Adv.
                                      Mr. Pingal Bhattacharyya, Adv.
                                      Mr. Triptimoy Talukdar
                                      Mr. Subhankar Das, Adv.
                                      Mr. Neil Basu, Adv.

For the State                    :-   Mr.    Kishore Dutta, Ld. A.G.
                                      Mr.    Anirban Roy, Ld. G.P.
                                      Mr.    Susovan Sengupta, Adv.
                                      Mr.    Subir Pal, Adv.

For the applicants:-                  Mr. Kalyan Bandopadhyay, Sr. Adv.
                                      Mr. Suman Sengupta, Adv.
                                      Mr. Sumitava Chakraborty, Adv.

Heard on                         :-   09-09-2021 & 10-09-2021

Judgment on                      :-   15-09-2021


Amrita Sinha, J.:-


      It has been submitted by both the parties that the facts and the points

of law in the present writ petition are similar to the facts and points of law in
                                       2


the matter of Mrityunjoy Garang & Ors. Vs. The State of West Bengal &

Ors.; WPA No.14013 of 2021.

      In view of the above, this writ petition being WPA No.14009 of 2021 is

disposed of with the same observations in WPA 14013 of 2021.

      The prayer of the applicants for being added as respondents in the

instant writ petition is refused relying on the reasons as mentioned in WPA

14013 of 2021.

WPA No. 14009 of 2021 and CAN No. 1 of 2021 stand dismissed.

Urgent Photostat certified copy of this judgment, if applied for, be

supplied to the parties upon compliance of all necessary formalities.

(Amrita Sinha, J.)