Ab Subhendu Krishna Ghosh vs The State Of West Bengal And Others
2022 Latest Caselaw 2106 Cal

05   19.04.                          WP.ST 17 of 2022
     2022                                    With
                                     IA No. CAN 1 of 2022
     Ct. No. 04

        Ab                         Subhendu Krishna Ghosh
                                                 Vs.
                              The State of West Bengal and others.
                                            ---------------

Ms. Shagun Baid.

... for the petitioner.

                     Mr.    Anirban Ray,
                     Mr.    Raja Saha,
                     Mr.    Biswabrata Basu Mallick,
                     Mr.    Sayan Ganguly.
                                             ... for the State.

Mr. Partha Sarathi Sengupta, Mr. Nilendra Narayan Roy, Mr. Manujendra Narayan Roy.

... for the respondent no. 5.

Mr. Kishore Datta, Mr. Kallol Basu, Mr. Suman Banerjee.

... for the applicant in CAN 1 of 2022.

An accommodation is sought on behalf of Mr. Soumya Majumder, learned Advocate appearing on behalf of the writ petitioner. Mr. Kishore Datta, learned Senior Advocate appearing on behalf of the applicant in CAN 1 of 2022, submits that his client has filed the application seeking addition in the instant writ petition although he was not made party in the original application filed before the tribunal.

The point of locus emerges in the instant case to the extent whether the addition can be permitted in the instant writ petition in view of the authoritative judgments of the Supreme Court rendered in this regard.

In view of the above, let this matter be listed on 26th April 2022.

The interim order granted earlier shall continue for a period of two weeks from date or until further order/orders of this Court, whichever is earlier.

(Harish Tandon, J.)

(Rabindranath Samanta, J.)