Ratna Roy (Mukherjee) vs The State Of West Bengal & Ors
2022 Latest Caselaw 5384 Cal

Court No. 22              IN THE HIGH COURT AT CALCUTTA
12.8.2022                  Constitutional Writ Jurisdiction
(Item No. 1-4)
                                  Appellate Side

(AB)                           WPA 24629 of 2012
                                       +
                                 CAN 1 of 2022

                              Ratna Roy (Mukherjee)
                                        Vs.
                          The State of West Bengal & Ors.
                                        With
                               WPA 25263 of 2012
                                         +
                                  CAN 1 of 2022
                                   Saswati Maity
                                        Vs.
                          The State of West Bengal & Ors.
                                        With
                               WPA 25265 of 2012
                                         +
                                  CAN 1 of 2022
                             Runa Maji (Chakraborty)
                                        Vs.
                          The State of West Bengal & Ors.
                                        With
                               WPA 26104 of 2015
                                         +
                                  CAN 1 of 2022
                                 Bimala Khanrah
                                        Vs.
                          The State of West Bengal & Ors.

                          Mr. Samim Ahmed
                          Mr. Arka Maiti
                          Ms. Gulsanwara Parvin
                          Ms. Ambiya Khatun
                                         ...... for petitioners

                          Mr. S. N. Mookherjee, ld. AG.
                          Ms. Chama Mookherjee
                          Mr. Nilotpal Chatterjee
                          Mr. Amritalal Chatterjee
                          Mr. Subhabrata Datta
                          Mr. Banibrata Datta
                          Ms. Paramita Pal
                                               ...For the State


                          Mr. Samim Ahmed, learned counsel appearing

                 for the writ petitioner has concluded his argument in

                 reply.    However, in course of his argument with the
                2




leave of this Court he further relied upon few new

judgments.      To deal with these judgments the

respondents must be given an opportunity for the

ends of justice.

Since the hearing has proceeded substantially

the writ petition shall appear for further consideration

under the same heading on August 30, 2022 by

retaining its position.

A copy of this order be placed in the files of

each of these writ petitions.

(Aniruddha Roy, J.)