Meena Purty vs The State Of West Bengal And Ors
2022 Latest Caselaw 2911 Cal/2

OD-1                           ORDER SHEET
                        IN THE HIGH COURT AT CALCUTTA
                          Constitutional Writ Jurisdiction
                                 ORIGINAL SIDE

                               WPO/2712/2022

                                 MEENA PURTY
                                    Versus
                      THE STATE OF WEST BENGAL AND ORS.

     BEFORE:
     The Hon'ble JUSTICE SUVRA GHOSH
     Date : 1st December, 2022.
                                                                             Appearance:
                                                             Sankar Nath Mukherjee, Adv.
                                                                 Sk. Samim Akhtar, Adv.
                                                                    Mr. Niraj Gupta, Adv.
                                                                      Ms. A. Nusrat, Adv.
                                                                     ... for the petitioner.

                                                                  Mr. Amal Kr. Sen, Adv.
                                                                 Mr. Lalmohan Bose, Adv.
                                                                         ... for the State.




       The Court: Heard learned counsels for the parties.

       Learned counsel for the added respondent places reliance on a judgment

of the Hon'ble Supreme Court in Ashwani Kumar & Anr. Vs. Regional

Transport Authority reported in AIR 1999 Supreme Court 3888 which

records that grant of inter state permit in absence of an existing agreement

between the states is not permissible.

Learned counsel for the petitioner seeks accommodation to deal with such

proposition of law.

Let the matter appear under the same heading on 15th December, 2022.

(SUVRA GHOSH, J.)

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