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Sri Subhash Mahato vs The State Of West Bengal
2022 Latest Caselaw 8111 Cal

Citation : 2022 Latest Caselaw 8111 Cal
Judgement Date : 6 December, 2022

Calcutta High Court (Appellete Side)
Sri Subhash Mahato vs The State Of West Bengal on 6 December, 2022
Court No.               IN THE HIGH COURT AT CALCUTTA
06.12.2022               Constitutional Writ Jurisdiction
                                Appellate Side
(Item No. 57)

(AB)                          W.P.A. 10911 of 2020

                             Sri Subhash Mahato
                                      VS
                           The State of West Bengal


                        Mr. Soumya Majumdar
                        Mr. Sougata Mitra
                        Mr. Rameswar Sinha
                        Ms. Jahanara Begam
                        Ms. Ankita Dey
                                         .... For the petitioner
                        Mr. Pinaki Dhole
                        Mr. Pinaki Bhattacharyya
                                         .... For the State


                        On the issue involved in this writ petition

                several favourable judgments were rendered by co-

                ordinate benches of this Court from time to time in

                favour of the writ petitioners.

                        The case of this writ petitioner also covered

                under those judgments.

                        Mr. Sougata Mitra, learned counsel led by Mr.

                Soumya Majumdar, learned counsel appearing for the

                petitioner submitted that, no appeal has been carried

                out from any of these judgments which had already

                settled the legal position in favour of this writ petition

                also.

                        Mr.    Pinaki   Dhole,    learned   State   counsel

                appearing for respondent Nos. 1 to 6 prays for a short

accommodation in the matter to take instruction from

his client whether any appeal has been carried out

from those judgments and if so what is the result

thereof.

For the ends of justice, such accommodation

is granted.

The writ petition shall appear for further

consideration on December 14, 2022 under the

heading "For Orders".

(Aniruddha Roy, J.)

 
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