Maa Boira Kali Plywood Industries ... vs The State Of West Bengal & Ors
2022 Latest Caselaw 8229 Cal

   Ct. 05
Item No.20
12.12.2022
 (Suvendu)

                               WPA 9216 of 2022

                  Maa Boira Kali Plywood Industries & Anr.
                                     Vs.
                       The State of West Bengal & Ors.


                    Mr. Amalesh Ray
                    Mr. Himangshu Kumar Ray
                    Ms. Moushumi Bhowal
                                         ...........for the petitioners
                    Ms. Sutapa Sanyal
                    Mr. Debrup Bhattacharjee
                    Mr. Pradeep Kr. Tulsyan
                              ........for the respondent nos. 2 & 3

Mr. Amal Kumar Sen Mr. Lal Mohan Basu ..............for the State Mr. N.C.Bihani Mr. Soumyajit Ghosh .........for the respondent no. 16 Mr. Suman Mondal ..for the respondent no. 22

The petitioner is already protected by an

interim order. The short point is whether the

manufacture of plywood would be categorized as

agricultural produce for levying market fees by the

State Authorities.

Learned Counsel appearing for the

petitioner has pointed out to a judgment of a

Coordinate Bench dated 17th February, 2017

which categorized manufacture of plywood and

veneer as non-agricultural produce. Counsel

submits that the appeal from the said judgment is

pending since 2017 and there is no stay in the

matter.

List this matter on 13th January, 2023.

Learned counsel appearing for the State

-respondents and the Marketing Board submit

that there are other appeals which are pending

and that the State -respondents are taking steps

for hearing the same. It is also submitted that the

judgment of the Coordinate Bench has no

application in the present matter.

(Moushumi Bhattacharya, J.)