Dr. Jagajjiban Datta vs The State Of West Bengal & Ors
2022 Latest Caselaw 8339 Cal

01.   14.12.2022
      Ct. No.6
      Tanmoy
                                      MAT 2031 of 2016
                                    Dr. Jagajjiban Datta
                                          -Versus-
                               The State of West Bengal & Ors.
                                             With
                                     IA No: CAN/1/2022

                         Mr. Debasish Saha, Adv.,
                         Mr. Moniruzzaman, Adv.

                                             ...for the appellant.

                         Mr. Susovan Sengupta, Adv.,
                         Mr. Subir Pal, Adv.

                                             ...for the State.

                         Mr. Sakya Sen, Adv.,
                         Mr. Sunil Gupta, Adv.,
                         Mr. Hasibul Islam, Adv.

                                             ...for the Murshidabad
                                              Zilla Parishad.


                       This appeal is directed against a judgment and order

                   dated August 23, 2016, whereby the appellant's writ

                   petition being W.P. 21932 (W) of 2015 was dismissed.

                       The learned Judge did not call for affidavits. Hence,

                   the respective cases of the respondents are not on record.

The same should be brought on record.

Let affidavit-in-opposition to the stay petition be filed

within one week after 'Christmas Vacation' (09.01.2023).

Reply thereto, if any, be filed within a week thereafter

(16.01.2023).

List the matter under the heading 'Hearing' on

January 18, 2023.

(Apurba Sinha Ray, J.) (Arijit Banerjee, J.)