Monirul Islam vs State Of West Bengal & Ors
2022 Latest Caselaw 8547 Cal

20.12.2022.

p.b.

Sl. No.22.

WPA 27835 of 2022

Monirul Islam Vs.

State of West Bengal & Ors.

Ms. Sweta Mukherjee, Mr. Arup Sarkar.

........for the petitioner. Mr. A, Ray, Mr. T. M. Siddiqui, Mr. D. Ghosh, Mr. N. Chatterjee, Mr. V. Kothari.

........for the State.

The affidavit of service filed in Court today be kept

with the record.

Heard both the parties.

By this writ petition, petitioner has challenged the

impugned order of the appellate authority dated 25th

November, 2022, under the WBGST Act, dismissing the

appeal of the petitioner, on the ground of delay of more

than four months in addition to the period granted by the

judgment of the Hon'ble Supreme Court during the COVID

period. There is no cogent and proper explanation of delay

in filing the appeal of more than 200 days. The medical

documents, the petitioner has annexed, are self-

contradictory. Prescription annexed has been issued by

one doctor, medical certificate has been given by another

doctor who is a general practitioner and diagonised that

petitioner was suffering from pulmonary disease while the

prescription annexed shows that the petitioner was

suffering from skin diseases and such prescription has

been issued by the Darmatologist.

In view of the discussions made above, this writ

petition being WPA 27835 of 2022 is dismissed.

(Md. Nizamuddin, J.)