Subhas Chandra Ghosh vs Union Of India & Ors
2022 Latest Caselaw 411 Cal

    3                    IN THE HIGH COURT AT CALCUTTA
08.02.2022              CONSTITUTIONAL WRIT JURISDICTION
  sb
   Ct 23                        APPELLATE SIDE
                              (Via Video Conference)
                                 WPA 19323 of 2021

                                 Subhas Chandra Ghosh
                                           Vs.
                                  Union of India & Ors.

                         Ms. Susmita Shaw
                                    .... For the petitioner.

                         Ms. Susmita Saha Dutta
                                    ... For the respondents

On the issue that this Court has the jurisdiction to

receive, try and determine the writ petition, the petitioner

has cited the following judgments:-

1) (2004) 6 SCC, 254, (2) (2006) 6 SCC, 207, (3)

(2014) 9 SCC, 329 and (4) (2020)10 SCC 766.

To oppose, the respondents have cited a judgment of

this Court dated 30th October, 2019 passed in W.P.

18991(W) of 2019 (Tarak Nath Nayak vs. The Director

General, Central Reserve Police Force & Ors.).

Let this matter appear on 14th February, 2022 for

further consideration.

(Arindam Mukherjee, J.)