(Ab) vs The State Of West Bengal & Ors
2022 Latest Caselaw 793 Cal

Court No. 24                       W.P.A. 1478 of 2022
23.02.2022                        (via video conference)
(Item No. 2)
                                   Sabina Khatun
(AB)                                     VS
                           The State of West Bengal & Ors.

                    Mr. Gazi Faruque Hossain
                    Ms. Priyanka Mondal
                                          ...... for the petitioner
                    Mr. Arindam Chattopadhyay
                    Ms. Lipika Chatterjee
                                           ......... for the State
                    Mr. Ranjan Saha
                                  ........ for respondent Nos. 5 & 6

Mr. Kamal Mishra

It has been submitted by the learned advocate

representing the District Primary School Council,

Jhargram that the release order has been issued in favour

of the petitioner during the pendency of the instant writ

petition.

A copy of the release order dated 16.02.2022 issued

in favour of the petitioner handed over in Court today is

taken on record.

As it appears that the grievance of the petitioner

has already been redressed, no further order is required to

be passed in the instant writ petition.

The writ petition stands disposed of.

Urgent certified photo copy of this judgment, if

applied for, be supplied to the parties expeditiously on

compliance of usual legal formalities.

(Amrita Sinha, J.)