Haradhan Saren vs State Of West Bengal & Ors
2022 Latest Caselaw 797 Cal

19   23.2.2022                            W.P.A. 10 OF 2015
Sc
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(Via Video Conference) ,

Haradhan Saren Vs.

State of West Bengal & Ors. ,,

Mr. Sudipta Dasgupta Mr. Bikram Banerjee Mr. Arkadeb Biswas Mr. Arka Nandi Ms. Dipa Acharya.

.... For the Petitioner Mr. Tapan Kumar Mukherjee Ms. Saheli Mukherjee.

.... For the State Mr. Kanak Kiran Bandyopadhyay .... For the SSC Mr. Deepan Kr. Sarkar Ms. Ashima Daga Mr. Aranya Sinha.

... For the Respondent

Since the issue has already been decided by the

coordinate Bench vide judgment dated 20th January,

2022 on another writ petition (WPA 17232 OF 2021), filed

by the present petitioner, no order need be passed on this

writ petition and, accordingly, the same stands disposed

of.

However, there shall be no order as to costs.

Urgent photostat certified copy of this order, if

applied for, be furnished to the parties expeditiously on

usual undertaking.

(Saugata Bhattacharyya, J.)