Ratna Roy (Mukherjee) vs The State Of West Bengal & Ors
2022 Latest Caselaw 4751 Cal

Court No. 22          IN THE HIGH COURT AT CALCUTTA
25.7.2022              Constitutional Writ Jurisdiction
(Item No. 4,
                              Appellate Side
5,7 & 8)
                           WPA 24629 of 2012
(AB)                               +
                             CAN 1 of 2022
                                 With
                           WPA 26104 of 2015
                                   +
                             CAN 1 of 2022
                                 With
                           WPA 25263 of 2012
                                   +
                             CAN 1 of 2022
                                 With
                           WPA 25265 of 2012
                                   +
                             CAN 1 of 2022

                          Ratna Roy (Mukherjee)
                                    Vs.
                      The State of West Bengal & Ors.


                     Mr. Samim Ahmed
                     Ms. Gulsanwara Pervin
                                   ...... for petitioners
                     Ms. Paramita Pal
                               For the State in WPA 26104 of 2015

                      Mr. Samim Ahmed, learned counsel for the

               petitioners submits that the serial Nos. 4, 7, 8 and 9

               of today's list under the heading "For Dismissal" are

               identical and can be disposed of analogously.

                      He further submits that the issue involved in

               these four writ petitions are already covered by a

               judgment of Division Bench of this Court. He submits

               that all these four writ petitions can be disposed of in

               the light of the said Division Bench judgment.

                      None appears for the respondents nor any

accommodation has been sought for though Ms.

Paramita Pal, learned advocate appears for the State

in WPA 26104 of 2015.

All these writ petitions shall appear tomorrow

after being tagged with each other.

The writ petitioners are directed to serve a

notice in this regard intimating the gist of the order at

the office of the learned Government Pleader so that

an effective steps can be taken for the representation

of the State on tomorrow.

All these four writ petitions shall appear

tomorrow under the heading "For Dispossal".

A copy of this order shall be kept with the files

of each of the connected matter.

(Aniruddha Roy, J.)