Binoy Bhusan Mondal vs The State Of West Bengal & Ors
2022 Latest Caselaw 4812 Cal

    Sl.1                  IN THE HIGH COURT AT CALCUTTA
26.07.2022

CONSTITUTIONAL WRIT JURISDICTION sb Ct23 APPELLATE SIDE

WPA 21445 of 2019

Binoy Bhusan Mondal Vs.

The State of West Bengal & Ors.

Mr. Manas Kumar Ghosh, Ms. Susmita Dey (Basu) ... For the petitioner.

Ms. Sonal Sinha ... For WBSMICL

This matter, after the hearing was concluded on

19th April, 2022 and the judgment being reserved was

mentioned on behalf of the writ petitioner for the

purpose of citing a Division Bench judgment passed on

4th July, 2022 in MAT 750 of 2022 (West Bengal State

Minor Irrigation Corporation Limited vs. Prodosh Kumar

Kundu & Ors).

On behalf of the petitioner, it is submitted that

similar issues as in the instant writ petition were the

subject matter of the writ petition, being W.P. No. 15856

(W) of 2019 (Prodosh Kumar Kundu vs. The State of

West Bengal & Ors.), which was disposed of by an order

dated 12th December, 2019 allowing the writ petition.

The West Bengal State Minor Irrigation

Corporation Limited, preferred an appeal against the

said judgment and order dated 12th December, 2019.

The appeal, as aforesaid, has been dismissed upholding

the order dated 12th December, 2019.

After hearing the parties, the matter is reserved for

judgment.

(Arindam Mukherjee, J.)