Saswati Maity vs The State Of West Bengal & Ors
2022 Latest Caselaw 4855 Cal

Court No. 22          IN THE HIGH COURT AT CALCUTTA
28.7.2022

Constitutional Writ Jurisdiction (Item No. 2) Appellate Side

(AB) WPA 25263 of 2012 + CAN 1 of 2022 Saswati Maity Vs.

The State of West Bengal & Ors.

Mr. Samim Ahmed Mr. Arka Maiti Ms. Gulsanwara Pervin Ms. Ambiya Khatun ...... for petitioner Mr. Subhabrata Datta Mr. Banibrata Datta ......For the State

The writ petition was taken up for hearing.

After hearing the counsel appearing for the parties, a

point has been raised that, the particular notification

which is under challenge in this writ petition was the

subject matter of a Division Bench decision, as

contended by the writ petitioner.

Mr. Dutta, learned counsel appearing for the

State submits that there was an exception provided in

the said Division Bench judgment and within such

exception this notification comes.

The learned counsel appearing for the parties

are required to address on this point.

On the joint prayers of the parties, for the ends

of justice the writ petition shall appear for further

consideration on August 8, 2022 under the heading

"For Disposal".

(Aniruddha Roy, J.)