Sri Avijhit Ghosh vs The State Of West Bengal And Others
2022 Latest Caselaw 3663 Cal

 AD. 9 and 10.
June 27, 2022.
MNS.


                          WPA No. 10886 of 2022
                               Sri Avijhit Ghosh
                                      Vs.
                     The State of West Bengal and others
                                     With
                             WPA 10896 of 2022
                            Sri Gouranga Biswas
                                      Vs.
                     The State of West Bengal and others


                   Mr.Arabinda Chatterjee,
                   Mrs. Kakali Dutta,
                   Mr. Arkadipta Sengupta,
                   Mr. Subhajit Das

                            ...for the petitioner in both the matters.


                   Mr. Pantu Deb Roy,
                   Mr. Subrata Guha Biswas

                                        ...for the State in
                                        WPA No. 10886 of 2022.

                   Mr. Amal Kumar Sen,
                   Mr. Lal Mohan Basu

                                        ...for the State in
                                        WPA No. 10896 of 2022.

                   Mr. Bhaskar Nandi

                                        ...for the respondent no. 5

in both the matters.

Mr. B. K. Samanta

...for the respondent no. 6 in both the matters.

Hearing is concluded.

The respondent authorities shall not grant any

new permit on the basis of the presumption that there

is a vacancy in respect of the slot with regard to the

impugned cancellation of the permits of the

petitioners in the respective matters till disposal of

these matters.

Judgment reserved in both matters.

(Sabyasachi Bhattacharyya, J.)