WPA/20709/2017
2022 Latest Caselaw 1476 Cal

12
24.03.2022
 Ct. No.10
     b.das


                             WPA 20709 of 2017
                                     +
                               CAN 1 of 2021


                             Re: CAN 1 of 2021


                 Md. Salahuddin
                 Md. Ahsanuzzaman
                 Md. Rajiuddin  ...for the petitioner/applicants.

                 Mr. Chandi Charan De
                 Mr. Haripada Maity   ...for the State.


                 The applicants pray for their substitution in place of

             the sole writ petitioner, who expired on 25 th April, 2020.

             The delay in filing the said application is covered by the

             judgment of the Hon'ble High Court passed on 17 th

             January, 2022 in WPA 5323 of 2020.

                 In view of the above, the applicants be substituted in

             place of the writ petitioner, since deceased.

                 The Department is directed to make necessary

             amendments in the cause title of the writ petition

             accordingly.

                 The application being CAN 1 of 2021 is disposed of.



                        Re: WPA 20709 of 2017

                 Supplementary     affidavit   filed   on   behalf   of   the

             petitioners is taken on record.

                 Learned counsel for the State respondents seeks

accommodation to file a report in the form of affidavit in

this matter. Such report be submitted on the adjourned

date after service of advance copy to the petitioners.

Let the matter appear under the same heading on

20th April, 2022.

(Suvra Ghosh, J.)