Sunil Kumar Pan vs State Of West Bengal & Ors
2022 Latest Caselaw 7247 Cal

14.10.2022
ASR/cm
3.
                              MAT 1709 of 2022
                                 With
                               CAN 1 of 2022


                           Sunil Kumar Pan
                              Versus
                          State of West Bengal & Ors.


                     Mr.    Kamalesh Bhattacharya
                     Mr.    Tapan Bhattachajee
                     Mr.    Sanjib Mukherjee
                     Mr.    Uttam Chakraborty

                               ........for the Appellant/writ petitioner

                     Mr. Debjit Mukherjee
                     Mr. P. K. Basu

                                  .......for the State

                     Mr. Sourav Mondal

                   .......for the Principal Accountant General



                            We admit the appeal.

                            As the point involved is very short, we

             dispose of it today itself, after dispensing with all

             formalities.

                            The   only   dispute   with   regard   to   the

             impugned judgment and order dated 29th September,

             2022 is with regard to the authority which would

             consider the application or representation of the

             appellant.

                       We modify the impugned judgement and order

             dated 29th September, 2022 by directing that the
                               2




consideration in terms of that order would be done by

the Collector (respondent no. 10) in consultation with

the respondent no. 9.

The application shall be made with the

respondent no. 10.

The appeal and the connected application are

disposed of.

( I. P. Mukerji,J.)

(Supratim Bhattacharya,J)