State Of West Bengal & Ors vs Anukul Barman & Ors
2022 Latest Caselaw 6888 Cal

23.09.2022
Item No.02
Court No.32
Avijit Mitra
                                RVW 113 of 2018
                                     with
                IA No.CAN 1 of 2018 (Old No. CAN 6641 of 2018)
                                                 (not found)
                                     with
                          IA No.CAN 2 of 2022 (not found)
                                     in
                               WPST No.41 of 2015

                              State of West Bengal & ors.
                                     - Versus -
                                Anukul Barman & ors.

                            Mr. Sirsanyo Bandyopadhyay
                            Mr. Arka Kumar Nag
                                              ...for the applicants
                            Mr. Debabrata Acharyya,
                            Mr. Sk. Samsul Arefin,
                            Mr. Sital Samanta
                                        ...for the respondent nos.1 to 8

Aggrieved by the judgment dated 30 th August, 2017

passed in WPST No.41 of 2015, the State West Bengal

and its functionaries have preferred the present review

application, being RVW 113 of 2018.

Mr. Bandyopadhyay, learned advocate appearing

for the applicant submits that in connection with the

review, an application for stay being IA No.CAN 1 of 2018

(Old No. CAN 6641 of 2018) has been filed along with an

application for condonation of delay being IA No.CAN 2 of

2022.

As we have invited Mr. Bandyopadhyay to advance

his argument on merits of the review application, we

condone the delay and allow the application for

condonation of delay being IA No. CAN 2 of 2022 upon

treating the same as on day's list.

Heard Mr. Bandyopadhyay, learned advocate

appearing for the applicant and Mr. Acharyya, learned

advocate appearing for the respondent nos. 1 to 8.

Records would reveal that six writ petitions were

dismissed by a common judgment dated 30 th August,

2017. Against the same judgment passed in WPST No.68

of 2015 the State and its functionaries preferred a review

application. Upon contested hearing the said review

application was dismissed by an order dated 26 th April,

2022.

As no fresh issue has been argued by Mr.

Bandyopadhyay, we are of the opinion that no

interference is called for in the present review application.

In view thereof, the review application being RVW

113 of 2018 and the connected application being IA

No.CAN 1 of 2018 (Old No. CAN 6641 of 2018) are

dismissed.

All parties shall act on the server copies of this

order duly downloaded from the official website of this

Court.

(Partha Sarathi Chatterjee, J.) (Tapabrata Chakraborty, J.)