Chowdhury Razzakul Kadir & Anr vs The State Of West Bengal & Ors
2022 Latest Caselaw 7147 Cal

09.   28.09.2022
      Ct. No.6
      Tanmoy


                                          M.A.T. 1542 of 2022

                              Chowdhury Razzakul Kadir & Anr.
                                           -Versus-
                               The State of West Bengal & Ors.

                                              With
                                     IA No: C.A.N. 1 of 2022


                       Mr. Samimul Bari, Adv.,
                       Mr. Md. Hasanuz Zaman, Adv.

                                               ...for the appellants.

                       Mr. Himadri Sikhar Chakraborty, Adv.,
                       Ms. Susnita Saha, Adv.

                                               ...for the State respondents.

Mr. Manas Kumar Das, Adv.

...for the respondent no.12.

Affidavit of service filed in Court today be kept with

the records.

In spite of service nobody appears for the

respondent no.11 (the Pradhan of Malihati Gram

Panchayat).

This appeal has been preferred against a judgment

and order dated September 5, 2022, whereby the

appellants' writ petition being W.P.A. No. 11905 of 2022

was disposed of by giving certain directions.

Mr. Bari, learned Advocate for the appellants, in his

usual fairness, says that there is no such grave urgency

in the matter that it cannot wait till after the 'Puja

Vacation'.

Let the matter be listed once again on November

11, 2022. On the next date, the respondent no.11, being

the Pradhan of Malihati Gram Panchayat, shall file a

Report responding to the averments in the stay

application, copy whereof is annexed to the stay petition.

Let a copy of this order along with the copy of the

stay application be forthwith served on the respondent

no.11 (the Pradhan of Malihati Gram Panchayat) to

enable him to comply with this order.

(Apurba Sinha Ray, J.) (Arijit Banerjee, J.)