Basanti Sen & Ors vs The State Of West Bengal & Ors
2023 Latest Caselaw 2466 Cal

04 11.04.2023 NB Ct. 39 WPA 27306 of 2014 CAN 2 of 2022 CAN 3 of 2022

Basanti Sen & Ors.

Vs.

The State of West Bengal & Ors.

Mr. Debayan Bera, Mr. Sakti Prasad Chakrabarti.

...for the petitioners.

Mr. Lalit Mohan Mahata, Mr. Prasanta Behari Mahata.

...for the State.

Mr. Amit Kumar Pan ...Amicus Curiae.

At the time of writing judgment, it was found necessary

to seek certain clarifications.

Heard the learned counsels for the parties.

Hearing is concluded and judgment is reserved.

Learned amicus curiae shall be at liberty to file written

notes of submissions upon serving a copy of the same on the

other side.

Urgent photostat certified copy of this order may be

supplied to the parties expeditiously, if applied for.

(Jay Sengupta, J.)