Sukhendu Singh & Ors vs State Of West Bengal & Ors
2023 Latest Caselaw 1826 Cal/2

OD 1

                             WPO 2439 of 2022
                     IN THE HIGH COURT AT CALCUTTA
                    CONSTITUTIONAL WRIT JURISDICTION
                              ORIGINAL SIDE

                          SUKHENDU SINGH & ORS.
                                  VERSUS
                       STATE OF WEST BENGAL & ORS.
                                   AND
                         JAMINI BHUSAN ROY & ORS.

  BEFORE:
  The Hon'ble JUSTICE BIBEK CHAUDHURI
  Date : 2nd August, 2023.

                                                                 APPEARANCE:
                                                        Mr. Debabrata Ray,Adv.
                                                         Mr. Rupayan Deb,Adv.
                                                Ms. Sarbani Mukhopadhyay,Adv.
                                                        Mr. Soumik Mondal,Adv.
                                                       ...for the petitioner no. 3.

                                                        Ms. Ipsita Banerjee,Adv.
                                                  ...for the State of West Bengal.

                                                  Mr. Debabrata Saha Roy,Adv.
                                                  Mr. Pingal Bhattacharyya,Adv.
                                                        Mr. Subhankar Das,Adv.
                                                       ...for added respondents.

The Court: - It is pointed out by the learned Advocate for the petitioner

no. 3 that in the judgment dated 28th July, 2023 his name is wrongly recorded

as Counsel on behalf of the petitioner no. 3.

The name of the learned Counsel be corrected by inserting the name of

Mr. Debabrata Ray in place of Mr. Debabrata Saha Ray. This order be made

part of the order dated 28th July, 2023.

In the last paragraph as well as in the last line of the penultimate

paragraph, the word "SC(FS)" is wrongly recorded as ACFS. The word ACFS be

read as "SC(FS)".

It is also submitted by Mr. Debabrata Ray, learned Advocate for the

petitioner no. 3 that no time limit has been granted to dispose of the entire

matter by the SC(FS). Therefore, a time limit may be fixed.

Since the judgment has been delivered, I am not going to stipulate any

time limit. But it is recorded that the SC(FS) shall dispose of the matter

expeditiously without adjourning the process without sufficient ground.

(BIBEK CHAUDHURI, J.)

s.chandra