Tariqul Islam vs The State Of West Bengal & Ors
2023 Latest Caselaw 4670 Cal

 02-08-2023
  Item No.9
                      IN THE HIGH COURT AT CALCUTTA
  Subrata                    Constitutional Writ Jurisdiction
Bhattacharyya                             Appellate Side

                                WPA No.15617 of 2023
                                      Tariqul Islam
                                           -vs-
                             The State of West Bengal & Ors.


                       Mr. Samim Ahammed
                       Mr. Arka Maiti
                       Ms. Saloni Bhattacharjee
                       Mr. Aniruddha Singha
                       Ms. Gulsanwara Pervin               ...for the petitioner

                       Mr. Lalit Mohan Mahata
                       Mr. Amarta Pal                       ...for the State

                       Ms. Sonal Sinha
                       Mr. Tarun Kumar Chatterjee
                       Mr. Sujit Gupta
                       Mr. Sayan Datta
                       Mr. S. Chatterjee ...for State Election Commission


                       The    order   passed       by      the   State   Election
                Commission dated June 28, 2023 (Annexure P9, p.65) is
                impugned in the instant writ petition.

                       It appears that the said order was passed in
                compliance of a direction passed by this court in WPA
                No.14917 of 2023 (Tariqul Islam v. The State of West
                Bengal & Others).

                       The judgment passed in the matter of Tariqul
                Islam (supra) was carried in an appeal by the State-
                respondents being MAT No.1195 of 2023.              By an order

dated July 4, 2023, the Hon'ble Division Bench was pleased to stay operation of the impugned judgment till disposal of the appeal.

In view of the aforesaid fact, the court intends to postpone hearing of the present writ petition till disposal of the appeal.

Let the writ petition be delisted. Liberty to mention.

Parties are to act on the server copy of this order duly downloaded from the official website of this court.

[Amrita Sinha, J]