Alpana Halder vs State Of West Bengal & Ors
2023 Latest Caselaw 1101 Cal

01   09.02.2023
NB     Ct. 39                                 WPA 9932 of 2012

                                            Alpana Halder
                                                 Vs.
                                      State of West Bengal & Ors.


                                Mr. Mir Anowar.
                                              ...for the petitioner.

                                Mr. Prasanta Behari Mahata,
                                Ms. Reshmi Rehman.
                                              ...for the State respondents.

At the time of writing judgment, it appeared that certain

clarifications were required to be sought from the learned

counsels for the parties. That is why the matter was directed to

appear in the list today.

Learned counsel appearing on behalf of the petitioner

submits that although the vires of a particular provision of the Act

was challenged, the same has already been decided in another

writ petition. Therefore, the petitioner was not pressing for the

same.

Since the petitioner was not pressing the challenge to

the vires of certain provisions of the Act, the learned Advocate

General need not be made a party.

Heard the learned counsels for the parties.

Hearing is concluded and judgment is reserved.

Urgent photostat certified copy of the said order may be

supplied to the parties expeditiously, if applied for.

(Jay Sengupta, J.)