Zillur Rahaman & Ors vs The State Of West Bengal & Ors
2023 Latest Caselaw 1114 Cal

February 09, 2023 ARDR

WPA 1059 of 2018

Zillur Rahaman & ors.

Vs.

The State of West Bengal & Ors.

Adv. Partha Pratim Roy, Adv. Anirban Das, ...for the petitioners. Adv. Dipankar Das, ...for the NHAI.

It is submitted on behalf of the petitioners that in

view of the judgment of the Hon'ble Supreme Court in

the case of Indore Development Authority vs.

Manoharlal & ors. reported in (2020) 8 Supreme

Court Cases 129 the matter has become infructuous.

Accordingly, the writ petition, being WPA 1059 of

2018, is disposed of as infructuous.

There shall however, be no order as to costs.

Urgent certified website copy of this order, if

applied for, be given to the parties on compliance of

requisite formalities.

(Suvra Ghosh, J.)