Citation : 2023 Latest Caselaw 1333 Cal
Judgement Date : 22 February, 2023
Court No. 22 IN THE HIGH COURT AT CALCUTTA 22.02.2023
Constitutional Writ Jurisdiction (Item No.12-
Appellate Side
W.P.A. 1472 of 2020 (Sc) Nirmalendu Barman & Ors.
VS The State of West Bengal & Ors.
With W.P.A. 19514 of 2019 + CAN 1 of 2022 Parimal Bhattacharjee VS The State of West Bengal & Ors.
With W.P.A. 19518 of 2019 + CAN 1 of 2022 Bidyadhar Mandi & Ors.
VS The State of West Bengal & Ors.
With W.P.A. 23934 of 2019 Sukchand Mandi & Ors.
VS The State of West Bengal & Ors.
Ms. Debjani Sengupta Mr. Abhijit Chatterjee Ms. Koyel Bag Ms. Shahina Hoque ..... for the petitioners in all the writ petitions Ms. Chaitali Bhattacharya Ms. Ujani Pal (Samanta) ...... for the State in WPA 1472 of 2020 & WPA 23934 of 2019 Ms. Chaitali Bhattacharya Mr. Kartik Chandra Kapas ...... for the State in WPA 19514 of 2019 Mr. Supriyo Chattopadhyay Ms. Iti Dutta ...... for the State in WPA 19518 of 2019
Ms. Debjani Sengupta, learned counsel for the
petitioners had concluded her submissions in support
of the writ petitions. She had relied upon several
judgments.
On the prayer of Ms. Ujani Pal, learned
advocate being led by Ms. Chaitali Bhattacharya,
learned State counsel appearing for the State, the writ
petition shall appear for further consideration under
the heading "For Orders" on March 9, 2023.
(Aniruddha Roy, J.)
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