Smt. Jaba Macchowar vs The State Of West Bengal & Ors
2023 Latest Caselaw 510 Cal

Item No.6


                       In The High Court At Calcutta
                        Constitutional Writ Jurisdiction
                                 Appellate Side


17.01.2023
  Ct-24
                               WPA 797 of 2022
                             Smt. Jaba Macchowar
                                       v.
                        The State of West Bengal & Ors.


                  Mr. Phiroze Edulji
                  Mr. Rahul Kumar Singh
                            ... for the petitioner.

                  Mr. Pratik Dhar
                  Mr. Koustav Bagchi
                  Ms. Cardina Roy
                  Mr. Debayan Ghosh
                  Ms. Priti Kar
                    ... for the respondent nos. 13 to 19.

Mr. Sakya Sen Mr. Suman Sengupta Mr. D.J. Chakraborty ... for the respondent no. 10.

Mr. Anirban Ray Mr. Raja Saha Mr. Arka Nag ... for the State.

In view of the judgment delivered by this Court in WPA 26900 of 2022 on January 13, 2023, there is no requirement of proceeding with the writ petition any further. The reliefs prayed for by the petitioner have already been taken care of in the judgment dated January 13, 2023.

WPA 797 of 2023 stands disposed of.

Urgent certified photocopy of this order, if applied for, be supplied to the parties expeditiously on compliance of usual legal formalities.

Sh                                     (Amrita Sinha, J.)