Indrajit Tambuli vs The State Of West Bengal & Ors
2023 Latest Caselaw 4422 Cal

Dd   26   20.07.2023

                                       WP.ST 325 of 2010


                                     Indrajit Tambuli
                                           Vs.
                             The State of West Bengal & Ors.


                       Mr. Subir Sabyal,
                       Mr. Snehasish Jana,
                       Ms. Sumita Sen, Advocates
                                    ... ... For the Petitioner

                   Mr. Somnath Ganguli, AGP
                   Mr. Balanko Sen, Advocates
                                 ... ... For the State

                   Mr. Swarup Paul,
                   Mr. Guru Saday Dutta,
                   Mr. Anish Roy, Advocates
                                 ... ...For the Added respondents

Mr. Abhrotosh Mazumder, Mr. Subham Ghosh, Advocates ... ...For the added respondents

Learned advocate appearing for the writ petitioner draws the attention of the Court to a judgment and order dated February 11, 2016 passed by the co- ordinate Bench in WP.ST 304 of 2010. He submits that, the impugned order in the present writ petition disposed of three original applications before the Tribunal. Writ petitioner in one of the original applications filed WP.ST 304 of 2010. The High Court, by the judgment and order dated February 11, 2016 set aside the entirety of the impugned order of the Tribunal.

State and the private respondents are represented.

Learned advocate appearing for the State seeks time to take instructions.

List the writ petition on July 28, 2023.

(Debangsu Basak, J.)

(Md. Shabbar Rashidi, J.)