WPA/19650/2009
2023 Latest Caselaw 4538 Cal

28.07.2023

Ct. 35 Sd. 98. WPA 19650 of 2009

Md. Tapas Kumar Ghosh Mr. Tanmoy Chowdhury ..For the petitioners.

Mr. S.S. Kolay ..For the WBSEDCL.

Parties are represented.

On behalf of the petitioner, it has been

submitted that as the petitioner was not provided with

the address of the appellate authority, the petitioner

could not prefer the statutory appeal but moved before

this Hon'ble Court with the present writ petition.

It is stated that now the appeal has been

preferred before the appropriate forum which is

pending final adjudication. It is submitted that hearing

has already been done and judgment is pending.

Under such circumstances, necessary order is

required to be passed in this writ petition.

Considering the facts of this case, I do not find

any pertinent point to remain there in this writ petition

to be adjudicated any further.

The writ petition is disposed of being

infructuous.

( Rai Chattopadhyay J. )