Debajyoti Roy vs The State Of West Bengal & Ors
2023 Latest Caselaw 3680 Cal

73.   06.06.2023
&     Ct.15                          W.P.A. 7937 of 2018
74.
bd.
                                      Debajyoti Roy
                                             -vs-
                                 The State of West Bengal & Ors.

                                              With

                                     WPA 8005 of 2018

                                            Santana Roy

                                               -vs-

                               The State of West Bengal & Ors.

                   Mr. Pratip Kumar Chatterjee        ... for the respondent

no. 20.

(in WPA 7937 of 2018)

Both the writ petitions are taken up for consideration when Mr. Chatterjee, learned advocate represents one of the respondents in both the writ petitions. However, no one is representing the petitioners today.

It has been submitted by Mr. Chatterjee, that these two writ petitions along with other writ petitions were heard by a coordinate Bench and a judgment was delivered on 5th July, 2018 whereby present two writ petitions were kept pending and directions were given by the coordinate Bench for exchanging affidavits. The judgment dated 5th July, 2018 is on record.

List both the writ petitions under the heading "Hearing Group-V (Municipality) For Disposal" on 19th June, 2023 for further consideration.

However, it is made clear if on the adjourned date petitioners go unrepresented consequential order shall be passed.

(Saugata Bhattacharyya, J.)