Calcutta High Court (Appellete Side)
Sri Surya Narayan Sinha vs State Of West Bengal & Ors on 4 May, 2023
57 04.05
to 2023
62
In the High Court At Calcutta
Ct No Constitutional Writ Jurisdiction
24
AGM Appellate Side
WPA 2131 of 2023
With
CAN 1 of 2023
Sri Surya Narayan Sinha
Vs
State of West Bengal & Ors.
WPA 1158 of 2023
With
CAN 1 of 2023
CAN 1 of 2023
Pradip Roy Pradhan & Ors.
Vs
State of West Bengal & Ors.
WPA 2033 of 2023
Sarathi Mukhopadhyay & Ors.
Vs
State of West Bengal & Ors.
WPA 894 of 2023
With
CAN 1 of 2023
CAN 1 of 2023
Subhas Ukil & Ors.
Vs
State of West Bengal & Ors.
WPA 916 of 2023
With
CAN 1 of 2023
CAN 1 of 2023
Subhas Mandal & Ors.
Vs
State of West Bengal & Ors.
WPA 939 of 2023
With
CAN 1 of 2023
CAN 1 of 2023
2
Sabyasachi Sur & Ors.
Vs
State of West Bengal & Ors.
Mr. L. K. Gupta, Sr. Adv.
Mr. Amalesh Roy
Ms. Mun Mun Tewary
Ms. Mousumi Bhowal
Mr. Suryasarathi Basu
Ms. Chumki Chowdhury
... For the Petitioners.
Mr. Sudarsan Roy
Mr. Romit Bose
Mr. D.Majumdar
... For the North Dum Dum
Municipality.
Mr. Arka Kumar Nag
Ms. Deboleena Ghosh
... For the North Dum Dum
Municipality.
Mr. Naba Kumar Das
Mr. Subhabrata Das ... For the State.
(WPA 2131 of 2023)
Mr. Lalit Mohan Mahata
Mr. Prasanta Behari Mahata
(WPA 1158 of 2023, WPA 2033 of 2023
Mr. T. M. Siddiqui
Mr. Sirsanya Bandopadhyay
Mr. Yash Singhi
Mr. Sutanu Chakraborty
(WPA 916 of 2023)
(WPA 939 of 2023)
Mr. Sirsanya Bandopadhyay
Mr. Arka Kumar Nag
... For and on behalf of the learned
Advocate General.
These writ petitions are required to be heard.
Oppositions are yet to be filed.
Time to file the affidavit-in-opposition is extended
till 16th of June, 2023. Reply, if there be any, be filed by
27th of June, 2023.
3
List the matter in the monthly combined list of July,
2023 under the heading 'For Hearing'.
The State Government has published the order
dated 16th November, 2022 impugned in the instant writ
petition in the Official Gazette on 28 th February, 2023.
The Court by an interim judgment dated 16 th February,
2023 was pleased to restrain the respondents from giving
any effect to the said impugned order till the same is
published in the Official Gazette.
It appears that the steps prior to publishing the
order in the Official Gazette have not been complied.
In such circumstances, the order dated 16 th
November, 2022 published in the Official Gazette on 20 th
February, 2023 shall not be made effective till 31 st
August, 2023 or until further order whichever is earlier.
It has been submitted by the learned Senior
Advocate representing the petitioners that the portal of
the Municipalities is not publishing the order that has
been passed by this Court and the Municipalities are still
relying and acting upon the impugned order which has
already been stayed by this Court.
The concerned municipalities are directed to
immediately publish the judgment dated 16th February,
2023 and the order passed today in their official portal so
that the public can be made aware of the same.
Urgent certified photocopy of this order, if applied
for, be supplied to the parties expeditiously on compliance
of usual legal formalities.
( Amrita Sinha, J.)
