West Bengal Pharmacy Council And ... vs Rusha Podder And Ors
2023 Latest Caselaw 3210 Cal

04.05.2023
Item Nos.14-15
gd/ssd
                               MAT/411/2023
                      IA NO: CAN/1/2023, CAN/2/2023
                 WEST BENGAL PHARMACY COUNCIL AND ANR.
                                     VS
                         RUSHA PODDER AND ORS.
                                    with
                              WPA(P)/164/2023

                              ABDUL OHAB
                                  VS
                     STATE OF WEST BENGAL AND ORS.

                   Mr. Kishore Datta,
                   Mr. Avik Ghatak,
                   Mr. Soham Banerjee,
                   Mr. Parashar Baidya,
                   Mr. Soham De Dhara
                               ..for the Appellants in
                                 MAT 411 of 2023 and
                                 for the Respondent No.7 in

WPA(P) 164 of 2023.

Mr. Tapan Kumar Mukherjee, Ms. Debdooti Dutta ..for the State in MAT 411 of 2023.

Ms. Amrita Panja Moulick ..for the State in WPA(P) 164 of 2023.

Mr. Aniruddha Chatterjee, Mr. Rahul Karmakar, Ms. Gargi Goswami, ..for the Respondent in MAT 411 of 2023.

Mr. Ananta Shaw, Mr. Falguni Bandyopadhyay, Ms. Sreetama Neogi, Ms. Riya Ballav ..for the Applicants in CAN 2 of 2023 of MAT 411 of 2023 and for the petitioner in WPA(P) 164 of 2023.

Re: MAT 411 of 2023

1. Heard learned advocates for either of the

parties.

2. Hearing is concluded and judgment is

reserved.

Re: WPA(P) 164 of 2023

3. The writ petition has been filed as a

public interest litigation to recall the election notice

dated 14th September, 2022.

4. Admittedly, the elections are already

over. That apart, there was a challenge by the set of

candidates whose nominations were rejected by filing a

writ petition before this Court in WPA 509 of 2023

which has been allowed by judgment dated 28th

February, 2023 and as against the said judgment the

West Bengal Pharmacy Council has preferred an appeal

being MAT 411 of 2023 and the said appeal has been

fully heard and judgment has been reserved. In the

light of the same, at this juncture it would not be

necessary to entertain this public interest litigation.

5. Accordingly, the writ petition stands

disposed of leaving all the issues pointed out by the

writ petitioner open for consideration as and when the

need arises.

(T. S. SIVAGNANAM) ACTING CHIEF JUSTICE

(HIRANMAY BHATTACHARYYA, J.)