Sital Kumar Biswas & Ors vs State Of West Bengal & Ors
2023 Latest Caselaw 3318 Cal

10.05.2023 Items 06-08 AN/Ct. No.07 WPA 18121 of 2019 Sital Kumar Biswas & ors.

versus State of West Bengal & ors.

with WPA 4256 of 2018 I.A. No. CAN 1 of 2019 (Old No. CAN 6215 of 2019) Sekhar Chowdhury & ors.

versus State of West Bengal & ors.

with WPA 4257 of 2018 I.A. No. CAN 1 of 2019 (Old No. CAN 6216 of 2019) Sipra Bera & ors.

versus State of West Bengal & ors.

Mr. Soumya Majumder Mr. Victor Chatterjee ... for the petitioners (in WPA 18121 of 2019)

Mr. Arup Kumar Lahiri Mr. Udayan Dutta ... for the petitioners (in WPA 4256 of 2018) (in WPA 4257 of 2018)

Mr. Amitava Mitra Mr. Subhadip Banerjee ... for the Housing Board

Mr. Tapan Kumar Mukherjee, learned senior advocate Mr. Pinaki Dhole Ms. Debdooti Dutta ... for the State

Mr. Susanta Pal Mr. Prabir Kumar Ray ... for the Housing Deptt. (in WPA 4256 of 2018)

Heard learned counsel for the respective parties

elaborately. Hearing is concluded. Judgment stands

reserved.

As prayed for by the learned counsel for the parties,

liberty is given to file their written notes of arguments on

or before 16.05.2023.

(Hiranmay Bhattacharyya, J.)