Ruksona Begam & Ors vs The State Of West Bengal & Ors
2023 Latest Caselaw 6809 Cal

Court No. 22            IN THE HIGH COURT AT CALCUTTA
05.10.2023               Constitutional Writ Jurisdiction
(Item No. 20)
                                Appellate Side

(AB)
                                W.P.A. 6713 of 2016
                                         +
                                 C.A.N. 1 of 2016
                                         +
                                 C.A.N. 2 of 2016

                            Ruksona Begam & Ors.
                                      VS
                        The State of West Bengal & Ors.


                        Mr. Dilip Kumar Saha
                        Ms. Dhriti Das
                                         ..... for the petitioners
                        Mr. Bhaskar Prasad Vaisya
                        Mr. Gourav Das
                                    .... For the State


                          Mr.    Dilip   Kumar    Saha,     learned   counsel

                appears for the petitioner.

                          Mr. Gourav Das, learned advocate led by Mr.

                Bhaskar         Prasad     Vaisya,    learned     Additional

                Government Pleader appears for respondent Nos. 1 to

On the last occasion learned counsel for the

petitioner has relied upon few judgments and

submitted the photocopies thereof which are taken on

record.

Today Mr. Gourav Das, learned advocate

submits the photocopies of series of judgments in a

compilation is taken on record on which he shall rely

upon. The judgments relied upon on behalf of the

respondents are also provided to the learned counsel

for the petitioner today in Court. To enable the

learned counsel for the petitioner to get ready on the

issue an accommodation is granted.

The writ petition shall appear under the

heading "For Orders" in the combined monthly list

of December, 2023.

(Aniruddha Roy, J.)