(Amiya Bera & Ors vs Union Of India & Ors.)
2023 Latest Caselaw 6443 Cal

    24
22.09.2023
 Ct. No. 11
    rrc
                              WP.CT. 184 of 2023
                  (Amiya Bera & Ors. Vs. Union of India & Ors.)


                 Mr. Kallol Basu
                 Mr. Kamal Mishra
                                           ..... For the petitioners

                 Mr. Sauvik Nandy
                 Mr. Subrata Santra
                                           ..... For the respondents

Affidavit-of-service filed by the petitioners be kept on

record.

Heard Mr. Basu, learned advocate appearing for the

petitioners.

Mr. Nandy, learned advocate appearing for the

respondents submits that challenging the judgment

impugned in the present writ petition another writ

petition being WP.CT. No. 104 of 2023 was preferred and

the same was disposed of by an order dated 21st June,

2023. In the said order, the respondents prayed for four

months time for complying with the order as directed by

a co-ordinate Bench of this Court in a writ petition being

WP.CT. No. 74 of 2016 and stated that they would follow

the very same procedure for the petitioners therein.

Mr. Nandy further submits, upon instruction, that in

respect of the petitioners in the present matter similar

steps are being taken.

In view thereof, the respondent no. 3 is directed to file

a report in the form of an affidavit on the returnable date

detailing the steps taken by the respondents on the basis

of the undertaking given by them in the earlier writ

petition being WP.CT. 104 of 2023.

List the matter for further consideration in the daily

supplementary list of this Court on 5th October, 2023 as

fixed at 2.00 p.m.

(Partha Sarathi Chatterjee, J.) (Tapabrata Chakraborty, J.)