Amal Chandra Das vs The State Of West Bengal And Others
2024 Latest Caselaw 1710 Cal/2

Calcutta High Court

Amal Chandra Das vs The State Of West Bengal And Others on 9 May, 2024

Author: Tapabrata Chakraborty

Bench: Tapabrata Chakraborty, Rajasekhar Mantha

OD-1, 2 & 3
                  IN THE HIGH COURT AT CALCUTTA
                 CONSTITUTIONAL WRIT JURISDICTION
                           ORIGINAL SIDE


                            WPO/60/2011
                               WITH
                           WPA/22145/2010
                           WPA/8844/2020
                        AMAL CHANDRA DAS
                              VERSUS
               THE STATE OF WEST BENGAL AND OTHERS
                               WITH
                           WPO/1160/2013
                       PURABI DAS AND ANR.
                              VERSUS
               THE STATE OF WEST BENGAL AND OTHERS
                               WITH
                            WPO/578/2012
                        AMAL CHANDRA DAS
                              VERSUS
               THE STATE OF WEST BENGAL AND OTHERS


BEFORE:
The Hon'ble JUSTICE TAPABRATA CHAKRABORTY
The Hon'ble JUSTICE RAJASEKHAR MANTHA
Date : 9TH MAY, 2024.
                                                                    Appearance:
                                            Mr. Guru Krishna Kumar, Sr. Adv.
                                                       Mr. Subir Sanyal, Adv.
                                                           Mr. Samir Pal, Adv.
                                                       Ms. Debjani Ray, Adv.
                                                   Mr. Bikram Banerjee, Adv.
                                                  Mr. Sudipta Dasgupta, Adv.
                                                    Ms. Dipa Acharyya, Adv.
                                                     Ms. S. Chakraborti, Adv.
                                                       Mr. Baibhav Ray, Adv.
                                                              Ms. S. Dey, Adv.
                                                                ..for petitioners.
                                      Mr. Kishore Datta, Ld. Advocate General
                                         Mr. A. Banerjee, Sr. Standing Counsel
                                    Mr. Tapan Kumar Mukherjee, Sr. Adv. AGP
                                                          Mr. A. Mondal, Adv.
                                                         Ms. I. Banerjee, Adv.
                                                           Mr. S. Naskar, Adv.
                                                                     ...For State.
                                              Mr. Dhiraj Kr. Trivedi, Ld. DSG
                                                Mr. Kumar Jyoti Tewari, Adv.
                                                   2


                                                                         Ms. Amrita Pandey, Adv.
                                                                               Mr. A. Sinha, Adv.
                                                                              Mr. A. Tiwari, Adv.
                                                                     ...for Respondent nos. 3 to 5

Mr. S. Sen, Sr. Adv.

Mr. A. Mondal, Adv.

Mr. A. Ghatak, Adv.

..for Backward Class Commission.

Mr. K.C. Kapas, Adv.

Mr. L. Chatterjee, Adv.

..for Nilmadhab Karmakar, petitioner in WPA/22145/2010.

1. The Court :- The petitioner no.2 in WPO/1160/2013 is stated to have died during the

pendency of these proceedings.

2. The name of the petitioner no.2 in WPO/1160/2013 shall stand struck out from the records

of WPO/1160/2013. Leave is granted to the learned Advocate for the writ petitioners to

amend the cause title accordingly.

3. Having heard Mr. Kumar, learned Senior Counsel appearing for the writ petitioners, in

reply, hearing stands concluded.

4. The notes of arguments filed by NCBC are taken on record.

5. The remaining parties may file their respective notes of arguments, if any, by May 15, 2024.

6. Judgment is reserved.

(TAPABRATA CHAKRABORTY, J.)

(RAJASEKHAR MANTHA, J.)

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