Rubaiya Khatun And Ors vs Union Of India & Ors
2024 Latest Caselaw 4471 Cal

Calcutta High Court (Appellete Side)

Rubaiya Khatun And Ors vs Union Of India & Ors on 2 September, 2024

Author: Amrita Sinha

Bench: Amrita Sinha

                      In the High Court At Calcutta
                     Constitutional Writ Jurisdiction
                              Appellate Side
    73
02.09.2024

AGM

WPA 19703 of 2024 With CAN 1 of 2024 CAN 2 of 2024

Rubaiya Khatun and Ors.

vs. Union of India & Ors.

Mr. Debangan Bhattacharjee. Mr. Mahiul Islam.

Ms. Sharnali Saha.

... For the Petitioners.

Mr. Somnath Ganguli.

Mr. Bolarko Sen.

... For the State.

Mr. Ratul Biswas.

Mr. Kaushik Chowdhury.

... For the WBBPE.

Mr. Subrata Roy.

Mr. Subit Majumdar.

... For the Union of India.

The petitioners intend to act in accordance with the judgment passed by the Hon'ble Supreme Court on 28th November, 2023 in SLP (C) No. 23583-84 of 2022 in the matter of Jaiveer Singh and Ors.-vs- The State of Uttarakhand and Ors.

It will be open for the petitioners to take steps in terms of the direction passed in the aforesaid judgment.

The writ petition stands disposed of. Two separate applications have been filed seeking addition of parties in the instant writ petition.

It will be open for the applicants to file fresh writ petition on the selfsame cause of action, if so advised.

The applications being CAN 1 of 2024 and CAN 2 of 2024 are disposed of.

Urgent certified photocopy of this order, if applied for, be supplied to the parties expeditiously on compliance of usual legal formalities.

(Amrita Sinha, J.)