Bidyut Kumar Roy vs Registrar General
2026 Latest Caselaw 2864 Cal/2

Calcutta High Court

Bidyut Kumar Roy vs Registrar General on 9 April, 2026

Author: Tapabrata Chakraborty

Bench: Tapabrata Chakraborty

OD-1

                     IN THE HIGH COURT AT CALCUTTA
                     CIVIL APPELLATE JURISDICTION
                              ORIGINAL SIDE
                             APOT/316/2025
                            IN WPO/569/2025
                      IA NO: GA/1/2025, GA/2/2025


                      BIDYUT KUMAR ROY
                               VS
       REGISTRAR GENERAL, HIGH COURT AT CALCUTTA AND ANR



 BEFORE:
The Hon'ble JUSTICE TAPABRATA CHAKRABORTY

And The Hon'ble JUSTICE PARTHA SARATHI CHATTERJEE Date: 9th April, 2026

Appearance:

Mr. Anindya Lahiri, Sr. Adv.

Ms. Pranati Das, Adv.

Mr. Ahish Chakraborty, Adv.

Mr. Anirban Basak,Adv.

... for Petitioner

Mr. Ranjay De, Sr. Adv.

Mr. Victor Chatterjee,Adv.

...for the High Court Administration

Mr. Asish Kumar Guha, Adv.

Mr. Joyak Kumar Gupta, Adv.

... for State

The Court:- We have been informed by the Learned Advocates

appearing for the respective parties that the order under appeal has been

acted upon and a decision has already been taken on the representation

submitted by the writ petitioner/appellant.

In view thereof, the appeal and the connected application are

dismissed as infructuous.

It is made clear that the dismissal of appeal shall not prevent the

appellant to challenge the said decision by preferring appropriate application

before the competent forum, in accordance with law.

(TAPABRATA CHAKRABORTY, J.)

(PARTHA SARATHI CHATTERJEE, J.)

s.chandra