Chinmoy Kumar Chatterjee & Ors vs The State Of West Bengal & Ors
2026 Latest Caselaw 2221 Cal/2

Calcutta High Court

Chinmoy Kumar Chatterjee & Ors vs The State Of West Bengal & Ors on 23 March, 2026

Author: Amrita Sinha

Bench: Amrita Sinha

OD-5
                            ORDER SHEET
                            WPO No.1083 of 2023
                  IN THE HIGH COURT AT CALCUTTA
                    Constitutional Writ Jurisdiction
                           ORIGINAL SIDE


                   CHINMOY KUMAR CHATTERJEE & ORS.
                               -VS-
                   THE STATE OF WEST BENGAL & ORS.


BEFORE:
The Hon'ble JUSTICE AMRITA SINHA
Date: 23rd March, 2026.
                                                                Appearance:
                                                     Mr. Debdutta Basu, Adv.
                                                 Ms. Soumalika Nandan, Adv.
                                                            ...for Petitioners.

                                                   Ms. Deblina Chattoraj, Adv.
                                             Ms. Poulami Chattopadhyay, Adv.
                                                                 ...for WBTC.

1. Learned advocate for the petitioners submits that the issue in question

   has already been decided by a Co-ordinate Bench of this Court on 1 st

   May, 2025 in WPO No.786 of 2023 [Gobinda Dey & Anr. vs. State of

   West Bengal & Anr.].

2. Prayer has been made to pass similar order as has been passed in

   Gobinda Dey [supra].

3. Learned advocate representing the respondents submits that an appeal

being APO No.39 of 2025 has been carried from the said order but the

appeal is yet to be considered.

4. Be that as it may, as it appears that the issue in question has been

decided by a Co-ordinate Bench and as the said order is yet to be

modified/set aside or vacated by the Hon'ble Division Bench,

accordingly, the Court is minded to pass similar order in the instant

case.

5. In view of the above, the order passed in the matter of Gobinda Dey

[supra] will apply in the present writ petition, subject, however, to any

order that is being passed by the Hon'ble Appeal Court in APO No.39 of

2025.

6. The writ petition stands disposed of.

7. Parties to act on the basis of the server copy of this order duly

downloaded from the official website of this Court.

(AMRITA SINHA, J.)

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