Calcutta High Court (Appellete Side)
Lut Fun Nessa Begum vs The State Of West Bengal & Ors on 29 July, 2013
Author: Soumitra Pal
Bench: Soumitra Pal
1 21 29.07.2013
SD W. P. 21270 (W) of 2013 Lut Fun Nessa Begum Vs. The State of West Bengal & Ors.
Mr. Golam Sayedain Kaderi.
... For the Petitioner.
Mr. L. C. Bihani.
... For the Commission.
Mr. Joyotosh Majumdar, Ms. Sulagna Bhattacharya.
... For the State.
Since it is submitted by the learned advocate for the petitioner that he wants to withdraw the writ petition and craves leave to move afresh challenging the order dated 24th May, 2013 issued by the State Project Director, PBSSM, the writ petition is dismissed as withdrawn.
As prayed for, the petitioner is at liberty to challenge the order dated 24th May, 2013 by moving afresh.
Urgent photostat certified copy of this order, if applied for, be furnished to the appearing parties on priority basis.
(SOUMITRA PAL, J.) 2