Calcutta High Court
Smt. Kanak Prava Saha vs The Union Of India & Ors on 22 November, 2010
Author: Jayanta Kumar Biswas
Bench: Jayanta Kumar Biswas
1
In the High Court at Calcutta
22-11-2010 Constitutional Writ Jurisdiction
sb-9 Appellate Side
.
W.P.No.22023(W) of 2010 Smt. Kanak Prava Saha
-vs-
The Union of India & Ors.
Mr. Buddhadeb Ghosal ..... for the petitioner
None ....for the respondents
In view of the orders of the Supreme Court staying the operation of the Railway Board Commercial Circular No. 56 of 2006 as to increase in licence fee, I am of the view that the petitioner is entitled to an order admitting her art.226 petition and granting interim relief.
It has been submitted that the art.226 petition in connection wherewith the Supreme Court made the orders is pending before this Court.
For these reasons, I admit the petition and stay the operation of the impugned order dated April 29, 2010 (at p.34). During pendency of the petition the petitioner shall pay licence fee and other charge according to the previous rates.
The respondents shall file opposition within five weeks; reply, if any, shall be filed by a week thereafter.
This order shall be communicated to the respondents within a week and affidavit of service showing compliance shall be filed at the time of final hearing. Liberty to mention the petition for final hearing. Certified xerox.
(Jayanta Kumar Biswas, J.) 2