Calcutta High Court (Appellete Side)
Manojaditya Das Mahapatra & Ors vs The State Of West Bengal & Ors on 1 March, 2017
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
1 01.03.2017
srm W.P.L.R.T. No. 13 of 2017 Manojaditya Das Mahapatra & Ors.
Versus The State of West Bengal & Ors.
Mr. Prabit Kumar Misra, ld. Advocate ...for the Petitioners.
Mr. Pinaki Dhole, ld. Advocate ...for the State.
On the prayer made on behalf of the petitioners, this writ application is dismissed being not pressed with liberty to file afresh on the selfsame cause of action, if it is so advised.
Liberty is also granted to replace the certified copy of the order dated August 16, 2016 passed by the West Bengal Land Reforms and Tenancy Tribunal, 1st Bench in O.A. No.1806 of 2015 (LRTT) by a photostat true copy of the above order.
There will be, however, no order as to costs.
( Debasish Kar Gupta, J. ) (Md. Mumtaz Khan, J.)