Calcutta High Court (Appellete Side)
Sefali Singha Mahaldar vs The State Of West Bengal & Ors on 30 November, 2022
Author: Md. Nizamuddin
Bench: Md. Nizamuddin
30.11.2022
ks WPA 19443 of 2022
sl. 70
Sefali Singha Mahaldar
Vs
The State of West Bengal & Ors.
Mr. Kaustab Das,
Mr. Imdadul Hoque
... For the Petitioner.
Learned Advocates appearing for the petitioner are
present and file affidavit-of-service, which may be kept
with the record.
On perusal of the writ petition I find that petitioner
has made a representation on 19th July, 2022 being
Annexure P-5 to the writ petition before the
respondents authority concerned for redressal of her
grievance, details of which will appear from the said representation.
Considering the facts and circumstances of the case, this writ petition being WPA 19443 of 2022 is disposed of by directing the Assistant Director of Fisheries(Co-operative), Malda/respondent No.6 to consider and dispose of the aforesaid representation of the petitioner within eight weeks from the date of communication of this order by passing a reasoned and speaking order in accordance with law.
( Md. Nizamuddin, J. ) 2