Calcutta High Court (Appellete Side)
Mangalpur Deshapran Self Help Group vs The State Of West Bengal & Ors on 25 August, 2011
Author: Jayanta Kumar Biswas
Bench: Jayanta Kumar Biswas
In The High Court At Calcutta
25-08-2011 Constitutional Writ Jurisdiction
Appellate Side
sb-9
.
W.P.No.13773(W) of 2011 Mangalpur Deshapran Self Help Group
-vs-
The State of West Bengal & Ors.
Mr. Sk. Sahjahan Ali ...for the petitioner
Mr. Samrat Sen ...for the State
In view of the fact that the petition has been filed using the name of a thing, counsel for the petitioner prays for leave to withdraw the petition with liberty to file an appropriate petition on the same cause of action. Counsel for the State has left the matter to the Court's discretion. I think the oral prayer for withdrawal should be allowed. Hence I allow the prayer. This petition is dismissed. No costs. Certified xerox.
(Jayanta Kumar Biswas, J.)