Calcutta High Court
Health Services Association vs State Of W.B.& Ors on 17 November, 2009
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
WP No. 1750 of 2004
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
HEALTH SERVICES ASSOCIATION, W.B.& ORS
Versus
STATE OF W.B.& Ors.
BEFORE:
The Hon'ble JUSTICE DEBASISH KAR GUPTA
Date : 17th November, 2009.
None appears on behalf of any of the parties even at the time of second call. No accommodation has been prayed for.
The subject matter of challenge in this writ application is a notice dated July 12, 2004 issued by the Returning Officer, West Bengal Medical Council Election, 2003, regarding holding of a general election of the members of the West Bengal Medical Council under Clauses (h) & (g) of Section 4(1) of the Bengal Medical Act, 1914.
After considering the materials on record, I find that this writ application has become infructuous due to the efflux of time and the same stands dismissed.
Interim order, if any, stands vacated. There will, however, be no order as to costs.
(DEBASISH KAR GUPTA, J.) sm AR[CR]