Calcutta High Court (Appellete Side)
(Ad) vs Hon'Ble Speaker. West Bengal ... on 25 August, 2025
Author: Debangsu Basak
Bench: Debangsu Basak
DL-59 wt60
WPA 6193 of 2023
25.08.2025
Court No.26 Suvendu Adhikari
(AD) Vs.
Hon'ble Speaker. West Bengal Legislative Assembly
& Ors.
with
WPA (P) 213 of 2021
Ambika Roy
Vs.
The Hon'ble Speaker, West Bengal Legislative
Assembly & Ors.
Mr. Billwadal Bhattacharyya, Ld. Sr. Advocate
Mr. Anish Kumar Mukherjee, Advocate
Mr. Suryaneel Das , Advocate
Mr. Chiranjit Pal, Advocate
Mr. Tamoghna Pramanick, Advocate
... for the petitioners
Mr. Kishore Datta, Ld. Advocate General
Mr. Vivekananda Bose, Ld. Jr. Standing Counsel
Mr. Debopriyo Karan, Advocate
Mr. Ratikanta Pal, Advocate
... for the respondent nos.1 and 3 in
WPA 6193 of 2023
1. Two writ petitions are taken up for analogous hearing.
2. Both the writ petitions are specially assigned to the Bench presided over by one of us (Debangsu Basak, J.).
3. Both the writ petitions were heard extensively on August 20, 2025 although, formal order as to such hearing was not recorded.
4. Hearing took place in presence of the writ petitioners and the respondent nos.1 and 3 of WPA 6193 of 2023.
5. Learned Advocate General appearing for the 2 respondent nos.1 and 3 in WPA 6193 of 2023 submits that, although writ petition being WPA 6193 of 2023 is pending for two years, directions for affidavits were not given. He submits that, his client be permitted to produce the materials leading to the impugned order in terms of the earlier direction of the Coordinate Bench. He submits that, an opportunity should be granted to the respondent no.1 to do so.
6. In such circumstances, it would be appropriate to permit the parties one opportunity to file affidavits.
7. Let affidavit-in-opposition be filed within two weeks from date. Reply thereto, if any, be filed within a week thereafter.
8. List both the writ petitions three weeks hence.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.)