Calcutta High Court (Appellete Side)
Suvendu Adhikari vs Honble Speaker on 17 December, 2024
Author: Hiranmay Bhattacharyya
Bench: Hiranmay Bhattacharyya
17.12.2024
Item No.7
gd/ssd
WPA/6193/2023
SUVENDU ADHIKARI
VS
HONBLE SPEAKER, WEST BENGAL LEGISLATIVE
ASSEMBLY AND ORS.
Mr. Billwadal Bhattacharyya,
Mr. Anish Kumar Mukherjee,
Mr. Suryaneel Das,
Mr. Tomoghna Pramanick
..for the Petitioner.
Mr. Saptangshu Basu, ld. Sr. Adv.
Mr. Debashis Saha,
Mr. Avirup Roy Sanyal,
Ms. Sucheta Pa;
..for the Respondents.
1. Adjournment is sought for on behalf of the writ petitioner.
2. It is seen that earlier administratively an order was passed to call for explanation as to why this writ petition was not placed before the Division Bench. Explanation has been submitted by the officers concerned on 23.02.2024 which has been perused by us and the same is acceptable.
3. Accordingly, the explanation is accepted and further proceedings are closed.
4. As could be seen from the order dated 11.04.2022 in WPA(P) 213 of 2021 this matter has to be tagged along with the said writ petition.
5. The Hon'ble Supreme Court while disposing of Special Leave Petition (C) Diary No.39707 2 of 2022 filed by the very same writ petitioner by order dated 24.02.2023 while granting permission to withdraw the Special Leave Petition granted liberty to the petitioner to take recourse to appropriate remedies in accordance with law, including filing of a petition in the High Court and making an appropriate request for an analogous hearing with pending matters.
6. Since there is also a direction passed in WPA(P) 213 of 2021, both the writ petitions have to be heard together.
7. Accordingly, this writ petition in WPA 6193 of 2023 be tagged along with WPA(P) 213 of 2021 on 28th January, 2025.
(T. S. SIVAGNANAM) CHIEF JUSTICE (HIRANMAY BHATTACHARYYA, J.)