Calcutta High Court (Appellete Side)
Anima Mondal & Ors vs The State Of W. B. & Ors on 14 May, 2010
Author: Indira Banerjee
Bench: Indira Banerjee
1
2.
14.05.2010.
d.d.
W. P. No.20273 (W) of 2009
Anima Mondal & Ors.
Vs.
The State of W. B. & Ors.
Mr. Gopal Chandra Ghosh,
Mr. Goutam Lahiri
.......... For the Petitioners.
Mr. Susanta Kumar Rakshit
..... For Respondent Nos.8 & 9.
Mr. K. N. Nabi ......... For the State.
This writ petition has been filed suppressing the fact that an earlier writ petition being W. P. No.12361 (W) of 2009 was filed challenging the Memo dated 9th June, 2009 which is also impugned in this writ petition.
On that writ application being moved, this Bench passed the following order:
" Affidavit-in-opposition to the writ application be filed within eight weeks from date. Affidavit-in-reply thereto, if any, be filed within two weeks thereafter. The matter be listed in the Combined monthly list of June, 2010 under the heading "For Hearing".
The instant application is in gross abuse of process. Initiation of successive proceedings in respect of the same cause of action is contumacious. The writ application is dismissed with costs of 300 G.Ms. (Rs.5100/-) to be paid to the Registrar General, Appellate Side of this Court within a week from date.
2Urgent certified photostat copy of this order, if applied for, be supplied to the parties subject to compliance of all requisite formalities.
( Indira Banerjee, J )