Calcutta High Court (Appellete Side)
Sri Narayan Mallick vs The Union Of India & Ors on 4 May, 2011
Author: Jayanta Kumar Biswas
Bench: Jayanta Kumar Biswas
1 In The High Court At Calcutta Constitutional Writ Jurisdiction Appellate Side Present:
The Hon'ble Mr. Justice Jayanta Kumar Biswas.
W.P. No. 7271 (W) of 2011 Sri Narayan Mallick v.
The Union of India & Ors.
Mr Tapas K. Bhattacharyya, advocate, for the petitioner. Mr Dhruba Mukherjee, advocate, for BSNL.
Heard on: May 04, 2011.
Order on: May 04, 2011.
The Court: - In view of the submission made by Mr Mukherjee appearing for BSNL that BSNL is ready to pay rent at the agreed rate for the entire area it is using, Mr Bhattacharyya appearing for the petitioner submits that he will not invite this Court to give a judgment deciding the question of maintainability of the petition. He says that he will advice the petitioner to sit with BSNL for settling the dispute. He prays for leave to withdraw the petition. I think the prayer should be allowed. Hence I allow the prayer.
For these reasons, the petition is dismissed. No costs. Certified xerox.
(Jayanta Kumar Biswas, J.)