Calcutta High Court (Appellete Side)
3.10.2024 Sk. Rabiul Hossain @ Rabiul ... vs State Of West Bengal & Ors on 3 October, 2024
WPA 18888 of 2024
3.10.2024 Sk. Rabiul Hossain @ Rabiul Hossain. -vs-- State of West Bengal & Ors..
ct.25, sl.17 Mr. Arijit Chatterjee
Mr. Kalidas Saha
sk .....for the petitioner.
Mr. Amal Kr. Sen, Ld. AGP
Mrs. Ashima Das(Sil)
....for the State.
Let the affidavit of service filed in Court be taken on
record.
The petitioner is aggrieved due to inaction by the
respondent authorities and issuance of Memo dated 21st June,
2020 thereby not granting him the licence for light motor vehicle as prayed for by him.
However, Mr. Chatterjee, learned advocate appearing for the petitioner is yet to take instructions as regards the date of the application of the petitioner, with regard to non- consideration of which he is aggrieved and has filed this case.
Let such instructions be taken immediately. Mr. Sen, learned advocate for the State appears and submits the "Statement of fact" in Court today. Let that be taken on record.
Let this matter be adjourned today and again listed on 8.11.2024.
Let a copy of the written instructions along with documents as submitted by Mr. Sen in Court be supplied to the learned advocate for the petitioner too.
(Rai Chattopadhyay, J.)