Calcutta High Court (Appellete Side)
Bina Roy vs State Of West Bengal & Ors on 20 September, 2010
Author: Tapen Sen
Bench: Tapen Sen
.9.2010
W.P. 21867(W) of 2006
Bina Roy ... Petitioner
-Vs-
State of West Bengal & Ors. ... Respondents
For the Petitioner : Mr. A. B. Chatterjee, Mr. Anadi Banerjee.
For the State : Mr. Subal Moitra,
Ms. Gopa Roy.
Learned Counsel appearing for the Petitioner states that although the matter was admitted on 8.11.2006, he would nevertheless like to move the State Administrative Tribunal at this stage against the impugned Order.
Mr. Subal Moitra appears for the State Respondents. He files an Affidavit- in-opposition which is taken on record. He, however, does not have any objection if the Writ Petition is withdrawn and liberty is granted to the Petitioner to move the State Administrative Tribunal.
Accordingly, this Writ Petition is dismissed as withdrawn. Liberty to move the State Administrative Tribunal is granted.
If urgent certified copy of this Order, duly photocopied, is applied for by the Parties, the same should be given expeditiously.
( Tapen Sen, J. ) AKD