Calcutta High Court - Jalpaiguri
Sri Tenzing Bhutia vs The State Of West Bengal & Ors on 24 December, 2025
02
24.12.2025
d.p.
Calcutta High Court
In the Circuit Bench at Jalpaiguri
Constitutional Writ Jurisdiction
W.P.A 1295 of 2025
Sri Tenzing Bhutia
-versus
The State of West Bengal & Ors.
Mr. Sandip Mandal,
Mr. Amit Saha,
Ms. Poonam Kaur.
...For the Petitioner.
Ms. Bedashruti Bose.
...For the State.
Mr. Sankar Nath Mukherjee,
Mr. Niraj Gupta,
Ms. Sunayana Parven
...For the Respondent
Nos.8 to 11.
1. The matter has appeared in the list under the heading 'To Be Mentioned' for correction of the order dated 18th December, 2025.
2. In the first line of paragraph 2, the word 'State' shall be deleted and the word 'is' shall be read as 'are'.
3. The instant paragraph shall be read as paragraph 4 of the order dated 18th December, 2025.
"The issue of maintainability of the writ petition as raised by the respondents is left open to be decided at the time of final hearing."
4. The order dated 18th December, 2025 is corrected accordingly. Remaining part of the said order will remain unaltered.
5. Let this order be read along with the order dated 18th December, 2025.
( Amrita Sinha, J.)