Calcutta High Court (Appellete Side)
Ct. 15 Partha Pratim Manna vs The State Of West Bengal & Ors on 7 November, 2025
Author: Kausik Chanda
Bench: Kausik Chanda
8 07-11-2025 WPA 2645 of 2025 AKG Ct. 15 Partha Pratim Manna Vs. The State of West Bengal & Ors. Mr. Masum Ali Sardar ...for the Petitioner Mr. K. J. Yusuf, Mr. Parikshit Goswami ...for the State The petitioner challenges a resolution dated January 10, 2025, whereby his bid for the relevant tender was cancelled by Sahid Matangini Panchayat Samity, Purba Medinipur.
Learned advocate appearing for the State submits that during pendency of this writ petition, the work order was issued to a third-party being the successful bidder and he has executed the work order. In that view of the matter, there is no scope to pass any order in this writ petition. Accordingly, this writ petition has become infructuous.
WPA 2645 of 2025 is dismissed accordingly. Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance with the requisite formalities.
(Kausik Chanda, J.)