Calcutta High Court (Appellete Side)
Smt. Labanya Shee vs The State Of West Bengal & Ors on 28 January, 2015
Author: Debasish Kargupta
Bench: Debasish Kargupta
1
28.01.2015
srm
W.P. No. 1085 (W) of 2015
Smt. Labanya Shee
Versus
The State of West Bengal & Ors.
Mr. Rameswar Bhattacharya,
Mr. Arun Kanti Bera,
Ms. Soumi Pal
...For the Petitioner.
Mr. Amal Kumar Sen,
Mr. Tapas Adhikari
...For the State.
Let affidavit‐of‐service be kept on record.
The subject matter of challenge in this writ application is a resolution
dated December 17, 2013 adopted in the meeting of the respondent January 7,
2004 for granting stage carriage permit in her favour.
It is submitted by the learned State Advocate that only a point of law is involved in this matter which may be taken up for final consideration on the basis of the relevant records. According to him, filing of affidavit‐in‐opposition in this matter is not necessary.
Considering the aforesaid submissions made on behalf of the State‐ respondents the hearing of this matter is fixed on February 11, 2015 and this matter will appear in the Daily Supplementary Cause List on that date under the heading "For Orders".
( Debasish Kar Gupta, J. ) 2