Calcutta High Court
Payel Paul Adhikary vs State Of West Bengal And Anr on 25 April, 2024
Author: Sabyasachi Bhattacharyya
Bench: Sabyasachi Bhattacharyya
OD 2
WPO/86/2024
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
PAYEL PAUL ADHIKARY
VS
STATE OF WEST BENGAL AND ANR
BEFORE:
The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA
Date: 25th April, 2024.
Appearance:
Mr. Tapas Dutta, Adv.
. . .for the petitioner.
Mr. Amitesh Banerjee, Sr. Adv.
Ms. Ipsita Banerjee, Adv.
Mr. Debangshu Dinda, Adv.
. . .for the State.
The Court: Learned counsel for the petitioner submits that in the report
filed by the Taxation Tribunal and the Land Reforms and Tenancy Tribunal
(LRTT), certain bodies have been named to be responsible for the delay in
uploading orders.
Learned counsel for the petitioner, thus, seeks leave to implead such
parties as respondents in the present writ petition.
As per the prayer of the petitioner, the petitioner is granted leave to implead the Webel Technology Ltd. (WTL), the National Informatics Centre (NIC) and the Secretary, Finance (Revenue Department) as respondents in the writ petition.
2
Necessary consequential corrections to the cause title of the writ petition shall be carried out accordingly by the learned advocate on record for the petitioner by tomorrow and copies of the amended writ petition shall be served on the added respondents at the earliest. An affidavit of service shall be filed on the next date of hearing.
In the petitioner's communication, it shall be indicated by the petitioner that the matter shall next be taken up for hearing on May 14, 2024. Copies of the amended cause title of the writ petition shall also be handed over to the learned advocates appearing for the respondents.
Reports filed today be kept on record.
(SABYASACHI BHATTACHARYYA, J.) SP/