Calcutta High Court
Suvendu Adhikari And Ors vs The Hon'Ble Speaker on 11 May, 2022
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
OD 1
WPO 2025 of 2022
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
ORIGINAL SIDE
SUVENDU ADHIKARI AND ORS.
VERSUS
THE HON'BLE SPEAKER, WEST BENGAL LEGISLATIVE ASSEMBLY AND ORS.
BEFORE:
The Hon'ble JUSTICE RAJASEKHAR MANTHA
Date : 11th May, 2022.
APPEARANCE:
Mr. Jaydip Kar, Sr.Adv.
Mr. Bilwadal Bhattacharyya, Adv.
Mr. Rajdeep Majumder, Adv.
Mr. Loknath Chatterjee, Adv.
Mr. Sayak Chakraborti, Adv.
Mr. Anish Kumar Mukherjee, Adv.
Mr. S. Das, Adv.
Mr. A. Sinha, Adv.
Mr. S. Saha, Adv.
Mr. W. Roy, Adv.
... for the petitioners.
Mr. S. N. Mookerjee, Sr. Adv.
Mr. T. M. Siddiqui, Adv.
Mr. P. Sinha, Adv.
...for the State..
The Court:- Additional documents have been produced and filed in Court
today by the respondents. They were served on the Counsel for the petitioner on
the 4th May, 2022 at 10 A.M. by email for the first time. The said documents are taken on record. The documents comprise of the unrevised proceedings of the sitting of the House (Legislative Assembly) on 28 th March, 2022 and the English 2 translation thereof. A rejoinder has been used by the petitioners responding to the said documents.
Mr. Jaydip Kar, learned Senior Counsel for the petitioners has made extensive submissions on facts and has placed the decision of the Supreme Court reported in Writ Petition(Civil) No. 797 of 2021 in the case of Ashish Shelar and Ors. Vs. The Maharashtra Legislative Assembly & Anr.
Let this matter stand adjourned and be listed on 12 th May, 2022 at 2.00 p.m. for further consideration.
(RAJASEKHAR MANTHA, J.) S.Chandra