Calcutta High Court (Appellete Side)
Suparna Das & Ors vs The State Of West Bengal & Ors on 21 March, 2025
Author: Kausik Chanda
Bench: Kausik Chanda
21.03.2025
Sl.No.11
Ct. No.15
S.A.
WPA 5632 of 2025
Suparna Das & Ors.
-vs-
The State of West Bengal & Ors.
Mr. Avijit Ganguly
...for the petitioners
Mr. Bibek Jyoti Basu
Mr. Sk. Musior Rahaman
...for the State
Mr. Ankit Sureka
Mr. Biplab Das
...for respondent no.5
Mr. Srijan Nayak Ms. Rituparna Maitra ...for Cooperative Election Commission Mr. Partha Pratim Roy Mr. Anirban Das Mr. Sarbananda Sanyal Ms. Poulami Chakraborty Mr. Samrat Chakraborty ...for respondent no.6 The petitioners contend that their names have been omitted from the voter list for the election of the Matangini Cluster Committee and Cooperative Society. It is submitted that the respondents, with an ulterior motive, failed to publish the election schedule, leaving the petitioners entirely unaware of the proceedings. However, the election schedule has been presented to this Court by the Cooperative Election Commission.
It appears that the draft voter list was published on February 12, 2025, and after considering the objections, the final voter list was published on 2 February 26, 2025. The election is scheduled to take place the day after tomorrow.
I am of the opinion that there is no scope for adjudicating the disputed facts as presented by the petitioners in this writ petition. Therefore, I am not inclined to entertain the writ petition. This order, however, does not preclude the petitioners from raising an election dispute before the Cooperative Election Commission.
Accordingly, WPA 5632 of 2025 is dismissed. Urgent certified photocopy of this order, if applied for, be supplied to the parties on compliance of usual legal formalities.
(Kausik Chanda, J.)