Calcutta High Court (Appellete Side)
Ashis Ray vs The Basirhat Municipality & Ors on 6 January, 2022
Author: Saugata Bhattacharyya
Bench: Saugata Bhattacharyya
6th January, WPA 5062 of 2010 2022 (BD) (Through Video Conference) ( 350) Ashis Ray
-vs-
The Basirhat Municipality & Ors.
Mr. Avra Majumdar ... for the petitioner.
Mr. Arkaprava Sen ... for the Municipality Pursuant to the previous order dated 23rd December, 2021 the writ petition is heard in presence of the learned advocates namely Mr. Avra Majumder, learned advocate representing the writ petitioner and Mr. Arkaprava Sen, learned advocate for the Basirhat Municipality.
Mr. Majumder, has submitted that the writ petitioner may not intend to proceed with the matter. However, today he does not have any written instruction and in order to place the same he prays for an adjournment.
List the writ petition for further consideration under the same heading on Thursday next, 13th January, 2022.
(Saugata Bhattacharyya, J.)