Calcutta High Court - Port Blair
Others vs Andaman Plantation And Development ... on 15 December, 2025
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IN THE HIGH COURT AT CALCUTTA
[ CIRCUIT BENCH AT PORT BLAIR ]
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CO/75/2025 The Lieutenant Governor of Andaman and Nicobar Islands and Others Vs. Andaman Plantation and Development Corporation Pvt. Ltd.
and another Mr. Shatadru Chakraborty, Sr.Adv. [through virtual mode] Mr. Rakesh Kumar .... for the petitioner Mr. Aniruddha Chatterjee, Sr.Adv. Ms. Jyoti Singh Mr. Asif Hussain, Ms.Shipra Mondal ... for the opposite parties December 15, 2025 [SR] Item No. 9 Mr. Aniruddha Chatterjee, learned senior advocate appearing for the opposite parties raises an objection as to the maintainability of this application under Article 227 of the Constitution of India in view of the findings rendered by the Hon'ble Larger Bench in the case of Deputy Director Employees' State Insurance Corporation vs. Ward Memorial Church School and another reported at 2023 SCC OnLine Cal 2914, more particularly in paragraphs 47, 73 and 103 of the said reports.
Heard Mr. Shatadru Chakraborty, learned senior advocate in reply to such submission.
After some arguments, Mr. Chakaraborty, prays for time to do more research work on the issue that cropped up in the 2 course of hearing of this civil revisional application on the point of its maintainability.
List this matter tomorrow (16.12.2025) under the same heading.
( Hiranmay Bhattacharyya, J. )