Calcutta High Court (Appellete Side)
Ankur Infrastructure Development Pvt. ... vs State Of West Bengal & Ors on 24 June, 2011
Author: Jayanta Kumar Biswas
Bench: Jayanta Kumar Biswas
1 24.06.11
In The High Court At Calcutta ss Constitutional Writ Jurisdiction Appellate Side W.P. No. 9109 (W) of 2011 Ankur Infrastructure Development Pvt. Ltd. & Anr.
v.
State of West Bengal & Ors.
Mr Anupam Das Adhikari ...for the petitioners.
Mr Pratik Prokas Banerjee ...for the State.
Counsel for the petitioner submits that during pendency of the art.226 petition certain developments leading to a new cause of action have taken place. He prays for leave to withdraw this petition so that appropriate petition on the basis of the new cause of action can be filed, if necessary. Counsel for the State leaves the matter to the discretion of the Court.
In view of the submission, I think the prayer for withdrawal should be allowed. Hence I allow the prayer. This petition is dismissed. No costs. Certified xerox.
(Jayanta Kumar Biswas, J.)