Calcutta High Court - Jalpaiguri
Sri Tenzing Bhutia vs The State Of West Bengal & Ors on 18 December, 2025
64
18.12.2025
d.p.
Calcutta High Court
In the Circuit Bench at Jalpaiguri
Constitutional Writ Jurisdiction
W.P.A 316 of 2025
IA No. CAN 1 of 2025
CAN 2 of 2025
Sri Tenzing Bhutia
-versus
The State of West Bengal & Ors.
Mr. Sandip Mandal,
Mr. Amit Saha,
Ms. Poonam Kaur.
...For the Petitioner.
Mr. Nbankur Paul,
Ms. Bedashruti Bose.
...For the State.
Mr. Sankar Nath Mukherjee,
Mr. Niraj Gupta,
Ms. Sunayana Parven
...For the Added Parties.
1. The petitioner raises certain issues allegedly
for the well being of the Bhutia community.
2. Two applications for addition of parties have
been filed in the writ petition.
3. Submission is that though allegations have
been made against the applicants but they have not
been impleaded as parties in the writ petition.
4. Learned advocate representing the petitioner
does not object to the application for addition of parties.
5. In view of the above, the applications for
addition of parties stand allowed and disposed of.
6. The department is directed to implead the
applicants as respondents in the cause title of the writ
petition.
27. Let copy of the writ petition be formally served upon the added respondents.
8. It will be open for the added respondents to file affidavit-in-opposition dealing with the allegations made in the writ petition within four weeks.
9. The issue of maintainability of the writ petition at the instance of the petitioner as raised by the respondents is left open to be decided at the time of final hearing.
10. Liberty to mention the matter for hearing after completion of affidavits.
( Amrita Sinha, J.)