Calcutta High Court
Shri Rakesh Bahadur vs Union Of India & Ors on 22 December, 2014
Author: I. P. Mukerji
Bench: I. P. Mukerji
ORDER SHEET
W.P. No. 349 of 2009
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
SHRI RAKESH BAHADUR Petitioner
Versus
UNION OF INDIA & ORS. Respondents
BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI Date : 22nd December, 2014.
For Petitioner : Mrs. S. Banerjee, Adv.
Mrs. Banerjee, learned advocate for the writ petitioner, submits that this writ application is pending since 2009. Subsequent developments have taken place with regard to the writ petitioner. In those circumstances, according to her he would be better advised to file a fresh writ application incorporating the cause of action in this writ application as well as the subsequent events in stead of filing a supplementary affidavit.
Such submission is accepted.
Upon mentioning of this application, this Court directed it to appear as 'To be Mentioned' today. It has accordingly appeared.
None appears for the respondents.
In those circumstances, this writ application is dismissed as withdrawn with liberty to the writ petitioner to file a fresh writ application on the self same cause of action togetherwith subsequent developments.
Certified copy of this order, if applied for, be supplied to the parties upon compliance with requisite formalities.
(I. P. MUKERJI, J.) K. Banerjee A.R. [C.R.]