Calcutta High Court (Appellete Side)
(Dinabandhu Mallick vs The State Of West Bengal on 21 November, 2013
Author: Dipankar Datta
Bench: Dipankar Datta
1
06 21.11.2013
pg W.P.32513(W) of 2013
(Dinabandhu Mallick vs. The State of West Bengal
& Ors.)
Mr. Soumya Kundu...........for the petitioner
On the prayer of Mr. Kundu, learned advocate for the
petitioner, this writ petition stands dismissed as
withdrawn with liberty to the petitioner to pursue the
channel of civil litigation in accordance with law for
securing eviction of the private respondents.
(DIPANKAR DATTA,J.)