Calcutta High Court (Appellete Side)
Tapan Haldar & Others vs State Of West Bengal And Others on 20 January, 2011
Author: Patherya
Bench: Patherya
04 20. 01. W.P. 9351(W) of 2010 md. 2011 Tapan Haldar & Others
-vs-
State of West Bengal and Others Mr. Udayan Chakraborty ... for the petitioners Mr.P.K. Ghosh Mr. Amar Mitra ... for the State In view of the judgment delivered in W.P. No. 14543 (W) of 2010 (Chakdaha Panchayat Samity & Others -Vs- State of West Bengal and Others) this application warrants no order and is accordingly dismissed. It is made clear that this writ petition has been dismissed only on the issue of inclusion of the MLA in the Selection Committee and no other issues have been considered.
Interim orders, earlier granted, shall stand vacated.
Urgent certified photocopies of this order, if applied for, be given to the parties subject to compliance with all requisite formalities.
(Patherya, J.) 2