Calcutta High Court
Suvendu Adhikari And Ors vs The Hon'Ble Speaker West Bengal ... on 5 May, 2022
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
OD 1+2
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
ORIGINAL SIDE
WPO 2025 of 2022
SUVENDU ADHIKARI AND ORS.
VERSUS
THE HON'BLE SPEAKER WEST BENGAL LEGISLATIVE ASSEMBLY AND ORS.
WITH
WPO 2026 of 2022
SUDIP KUMAR MUKHERJEE AND ANR.
VERSUS
THE HON'BLE SPEAKER WEST BENGAL LEGISLATIVE ASSEMBLY AND ORS.
BEFORE:
The Hon'ble JUSTICE RAJASEKHAR MANTHA
Date : 5th May, 2022.
APPEARANCE:
In WPO 2025 of 2022:
Mr. Joydip Kar, Sr. Adv.
Mr. Billwadal Bhattacharyya,Adv.
Mr. Rajdeep Majumder,Adv.
Mr. Lokhnath Chatterjee,Adv.
Mr. Sayak Chakraborti,Adv.
Mr. Anish Kumar Mukherjee,Adv.
Mr. Suryaneel Das,Adv.
Mr. Amrit Sinha,Adv.
Mr. Surojit Saha,Adv.
Mr. W. Ray,Adv.
...for the petitioners.
In WPO 2026 of 2022:
Mr. Billwadal Bhattacharyya,Adv.
Mr. Rajdeep Majumder,Adv.
2
Mr. Lokhnath Chatterjee,Adv.
Mr. Sayak Chakraborti,Adv.
Mr. Anish Kumar Mukherjee,Adv.
Mr. Suryaneel Das,Adv.
Mr. Amrit Sinha,Adv.
Mr. Surojit Saha,Adv.
Mr. W. Ray,Adv.
...for the petitioners.
In WPO 2025 of 2022 & WPO 2026 of 2022:
Mr. S.N.Mookherjee,Sr. Adv.
Mr. P.Sinha,Adv.
...for the State.
The Court:- Affidavit-in-opposition and affidavit-in-reply filed by the parties
are taken on record.
Mr. Joydip Kar, Senior Counsel for the petitioners, submits that certain
documents have been disclosed by the respondents after affidavit-in-reply has
been served.
The petitioners shall be entitled to use rejoinder to deal with such new documents. Prior service of such rejoinder shall be made by 10 th May, 2022.
Let these matters stand adjourned and be listed as "specially fixed matters"
on 11th May, 2022 at 2 pm. (RAJASEKHAR MANTHA, J.) S.Chandra