Calcutta High Court (Appellete Side)
Cl (Serajul & Ors vs The State Of West Bengal & on 7 September, 2015
Author: Dipankar Datta
Bench: Dipankar Datta
1 162 07.09.2015
W.P.21530(W) of 2015 CL (Serajul & Ors. Vs. The State of West Bengal & pg Ors.) Mr. Sufi Kamal..................for the petitioners Mr. Subhabrata Datta Mr. Sanatan Panja.............for the State Mr. Datta, learned junior Government advocate representing the State has objected to the maintainability of the writ petition at the instance of 09 petitioners. According him, from paragraph 3 of the writ petition it is clear that all the petitioners are not similarly situated.
Mr. Datta is correct in his contention. The petitioners are granted liberty to file a supplementary affidavit to bring on record the B.P.L. cards that have been obtained by them.
Let such supplementary affidavit be filed by the petitioners within a week from date.
Put up this writ petition on Wednesday week (16.09.2015) under the same heading.
(DIPANKAR DATTA,J.)