Calcutta High Court (Appellete Side)
Association For Protection Of ... vs The State Of West Bengal & Ors on 4 January, 2019
Author: Biswanath Somadder
Bench: Biswanath Somadder
04.01.2019 IN THE HIGH COURT AT CALCUTTA
(PP) CONSTITUTIONAL WRIT JURISDICTION
APPELLATE SIDE
W. P. 25196 (W) of 2018
Association for Protection of Democratic Rights & Anr.
Vs.
The State of West Bengal & Ors.
Mr. R. N Chakraborty
......for the petitioner.
Mr. Kishore Datta, Ld. Advocate General,
Mr. Sirsanya Bandopadhyay, Jr. Standing Counsel,
Mr. Subhendu Sen Gupta
....for the State.
Mr. Suman Basu
...for the respondent nos.2, 3 & 4.
This is an application under Article 226 of the Constitution of India taken out as a Public Interest Litigation (PIL) by one association named Association for Protection of Democratic Rights (Chandannagar Branch) and its President, Parthapratim Dasgupta @ Bapi Dasgupta. At the time of moving the application, the learned advocate representing the petitioners prays for withdrawal of the application on the ground that there is no public interest element involved in it. Considering such prayer, the writ application is dismissed as withdrawn.
(Biswanath Somadder, ACJ.) (Arindam Mukherjee, J.)