Calcutta High Court (Appellete Side)
Rayit Sk vs The State Of West Bengal & Ors on 13 May, 2016
Author: Tapabrata Chakraborty
Bench: Tapabrata Chakraborty
1
13.05.2016
S.L.-44(KB)
W.P. 8757(W) of 2016
Rayit Sk.
versus
The State of West Bengal & Ors.
Mrs. Mallika Singha
... For the petitioner.
Mrs. Singha, learned advocate appearing for
the petitioner submits that reliefs have been prayed for
in the writ application placing reliance upon a judgment
dated 26th February, 2010 passed in W.P. 23077 (W) of
2009 and a judgment dated 12th April, 2011 passed in
appeals preferred against the orders of disposal of the
writ applications in terms of the judgment and order
dated 29th June, 2010 passed in W.P. No.2580 (W) of
2010 (Tumpa Roy -vs- State of West Bengal and others).
It has been pointed out that I appeared on
behalf of the State respondents in the writ application,
being W.P. 23077 (W) of 2009 (Hiranmoy Bhowmik and others -vs- The State of West Bengal and others) and in the appeals disposed of by the judgement dated 12th April, 2011 and also in the writ application, being W.P. 2580 (W) of 2010 (Tumpa Roy -vs- State of West Bengal and others).
In view of such facts, this Court is not inclined to hear this writ application and the same is, accordingly, released from my list.
2The petitioner would be at liberty to take necessary steps for assignment of the matter before the appropriate Hon'ble Court.
(Tapabrata Chakraborty,J.)