Calcutta High Court (Appellete Side)
Mahit Kumar Roy vs The State Of West Bengal & Ors on 24 September, 2021
Author: Saugata Bhattacharyya
Bench: Saugata Bhattacharyya
W.P.A. 7614 of 2021 11 24.09.2021
Ct.05 (Through Video Conference) rkd Mahit Kumar Roy
-vs-
The State of West Bengal & Ors. Mr. Syamal Kumar Das, Mr. Ajay Barman Roy ....for the petitioner.
Mr. Bhaskar Prasad Vaisya, Mr. Ranjan Sasha ....for the State.
The writ petition has come up in the list on mentioning by the learned advocate representing the writ petitioner in view of urgency. Today the writ petition is taken up for hearing when Mr. Das, learned advocate appears on behalf of the petitioner. On hearing the writ petitioner, it is found that the authority of Balibhara Saraswati Bidyamandir, District- North 24 Parganas needs to be heard. After mentioning the matter no notice was served upon the said school authority.
The advocate-on-record of the writ petitioner is directed to serve notice upon the said school authority and file affidavit-of-service on the adjourned date.
List this matter on 22nd November, 2021.
(Saugata Bhattacharyya, J.)