Calcutta High Court (Appellete Side)
Kc Dibyendu Mondal vs Damodar Valley Corporation & Ors on 6 March, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
1
154
W.P. No. 12752(W) of 2012
ML (CAN 5576 of 2018)
06.03.2019
KC Dibyendu Mondal
Vs.
Damodar Valley Corporation & Ors.
Mr. Falguni Bandyopadhyay Mr. K. Ghosh.
... for the petitioner.
C.A.N. 5576 of 2018 This is an application for expeditious disposal of a writ petition.
Upon the learned advocate for the petitioner being requested to move the writ petition, he seeks another date.
This prayer itself shows the level of urgency that the petitioner has. Surely, the subject matter of the writ petition is replete with measurable proposition of law and involves intricate issues of facts requiring the learned Advocate to opt for another date of hearing of the writ petition, after drafting and filing an application for expeditious disposal of the writ petition and thereafter 2 mentioning the application for a date for hearing.
In any event, in order to accommodate the learned advocate for the petitioner to get ready, it would be appropriate to list the writ petition in the Monthly List of December, 2019.
Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
(Debangsu Basak, J.)