Calcutta High Court (Appellete Side)
Utsa Hazra & Anr vs The State Of West Bengal & Ors on 18 March, 2011
Author: Jayanta Kumar Biswas
Bench: Jayanta Kumar Biswas
In The High Court At Calcutta
Constitutional Writ Jurisdiction
Appellate Side
Present : The Hon'ble Mr Justice Jayanta Kumar Biswas
W.P.No.4556(W) of 2011
Utsa Hazra & Anr.
-vs-
The State of West Bengal & Ors.
Mr. M.K. Putatunda .... for the petitioners
Mr. Sukanta Das ....for the bank
Mr. Keshab Bhattacharya
Mrs. Banani Mukherjee ....for the State
Heard on : March 18, 2011
Order on : March 18, 2011
The Court: Counsel for the bank produces a notification showing that a co-
operative bank will fall within the meaning of the expression bank for the purpose of the
Securitisation and Reconstruction of Financial Assets and Enforcement of Security
Interest Act, 2002.
Counsel for the petitioners submits that since the notification has been
produced, it will be appropriate for the petitioners to withdraw this petition so that they
may bring an appropriate petition questioning the validity of the notification. Counsel
for the respondents have left the matter to the discretion of the Court.
I think the oral prayer for withdrawal should be allowed.
Hence I allow the prayer. This petition is dismissed. Nothing herein shall prevent the petitioners from bringing a fresh petition questioning the notification, if the petition is otherwise maintainable in law. No costs. Certified xerox.
(Jayanta Kumar Biswas, J) sb