Calcutta High Court
Arunava Ghosh vs Speaker on 3 July, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
OD-3
ORDER SHEET
WP No. 1125 of 2013
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
ARUNAVA GHOSH
Versus
SPEAKER , W.B. LEGISLATIVE ASSEMBLY & ORS.
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
Date : 3rd July, 2019.
Appearance:
Mr. Partha Sarathi Sengupta, Sr. Adv.
Mr. Soumya Majumder, Adv.
Mr. Anindya Lahiri, Adv.
Mr. S. Chatterjee, Adv.
Mr. P.Chakraborty, Adv.
Mr. A. Ghosh, Adv.
Mr. M. Gupta, Adv.
Mr. P. Das, Adv.
For the petitioner.
Mr. Kishore Dutta, Learned Advocate General.
Mr. Paritosh Sinha, Adv.
For the State of West Bengal.
Mr. Koushik Chanda, Learned Additional Solicitor General.
Mr. Vipul Kundalia, Adv.
For U.O.I. The Court :- By an order dated January 28, 2016, considering the fact that very important constitutional issues are involved in the matter, the Court requested the learned Advocate General of West Bengal to appear.2
Learned Advocate General of West Bengal submits that, since the decision of the Privilege Committee of the State Legislature is under challenge in the present writ petition, State of West Bengal will not participate in the present writ petition.
Such stand of the learned Advocate General of West Bengal is placed on record.
(DEBANGSU BASAK, J.) snn.