Calcutta High Court (Appellete Side)
Darjeeling Himalayan Gorkha Sewa ... vs The State Of West Bengal & Ors on 10 April, 2015
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
10 10.4.2015
akb W.P. 6666 (W) of 2015
Darjeeling Himalayan Gorkha Sewa Samiti
-Versus-
The State of West Bengal & Ors.
Mr. S.K. Bhattacharyya
Ms. Ujjaini Chatterjee ...For the Petitioner
Mr. Tapan Kumar Mukherjee
Mr. Nilotpal Chatterjee ...For the State Respondents
Mr. Probal Kumar Mukherjee Mr. Ayanabha Raha Ms. Shreya Choudhary ...For the Respondent No. 3 Mr. N.C. Bihani Ms. Papiya Banerjee Bihani ...For the Election Commission Respondent Authorities are directed to place on record affidavit-in-opposition answering the allegations made in the writ petition within a period of four weeks from date.
We also direct the State Election Commission to place on record what steps have been taken for process of election of Panchayats so far as the Commission is concerned by next date of hearing.
The matter will appear in the list after four weeks.
( Manjula Chellur, Chief Justice ) ( Joymalya Bagchi, J. )