Calcutta High Court (Appellete Side)
Amin Ahmed Khan vs The State Of West Bengal & Ors on 1 July, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
1
01.07.2014
Item No.46
SB
W.P. 18697 (W) of 2014
Amin Ahmed Khan
Vs.
The State of West Bengal & Ors.
Mr. B. J. Basu,
Mr. U. K. De................for the petitioner.
Mr. P. P. Banerjee,
Mr. T. M. Siddiqui..............for the State.
Md. Salahuddin.............for the respondents 3, 4 and 5.
Put up the writ petition on Tuesday next under the heading 'Motion' to enable Mr. Banerjee, learned advocate appearing for the State to disclose to the Court the course of action that the State proposes to take in regard to compliance of the provisions of the Wakf Act, 1995, since amended by the Wakf (Amendment) Act, 2013 or any other measure that is in its contemplation.
(DIPANKAR DATTA, J.)