Calcutta High Court (Appellete Side)
Chain Samaj Of India & Ors vs The State Of West Bengal & Ors on 6 May, 2016
Author: Dipankar Datta
Bench: Dipankar Datta
1
1 6.5.16
L W. P. No. 6060 (W) OF 2016
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Society for Social Justice for Dalit-
Chain Samaj of India & Ors.
-vs.-
The State of West Bengal & Ors.
Mr. Binoy Kumar Das ........ For the Petitioners.
Ms. Subhra Nag .........For the State.
An order of the District Magistrate, Malda, dated 30th January, 2016 is under challenge in this writ petition. By such order an agreement that was executed on behalf of the administration with the petitioner no.1 was cancelled for alleged violation of the MPLAD guidelines.
Prima facie, the order does not appear to be valid and tenable for want of reasons. Moreover, it has been submitted by Mr. Das, learned advocate for the petitioners that one Asit Kumar Mondal, who has been described in the impugned order as a member of the first petitioner, is not at all a member. However, Mr. Das is presently unable to produce before this Bench the list of members of the first petitioner. He has prayed for some time to produce it.
ACO To enable Mr. Das to produce the list of members, put up the writ petition on next Tuesday (10th May, 2016) under the heading 'Motion'.
(Dipankar Datta, J.)