Calcutta High Court (Appellete Side)
WPA/7946/2021 on 6 May, 2024
Author: Suvra Ghosh
Bench: Suvra Ghosh
May 06, 2024 ARDR (2 & 3) WPA 7946 of 2021 CAN 1 of 2024 With WPA 27481 of 2016 CAN 1 of 2024 Adv. Sudipa Mandi, ...for the petitioners in both matters. Adv. Chayan Gupta, Adv. Saaqib Siddiqui, ...for the HIDCO in both matters. Adv. T.M. Siddiqui, Adv. Suddhadev Adak, ...for the State in WPA 7946/21.
Re : CAN 1 of 2024 In WPA 7946 of 2021 With Re : CAN 1 of 2024 In WPA 27481 of 2016 These are the applications for restoration of the writ petitions which were dismissed for default by an order passed on 5th February, 2024.
Heard learned counsels for the parties.
Sufficient grounds being made out, the applications are allowed.
The order passed on 5th February, 2024 is set aside.
The writ petitions be restored to their original files and numbers.
Both the applications are disposed of.
Re : WPA 7946 of 2021 With WPA 27481 of 2016 Affidavits are exchanged.
2Let the matters appear under the heading "Group-I Hearing" on 20th May, 2024.
(Suvra Ghosh, J.)