Calcutta High Court (Appellete Side)
Sri Dwijendra Nath Das vs Raju Kumar Sarkar & Ors on 22 September, 2023
Author: Debangsu Basak
Bench: Debangsu Basak
22.09.2023
Item No.14 to 17
Ct. No.5
CHC
W.P.L.R.T.821 of 2002
Sri Dwijendra Nath Das
Vs.
Raju Kumar Sarkar & ors.
With
W.P.L.R.T.822 of 2002
IA NO: CAN/1/2023
CAN/2/2023
Sri Dwijendra Nath Das
Vs.
Aswini Kumar Sarkar & ors.
With
W.P.L.R.T.823 of 2002
Sri Dwijendra Nath Das
Vs.
Amulya Sarkar & ors.
With
W.P.L.R.T.824 of 2002
Sri Dwijendra Nath Das
Vs.
Chhabirani Sarkar & ors.
Mr. Gour Baran Sau,
Mr. Subhajit Dan
...for the petitioner
Four writ petitions are taken up for
analogous hearing, as they were being heard
analogously by the coordinate Bench.
Respondent no.1 in W.P.L.R.T.822 of 2002
expired.
In view of pleadings in CAN/1/2023 and CAN/2/2023 made in W.P.L.R.T.822 of 2002, the delay in filing the application for substitution and the setting aside of the abatement condoned. 2 Death of respondent no.1 in W.P.L.R.T.822 of 2002 is recorded. Respondent no.1 in such writ petition be substituted by the heirs named in paragraph 2 of C.A.N.2 of 2023.
Learned advocate-on-record of the writ petitioner is granted liberty to amend cause-title accordingly.
The writ petitioners will serve a copy of this writ petition upon the substituted legal heirs and representatives of the respondent no.1 and file affidavit-of-service to such effect on the next date.
List the writ petitioners in the Combined Monthly List of November, 2023.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.)