Calcutta High Court (Appellete Side)
Although W.P. 18354(W) Of 2012 (Dilip ... vs State Of West Bengal & Ors.) Was ... on 9 June, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
1 05 09.06.2014
W.P.18354(W) of 2012 pg With W.P.19227(W) of 2012 A batch of writ petitions was disposed of by a common judgment and order dated March 28, 2014. Although W.P. 18354(W) of 2012 (Dilip Sarkar & Ors. vs. State of West Bengal & Ors.) was considered along with the said batch, no specific order has been recorded in respect of such writ petition. Since the subject matter of challenge in W.P. 18354(W) of 2012 was similar to W.P.7283(W) of 2012, W.P. 8814(W) of 2012, W.P.9236(W) of 2012 and W.P. 17633(W) of 2012, there shall be similar directions in W.P. 18354(W) of 2012 as made in paragraphs 53 and 54 of the judgment and order dated March 28, 2014.
Accordingly, W.P. 18354(W) of 2012, which is at the instance of 27 petitioners, stands dismissed, without any order as to costs. However, liberty is granted to each of the petitioners to question the impugned resolutions by which their applications for permit have been rejected by initiating appropriate proceedings in accordance with law.
This order shall be treated as part of the judgment and order dated March 28, 2014.
Urgent photostat certified copy of this order, if applied for, be furnished to the parties expeditiously.
(DIPANKAR DATTA,J.) 2